STATE BANK OF INDIA Vs. ANURAG TEXTILES

JUDGEMENT

(1.) Ms. Tehseen Naz, Advocate has submitted the authorization issued in her favour by counsel for the respondents.

(2.) By this order, we propose to dispose of above-noted two appeals which arise against the common impugned order of the State Commission involving similar question of law and fact.

(3.) Briefly stated, facts relevant for the disposal of these appeals are that the respondent in respective appeals preferred separate complains against the appellant/Bank claiming that the respondent firms are proprietorship firms and they were sanctioned cash credit limit by the opposite party/Bank. It is the case of the complainants that they were operating their respective accounts regularly in a disciplined manner. Despite that the appellant Bank without providing the account statement regarding the loan account of the respondents/complainants started demanding a sum of Rs.21,22,602/- and Rs.27,13,949/- respectively from the complainants and on the pretext of non-payment of said amount discontinued the cash credit limit. Claiming this to be deficiency in service, respective complaints were filed.