MARK INTERNATIONAL Vs. BANK OF INDIA

JUDGEMENT

(1.) Counsel Mr. Rajesh Lalwani for appellant is present. This is an appeal against the order dated 27.1.1999 passed by District Forum, Unnao in Complaint Case No.44/97.

(2.) Facts of the case stated in brief are : that the complainant applied for a term loan of Rs.6.43 lacs for construction of factory building, purchase of plant and machinery as well as working capital.

(3.) The application was moved on 14.10.1991. Loan of Rs.4.70 lacs was sanctioned on 14.10.1992. The rest of Rs.1.43 lacs was to be raised by the complainant out of his own resources. The sanctioned loan was disbursed to the complainant on 2.11.1992.