CHAIRMAN-CUM-M.D,R.F.CORPN. Vs COMMANDER,S.C.JAIN(RETD)
Case number: C.A. No.-002774-002774 / 2010
Diary number: 24066 / 2006
Advocates: S. K. BHATTACHARYA Vs
RESPONDENT-IN-PERSON
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REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.2774 OF 2010 (Arising out of SLP(C) No. 16323 of 2006)
The Chairman-cum-Managing Director, Rajasthan Financial Corporation and Anr. ……….Appellants
Versus
Commander S.C. Jain (Retd.) & Anr. .……..Respondents
O R D E R
H.L. DATTU, J.
The petitioner has sought leave to appeal against the order
passed by the National Consumer Disputes Rederessal
Commission, New Delhi (for short `National Commission’)
wherein and whereunder it has directed the appellant to pay
compensation to the tune of Rs.1,50,000/- along with interest at the
rate of 12 per cent from the date of filing of petition in favour of
the respondent. Leave granted.
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FACTS:
2) The Respondent had applied for loan on 03.03.1990 to the
Rajasthan Financial Corporation (in short `Corporation’) for setting
up a manufacturing unit of plastic doors, windows etc. The
Corporation after considering the request made, had sanctioned term
loan of Rs.18,000/- for machinery and also Rs.1,26,000/- as the
working capital limit for the said business. As per the sanction letter,
the Corporation was to provide only 75 per cent of the purchase price
to the respondent and the remaining share, i.e., 25 per cent was to be
contributed by the respondent. The sanction letter also provided that if
the concern has purchased machinery in accordance with the scheme
and full payment has been made, 90 per cent of the admissible amount
of loan will be released on the basis of the statement of account
prescribed for the purpose, duly supported by bills and receipts and
balance after valuation of machines. The period of repayment of the
loan was eight years in quarterly installments. The first installment
was to be due on the first day of 18th month reckoned from the date of
first disbursement of loan against fixed assets. Further as per the terms
of the sanction letter one of the important terms was that the
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machinery should be purchased from authorized dealer and of Wolf
make or from M/s Rally India Ltd.
3) On 29.06.1990, the respondent requested the appellant
-Corporation for more time to complete the formalities of submitting
the loan documents in order to enable the appellant to disburse the
loan amount. The loan document was, however, executed in favour of
the appellant on 05.07.1990. The appellant -Corporation requested the
respondent to submit bills and receipts of plant and machinery as well
as raw material so that the parties could proceed with the loan
agreement. Thereafter, in a short period, the bills were submitted and
it was apparent from the bills submitted that the name of the firm in
whose favour the bills were originally issued was struck off and the
respondent firm’s name was inserted in its place. Thus the appellant -
Corporation asked the respondent to submit correct bills.
4) Thereafter on 26.07.1990, the respondent again submitted the
bills in the name of Kailash Udhyog and not in the name of his own
business, i.e., Fauji Kutir Udhyog. The appellant - Corporation was
forced to dishonor the bills as the name indicated in them were not as
per the requirement and new bills were asked to be submitted. Later,
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on 04.05.1991 the respondent submitted a bill of Nita Udyogic Vastu
Bhandar Private Limited dated 21.08.1989 for a sum of Rs.10,200/-
representing the purchase price of drill machine etc., prior to the date
of sanction of the loan and its disbursement. Another bill of
Rs.17,800/- dated 29.12.1989 which represented saw machines with
two HP motors with accessories etc. was also submitted. Due to
repeated submission of wrong bills by the respondent, the appellant
addressed a letter to the respondent stating that the bills were
unacceptable for two reasons, firstly, Nita Udyogic Vastu Bhandar
Private Limited is a family concern and the respondent is in gainful
employment in the concern. Secondly, Nita Udyogic Vastu Bhandar
Private Limited is not an authorized dealer for Wolf make machine or
M/s rally India Ltd. The appellant also informed that the machines
were old as per the internal checkup done by the appellant -
Corporation. The respondent was given another chance as the
appellant informed the respondent that though the loan agreement was
time barred, his case could be considered favourably only if he
submits the bills from authorized dealer or manufacturer. The correct
and accurate bills were to be submitted within one month from
31.05.1991. The respondent submitted bills from the authorized dealer
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of Wolf portable machine, i.e., Heerex Corporation amounting to
Rs.19,797.75/- against which a sum of Rs.2000/-, as advance was paid
to the respondent. The respondent was, therefore, asked to submit a
receipt for Rs.3172.75 denoting his contribution of 25 per cent, in
order to avail the sum of Rs.14,625/-. In spite of such a request the
respondent never submitted the receipt. The appellant - Corporation
sent a cheque of Rs.14,625/- favouring the authorized dealer Heerex
Corporation, to Fauji Kutir Udyog along with a request to send the
receipt to the Corporation for the amount so paid. An additional
request was also made as regards the receipts showing the
respondent’s share of Rs.3172.75/-. Another correspondence was
addressed to the respondent requesting him to fulfill all other terms
and conditions of the loan agreement, including a condition to create
assets in the ratio of 1:1.10 as stipulated in Clause 5 of the Special
Terms and Conditions annexed with the loan agreement. The
respondent thereafter made a representation whereby he claimed that
the Corporation was under liability to pay a sum of Rs.3,375/- as the
balance amount of sanctioned loan by considering his earlier bill of
Nita Udyog Vastu Bhandar Private Limited which was rejected by the
appellant stating it to be untenable as the Nita Udyog Vastu Bhandar
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was not an authorized dealer.
