M/S. NIDHI KNITWEARS (P) LTD. THROUGH ITS MANAGING DIRECTOR Vs. MANAGER BANK OF MAHARASHTRA, LUDHIANA AND THE BANK OF MAHARASHTRA

JUDGEMENT

(1.) The principal question which falls for consideration is, "whether the complainant is a consumer?" "Whether he has chosen the Consumer Commission to save the huge Court Fees in respect of approaching the Civil Court?"

(2.) The present complaint has been filed by M/s Nidhi Knitwears (P) Ltd. against the Bank of Maharashtra and its Manager. Paras No. 1 & 2 of the complainant are reproduced here as under:-

(3.) The relevant averments mention the following facts. The complainant used to have loans from the Bank of Patiala for various facilities of Rs. 6.0 crores. In January 2011, the opposite parties approached the complainant and gave assurance for the enhanced credit facility on lower rate of interest and quick service and proposed that Bank of Maharashtra would take over the existing facilities and provide the additional funds for future growth. The opposite party Bank opened the current account of the complainant and started following up with them for take over facilities and consequently the complainant submitted the proposal for enhanced credit facility of 9.5 crores in April 2011.