D B S NARAYANA MURTHY Vs. I VENUGOPAL

JUDGEMENT

(1.) The District Forum passed an order allowing the complaint in part directing the Opposite Party No.4 to recover from Opposite Party Nos.1 and 3; and Opposite Party Nos.1 and 3 are directed to pay to Opposite Party No.4 the amount due towards instalments from August, 1987 to July, 1988 with interest on unpaid instalments. The Opposite Party No.4 is directed to recover from Opposite Party No.1 and the Opposite Party No.1 is directed to pay to the Opposite Party No.4 the remaining amount of loan said to be still due by the complainant in his loan account maintained by Opposite Party No.4 and the Opposite Party No.1 is further directed to pay to the complainant Rs.1,000.00 towards the costs of the complaint.

(2.) It is a case where there is an agreement to provide televisions to the employees. According to the case of the complainant, from the first Opposite Party they have purchased the televisions on instalment basis. The loan was supposed to be advanced by the Syndicate Bank, that is, Opposite Party No.4.

(3.) The District Forum, on a consideration of the evidence on record, came to the conclusion that although the price of the television was Rs.2,000/-, the Opposite Party No.1 had misused the bank loan documents to borrow Rs.3,600/-. It, therefore, directed the Opposite Party No.1 to pay the amount as mentioned above.