MANAGER, CAUVERY GRAMEENA BANK Vs. H S SHADAKSHARI

JUDGEMENT

(1.) THIS revision petition has been filed by the petitioners against the order dated 22.4.2010 passed by the Karnataka State Consumer Disputes Redressal Commission, Bangalore (in short, 'the State Commission') in Appeal No. 900 of 2010 The Manager, Cauvery Kalpatharu Grameena Bank & Ors. Vs. Sri H.S. Shadakshari by which, while dismissing appeal, order of District Forum allowing complaint was upheld.

(2.) BRIEF facts of the case are that complainant/respondent is a small farmer, who obtained agricultural loan of Rs.70,000/ - from OP/petitioner on 30.11.2006. Complainant requested OP by letters dated 23.6.2008 and 12.8.2008 to waive loan as per ARDWRS, 2008 Scheme, but it was not waived. Alleging deficiency on the part of OP, complainant filed complaint before District forum. OP resisted complaint and submitted that complainant repaid loan with interest which has been credited in his account, so, complainant was not entitled to waiver of loan and prayed for dismissal of complaint. Learned District Forum after hearing both the parties allowed complaint and directed OP to waive loan and to pay Rs.500/ - as expenses. Appeal filed by OP was dismissed by learned State Commission vide impugned order against which, this revision petition has been filed along with application for condonation of delay.

(3.) NONE appeared for respondent even after service and he was proceeded ex -parte.