PADMA CYRAMIX Vs. RFC

JUDGEMENT

(1.) This appeal has been filed by the appellant complainant against order dated 23.5.96 passed by the District Forum, Bikaner in Complaint Case No.340/95 by which the complaint of the appellant was dismissed against the respondent.

(2.) Necessary facts given rise to this appeal are as follows : that the respondent had sanctioned a loan for Rs.1,13,000 for establishment of a factory in favour of the appellant and that too was cancelled or repudiated by the respondent through their letter dated 15.3.1994 inter alia stating that the premises upon which industry was to be established were under dispute as suit for possession and partition was pending with the Court. The case of the complainant appellant was that repudiation of the sanctioned loan by the respondent had amounted to deficiency in service on the part of the respondent for which the complaint was filed by the appellant complainant against the respondent on 17.11.1995.

(3.) A reply was filed by the respondent and their case was that that the sanctioned loan was rightly repudiated through letter dated 15.3.1994 because the land on which unit was to be established was found under dispute. Hence no case. Complaint be dismissed.