KRISHANA Vs. BRANCH MANAGER, ALLAHABAD BANK

JUDGEMENT

(1.) This revision petition has been filed by the petitioner Shree Krishana against the order dated 15.11.2017 of the State Consumer Disputes Redressal Commission, U.P. (in short 'the State Commission') passed in First Appeal No.984 of 2012.

(2.) It was the case of the petitioner/complainant before the District Consumer Disputes Redressal Forum, Jallon, (in short' the District Forum') that he was entitled to get 100% loan waiver under the loan waiver scheme of 2008 of Government of India. The opposite party has not allowed the loan waiver. A consumer complaint was filed before the District Forum being CC No.136/2011. The complaint was resisted by the opposite parties on the ground that the complainant was not a small or marginal farmer and comes under the category of 'other farmer' and that he was entitled to loan waiver of only 25% of the loan, provided he deposited 75% of the due amount.

(3.) The District Forum, however, allowed the complaint and ordered that the total due amount of Rs.16350/-should be waived and should not be realized from the complainant.