RAJESH KUMAR Vs. STATE BANK OF INDORE

JUDGEMENT

(1.) We have heard Shri Shiv Sagar Tiwari, Advocate on admission.

(2.) In this revision, challenge is to the order dated 22.1.2008 of M.P. State Consumer Disputes Redressal Commission, Bhopal dismissing appeal against the order dated 15.11.2006 of a District Forum whereby complaint filed by the petitioner was dismissed holding the respondent Bank not to be deficient in service.

(3.) Under special employment scheme, on the recommendation of Khadi Gramudyog Board cash credit of Rs. 3,50,000/ - and term loan of Rs. 3,00,000/ - were sanctioned by the respondent to the petitioner. Amount of Rs. 1,50,000/ - towards 1st instalment was paid to the petitioner. On subsequent instalments not being released, the petitioner claiming the respondent Bank deficient in service filed a complaint seeking certain reliefs which was contested by the respondent. Loan was sanctioned for setting up brick kiln by the petitioner. Order of District Forum would show that neither the copies of bills for purchase of materials were submitted by the petitioner to the Bank nor the brick kiln was set up as found on inspection by R.K. Gaur, Field Officer of the Bank. Order of the State Commission would show that the outstanding amount was not paid by the petitioner to the Bank and Khadi Board had withheld the sanctioned subsidy. In this backdrop, Fora below had rightly held the respondent Bank not to be deficient in service. Order under challenge, therefore, does not call for any interference in revisional jurisdiction under Section 21 (b) of the Consumer Protection Act, 1986. Revision is, therefore, dismissed. Revision petition dismissed.