MOHINI DEVI Vs. SHETRIYA SAHAKARI SADHAN SAMITI LTD

JUDGEMENT

(1.) This is a complainant's appeal against the order dated 6.5.2003 passed by the District Forum, Pitthoragarh whereby the complaint of the complainant was dismissed.

(2.) The brief facts of the case are that the complainant filed a complaint with the allegations that to purchase a cattle for milk she took a loan of Rs.20,000/- (Rupees twenty thousand) on 5.3.1997 from the opposite party No.1, Shetriya Sahakari Sadhan Samiti Ltd. , in which the complainant got a subsidy of Rs.4,000/- (Rupees four thousand ). The loan was for 3 years. She deposited a sum of Rs.600/- on 7.2.1997, a sum of Rs.1,000/- on 5.3.1997, a sum of Rs.600/- on 4.12.1997 and in this way on different dates she deposited a sum of Rs.5,787/- (Rupees five thousand seven hundred eighty seven) by 5.3.2002 and thereafter she had made regular deposits and total deposit of Rs.18,487/- (Rupees eighteen thousand four hundred eighty seven) has been made by her. There was a due of Rs.10,164/- (Rupees ten thousand one hundred sixty four) against the complainant but she found that the amount of subsidy has not been paid to her. Thus she has been defrauded by the opposite party No.1. She has claimed for grant of Rs.4,000/- (Rupees four thousand ).

(3.) The opposite party filed written statement and alleged that a F. D. was prepared of Rs.4,000/- (Rupees four thousand), the amount of subsidy. It was deposited with the Bank and on payment the F. D. of Rs.4,000/- (Rupees four thousand) along with interest was deposited in the account of the complainant.