SYNDICATE BANK Vs. MISS MAXIE ANDRADE

JUDGEMENT

(1.) - This appeal, by the opposite party, is directed against the order dated 20.10.1992, passed by the District Forum, D. K. District, Mangalore, in Complaint No. CPA/dk/7/91-92 directing the O. P.-Bank to pay a sum of Rs.1,000/- as compensation to complainant. The facts, briefly stated, are as follows :

(2.) The Complainant was selected for admission to B. Sc. degree in Nursing at K. M. C. , Manipal in August 1990; so that complainant applied for an Education Loan of Rs.10,000/- to the opposite party-Bank. It is the further case of the complainant that the opposite party-bank had agreed to sanction a loan of Rs.6,000/- and asked her to open S. B. A/c. and she opened the' said account. When the father of the complainant approached the bank on 18.3.1991 and requested for sanction of the loan, the bank refused to sanction the loan as the loans taken by her father were outstanding and he was also a co-obligant in respect of two other loans. The complainant sought compensation on the refusal to sanction educational loan under priority sector by the opposite party. The complainant averred that the act of the opposite party in refusing the sanction of the loan is arbitrary and illegal.2. The opposite party filed its version and averred that the educational loan application of complainant was rejected as the father of the complainant had not regularised the over-due loans.

(3.) During enquiry, the complainant examined herself as C. W.-1 and got Exs. C-1 to C-10- marked in evidence. On the part of the opposite party, Exs. R-1 to R-5 were marked in evidence.