(1.) -Petitioner was the complainant before the District Forum, where he had filed a complaint alleging deficiency in service on the part of the opposite party, respondent before us.
(2.) Brief facts of the case are that admittedly the petitioner had obtained a loan of Rs. 2,000/- from the first respondent Gramin Bank Farakhabad and when this amount was not getting repaid, the first respondent adopted the route to recovery of this amount with interest by way of revenue recovery. The Revenue Authorities in pursuit of this case made efforts to recover amount from the petitioner. The petitioner paid Rs. 1,100/- on two separate dates in 1987 and 1988 to the Ameen, Surender Singh, receipt of which was given to the complainant. He allegedly paid a further sum of Rs. 2,000/- to the said Ameen for which no receipt is available on record. The prayer of the complainant was that the Bank should issue a No Due Certificate as he has paid due amount to the Ameen, but it is the case of the Bank that no amount has been received by them. It is in these circumstances that a complaint came to be filed by the petitioner complainant before the District Forum, who after hearing the parties directed the first respondent Bank to recover the paid out amount from the Revenue Authorities and only the remaining amount, if any, from the complainant. A compensation of Rs. 1,000/- and cost of Rs. 500/- was also awarded in favour of the petitioner/complainant.
(3.) On an appeal filed by the Bank before the State Commission, it allowed the appeal and set aside the order of the District Forum and dismissed the complaint. Hence this revision petition.