D PENCHALAIAH Vs. BRANCH MANAGER SYNDICATE BANK

JUDGEMENT

(1.) The only question that arises for consideration in this appeal is whether the complainant/appellant is entitled to the benefits of Agriculturists Debt Relief Scheme sponsored by the Central Government.

(2.) The District Forum found that the borrowing was on 12-11-1988 and that the debt became only overdue on 12-11-1989 and the scheme is only applicable to those debts that are overdue as on 2-10-1989. It also found that this particular village was not declared as drought affected area in 1988-89. It accordingly dismissed the application.

(3.) This appeal is devoid of merits. Firstly, this Forum cannot direct the bank to apply the debt relief scheme. Moreover, according to the District Forum, conditions for application of the benefits of such scheme are not satisfied in this case. We, therefore, see no substance in this appeal. The appeal is dismissed. No costs.