STATE BANK OF BIKANER & JAIPUR RAMPUR, TEHSIL BANSUR, DISTRICT-ALWAR RAJASHTAN Vs. BHANWAR SINGH & ANR S/O BAGSINGH, VILLAGE BALWA, TEHSIL BANSUR, DISTRICT-ALWAR RAJASTHAN

JUDGEMENT

(1.) This revision petition has been filed by the petitioner State Bank of Bikaner & Jaipur against the order dated 17.12.2014 of the State Consumer Disputes Redressal Commission, Rajasthan (in short 'the State Commission') wherein the appeal of the petitioner filed against the order of the District Consumer Disputes Redressal Commission, Alwar, (in short 'the District Forum') passed in Complaint Case No.25 of 2010 has been dismissed in default.

(2.) The brief facts of the case are that loan was taken by the respondents from petitioner/opposite party bank in the year 2000 and it was not repaid till 2008. However, the Government of India announced Loan Waiver Scheme for farmers, then the respondents/complainants applied under this Loan Waiver Scheme. The opposite party bank initially allowed the waiver for the total outstanding amount, but later on disallowed it by objecting that the respondents/complainants were not entitled to full waiver and were entitled only to 25% of the outstanding amount provided 75% was paid by them. The complainants then filed a consumer complaint before the District Forum, which was allowed vide its order dated 06.04.2011.

(3.) The opposite party/petitioner herein preferred appeal bearing No.1100 of 2011 before the State Commission and the State Commission dismissed the appeal on 03.08.2012.