CO-OPERATIVE LAND DEVELOPMENT BANK Vs. V PERINBANAYAGAM

JUDGEMENT

(1.) THE opposite party in O. P. 48/2002 on the file of District Forum, Nagercoil is the appellant herein.

(2.) IT is not necessary to go into great details as to the facts of the case. Suffice it to say that the grievance of the complainant against the opposite party was that the opposite party in respect of the loan sanctioned to the complainant, had not furnished proper accounts and further had not secured the subsidy for purchasing Auto Rickshaw by the complainant. The complainant had borrowed Rs. 40,800 from the opposite party on 3. 9. 1995 for purchasing a load auto to be run by him for his livelihood. According to him the various amounts paid by him had not been credited in his account and the passbook which was handed over to the Opposite party to make entries. The four items, in respect of which, according to the complainant, he had made payments and the same had not been reflected in the accounts, are as follows : Rs. 250 paid on 27. 2. 1997 covered by Ex. A2 receipt is not found in Ex. A1 with the statement of account. He had paid Rs. 400 on 16. 5. 1997, Ex. A3 being the copy of the receipt given by the opposite party, Rs. 117 had been credited to and the balance of Rs. 283 had not been credited in the account of the complainant. Again, under the original of Ex. A4, dated 25. 9. 1997, the complainant had paid Rs. 500. This had not been credited in his account. He had paid Rs. 1,000 covered by the original of Ex. A6 receipt on 19. 4. 2000. Only Rs. 978 had been credited. On 30. 6. 2001, under the original receipt of Ex. A7, he had paid Rs. 20,000. But only Rs. 19,574 were credited in his account. So also another amount of Rs. 721 had been paid by the complainant on 24. 9. 1998. This amount had not at all been credited in his account. Thus, a total sum of Rs. 2,202 had not been credited in his account.

(3.) THE District Forum directed the opposite party to furnish an up-to-date statement of account to the complainant and the District Forum also directed the opposite party to pay Rs. 2,202 with compensation of Rs. 3,000 and costs of Rs. 1,000 to the complainant.