N.KANNADASAN, J. - (1.) In all these cases the respondents are the different complainants and the appellants are the opposite parties before the District Forum.
(2.) The complaint is filed before the District Forum under the following circumstances: The complainants have approached the opposite parties seeking a loan of Rs.1,20,000/-, in the year 2001 and the loan was sanctioned on 17.5.2002 and a sum of Rs.48000/- was disbursed as a 1st installment. According to the complainants, there was no further disbursement of the loan and hence there is deficiency on the part of the opposite parties and accordingly they approached the District Forum seeking relief as stated therein.
(3.) The opposite parties resisted the complaint to the effect that though the loan was sanctioned in the year 2001 and initial amount was disbursed, there are several other developments at the subsequent period and more particularly the Apex body has not sanctioned the re-financing facility and even at the time of sanction of the loan, the complainants gave an undertaking to the effect that if no re-financing was sanctioned to the opposite parties, the respondents/complainants not entitled to claim the loan as a matter of right.;