PUNJAB NATIONAL BANK Vs. RAMESH CHANDER

JUDGEMENT

(1.) Revision petition has been filed against the judgment and order dated 02.07.2012 passed by the Haryana State Consumer Disputes Redressal Commission, Panchkula ('the State Commission') in First Appeal no. 325 of 2011.

(2.) The facts of the case as per the respondent/ complainant are as follows:

(3.) The respondent had an experience of the Business of Masala Chakki and had also got training under Prime Ministers Employment Generation Programme. All the documents regarding his experience were submitted by the respondent/ complainant in the office of petitioner/ opposite party no. 2 and he had applied for a loan to start his business. After fulfilling all the conditions fixed under the scheme, he was sanctioned a loan of Rs.6,28,000/- on 13.03.2009, out of which a sum of Rs.1,83,000/- was given to the respondent by petitioner Bank. With this amount, the respondent started his business to set up Masala Chakki. He also spent money by way of taking loan from his relations and neighbours on interest, when the petitioner Bank department delayed in issuing the total amount of the loan sanctioned in his favour. Even after his making several visits in the office of petitioner no. 1 and even after sanction of the loan by opposite party no. 2 still, the petitioner did not release the amount of loan to the respondent without any basis. In this way, the respondent business was set up by him was on the edge of end, due to non-release of the sanctioned loan amount the petitioner caused a great loss/ damage to the respondent and amount of damage occurred due to non-releasing of sanctioned loan amount by the petitioner is near about Rs.4,45,008/-.