M.THANIKACHALAM J. - (1.) The unsuccessful complainant is the appellant [second complainant].
(2.) The second complainant/appellant being the member of the opposite party?s bank, obtained a crop loan of Rs.10,000/- on 14.02.87. He had also deposited a sum of Rs.1,000/- with the bank as share amount, in addition to Rs.2,500/- as thrift deposit.
(3.) As per the order of the Government of Tamil Nadu, the entire agricultural loan amount, not exceeding Rs.10,000/- was waived and if at all, the balance payable by the second complainant, was only Rs.732/-, which ought to have been adjusted, from the amount available with the Bank belongs to the complainant, which they failed. The second complainant has paid a total sum of Rs.11,383/- towards the loan account and despite, but the opposite party threatened to pay the loan amount, against the order of the Government, which should be construed as deficiency in service. By demanding excess amount as well as collecting excess amount by way of interest, the opposite party should pay a sum of Rs.76,553/- to the second complainant. Hence, a consumer complaint filed for the recovery of the above said sum.;