JHUNJHUNU PRIMARY LAND DEVELOPMENT BANK Vs. GANPATRAM

JUDGEMENT

(1.) Petitioners were the opposite parties No. 2 and 3 before the District Forum, where the respondent Nos. 1, 2 and 3 had filed a complaint alleging deficiency in service on the part of the petitioners as also respondent No. 4.

(2.) Very briefly the facts leading to filing the complaint were that the respondent Nos. 1, 2 and 3 (the complainants before the District Forum) who belongs to Scheduled Castes, with a view to buy a tractor, obtained a loan from the petitioner Bank to the extent of Rs. 1,60,000. The rest of the amount was to come from the complainants. There is no dispute that the payment was made by the bank to the 4th respondent, who was the dealer of the Swaraj Tractor in Jhunjhunu, Rajasthan. It was the case of the complainants that despite making the payment, the delivery of tractor was never given to them, instead the possession was delivered to one Rati Ram and Mehar Singh, belonging to Jat caste by making a forged bill in the name of the complainants. The matter was reported by the complainants to the petitioner but when the issue was not getting resolved, a complaint was filed before the District Forum, where the matter was contested by the petitioners. The matter was contested by the petitioners and the 4th respondent and the District Forum after hearing the parties allowed the complaint with the following directions :

(3.) Aggrieved by this order, two separate appeals were filed before the State Commission by the petitioners and respondent No. 4, which were dismissed. This revision petition has been filed only the petitioners before us.