B B TIWARI Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) NOTWITHSTANDING the earnest efforts made by Shri S.K. Sharma, Advocate appearing for the appellant, to persuade us to interfere with the finding entered by the State Commission in the order impugned in this case, we find after a careful scrutiny of the records that the State Commission was perfectly justified in reaching the conclusion that no deficiency in service has been made out against the respondent-Bank in respect of its refusal to accede to the request of the appellant herein for the grant of working capital loan. The Bank has stated valid reasons as to why it decided that it was not considered safe and prudent to advance the loan to the appellant herein. There is nothing to show that the said decision was not taken after due application of mind to all relevant facts and circumstances or otherwise than in good faith. In the circumstances we concur with the State Commission in holding that no deficiency in service has been made out by the complainant (appellant) as against the respondent Bank and the dismissal of the complaint by the State Commission was, therefore, perfectly just, proper and legal. The Appeal is devoid of merits. It is accordingly dismissed. No costs. Appeal dismissed.