M/S. UNNATI PARBOILING INDUSTRIES THROUGH : PROP. PURUSHOTTAM LALWANI, S/O SHRI VEERUMAL LALWANI, FINGESHWAR ROAD, RAJIM RAIPUR CHHATTISGARH Vs. STATE BANK OF INDIA AND ANR. THROUGH : REGIONAL MANAGER, REGIONAL OFFICE, KATORATALAB, BEHIND CHHATTISGARH COLLAGE, RAIPUR CHHATTISGARH

JUDGEMENT

(1.) Counsel for the petitioners present. This order shall decide two Revision Petitions. The facts and Law question entailed in both these cares are similar.

(2.) In the first case, M/s Unnati Parboiling Industries, the complainant in lts own land had applied for the loan for establishing the unit in the name of M/s Unnati Rice Mill. The State Bank of India, the OP sanctioned a loan in the sum of Rs.85,00,000/- as term loan. The complainant filed a complaint before the District Forum with the following prayers:-

(3.) The second case was filed because the petitioner took the loan for establishing the unit in the name of M/s Unnati Rice Mills. The State Bank of India sanctioned the loan amount to the complainant in the sum of Rs.65,00,000/- as term loan and Rs.60,00,000/- for cash credit limit. In this way, a total sum of Rs.1,25,00,000/- loan amount was sanctioned. The second complaint was filed with the following prayers:-