KALAWATI DEVI Vs. BHOJPUR ROHTAS GRAMIN BANK

JUDGEMENT

(1.) -BEING aggrieved by the order dated 10. 5. 2006 passed by the State Consumer Disputes Redressal Commission, Bihar dismissing appeal/complaint, the petitioner has filed this revision petition.

(2.) THE brief facts of the case are that the complainant had applied for loan of Rs. 1,98,000 which was sanctioned. On 15. 1. 1998 the complainant paid the margin money. She was supplied tractor but the sale letter was given by the selling agency to the Branch Manager as per prevalent practice. Complainant vide letter dated 27. 12. 1997 informed the respondent about the delivery of the tractor and price was paid to the selling agency. It was claimed that the opposite party did not give the papers relating to tractor till 18. 3. 2002. The tractor remained idle. The complainant suffered losses. The respondent issued certificate of recovery of the amount.

(3.) THE matter was contested by the respondent and it was submitted that a sum of Rs. 2,38,543 became due on complainant who had taken the loan jointly with her husband. Besides, it was the duty of the complainant to get the tractor registered. The complainant demanded rendition of account which would fall within the jurisdiction of the Civil Court. The husband of the complainant agreed to pay the loan in six monthly instalments of Rs. 11,000 each plus interest but defaulted in making payment.