5) On 19.12.1991, the respondent requested the appellant
-Corporation for disbursement of the loan against the raw materials
without submitting any supporting documents showing the details of
the expenditure. The appellant - Corporation addressed two separate
letters dated 26.12.1991 and 02.11.1992 asking the respondent to
submit the details of the consumption of quantity of raw materials and
the stock position update along with sales made.
PROCEEDINGS BEFORE THE CONSUMER FORUM:
6) The respondent moved the District Consumer Commission with
a complaint of deficiency of service and also prayed for the
disbursement of Rs.3,375/-. The plea of the respondent was dismissed
by the District Consumer Commission on the principle that his
application is not maintainable as the dispute in a loan agreement
between the debtor and creditor does fall within the jurisdiction of the
Consumer forum.
7) Due to the repeated failure on part of the respondent to submit
the details of the material purchased and consumed, the appellant
finally cancelled the unavailed loan, on 08.09.1992 and informed the
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same to respondent. The respondent replied to the said communication
stating that he had already initiated the proceedings before the State
Consumer Commission, Jaipur on 15.07.1992.
8) The State Commission allowed the appeal vide order dated
12.12.1994 and remanded the matter back to the District Forum. The
District forum dismissed the complaint on 02.12.1995 holding that the
respondent was unable to show the details of the purchased goods
from authorized dealer and that M/s Nita Udyog Vastu Bhadar Private
Limited is their own concern which was closed much before the
issuance of the bill, thus failing to show that he was entitled to the
sum of Rs.3,375/-. Further, the appeal was entertained by the State
Commission as the respondent sought to file certain documents. The
matter was remanded back to the District Forum vide order dated
21.03.2003. The District Consumer Forum dismissed the complaint
along with costs vide order date 31.01.2004 stating that there was no
deficiency in service as the bills presented by the respondent were of a
firm which was non-existent.
9) The respondent being aggrieved by the order of the District
forum, preferred appeal before the State Consumer Commission. The
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State Commission refused to entertain the appeal vide order date
02.09.2004. Thereafter, the review petition filed by the respondent
was also rejected by the State Commission vide order dated
09.09.2004.
REVISION PETITION BEFORE THE NATIONAL CONSUMER DISPUTES REDRESSAL COMMISSION:
10) The respondent being aggrieved by the decision of the State
Consumer Commission preferred a Revision Petition before the
National Consumer Disputes Redressal Commission. The National
Commission considered revision on two counts. Firstly, as regards the
non-release of the balance amount of Rs.3,375/- as against the
machinery and secondly, the non-release of the balance amount of
Rs.81,000/- from the sanctioned amount of Rs.1,26,000/- for working
capital limit. As regards the first point, the National Commission
considered the contention of the appellant - Corporation whereby it
was stated that the amount of Rs.3,375/- was not released as the
respondent did not comply with the terms spelled out in the letter of
sanction. However, the National Commission concluded on this point
that there was no specific obligation pointed out by the appellant
-Corporation which is said to be left unfulfilled by the respondent. As
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regards the second point, the National Commission cited a para from
the letter dated May 04, 1991 addressed by the appellant - Corporation
to the respondent whereby it is pointed out that the bills submitted
were not the correct one as they were issued in name of firm Kailash
Udyog and the respondent had fraudulently replaced there name in the
bills. Therefore, the National Commission observed that the appellant
-Corporation “cannot be held to be deficient in rendering services” in
the said loan agreement. Further, it is important to note that the
National Commission has specifically pointed out that the prayer in
the original complaint was only for release of Rs. 3,375/- and only at a
later stage, i.e., when the matter was remanded back to the District
Forum by the State Commission vide order dated 21.03.2003, that the
respondent filed another complaint with regard to the amount for
working capital thereby seeking direction to release the sum of
Rs.81,000/-. Further, the peculiar observation made by the National
Commission is that the respondent have claimed compensation
“without any corresponding profit and loss statement or any affidavit
in support of such a demand”.
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11) However, the National Commission has directed the appellant -
Corporation to pay compensation of Rs.1,50,000/- with interest at the
rate of 12 per cent from the date of filling of complaint. The cost is
also awarded to the tune of Rs 10,000/-.
APPEAL FROM THE DECISION OF THE NATIONAL CONSUMER DISPUTES REDRESSAL COMMISSION:
12) The appellant - Corporation has sought appeal on the ground
that the National Commission has erred in awarding the compensation
with interest, inspite of holding that there was no deficiency in
rendering the service to the respondent. It is also contended by the
appellant - Corporation that they have fully discharged obligation
under the loan agreement and there was nothing outstanding for which
it could be held responsible and, in fact, it is the respondent who had
failed to carry out its obligation as they had repeatedly submitted
incorrect and fraudulent receipts.
13) It is pertinent to mention that the appellant - Corporation had
repeatedly requested the respondent to submit the bills of the purchase
of the machinery of Wolf make, or from M/s Rally India Ltd. in order
to disburse the amount sanctioned for the machinery which in the
‘Sanction Letter’ dated 3.3.1990 appears to be “Rs.18,000/-
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against fixed assets”(Annexure P-1). However, it is on record and is
observed by the District Commission and State Commission that the
respondent has constantly submitted wrong receipts. The District
Consumer Forum has observed in the order dated 31.01.2004 that the
Nita Udyogic Vastu Bhandar (P) Ltd from whom the respondent claim
to have purchased the machinery and the bills so produced dated
29.12.1989 are clearly fraudulent as this concern stood closed since
March 1989. This fact was reiterated by the State Commission in its
order dated 02.09.2004. Therefore, we find no hesitation to conclude
that National Commission failed to appreciate that the respondent had
repeatedly acted fraudulently in providing the bills and receipts to the
appellant - Corporation.
14) Secondly, the National Commission though has held that there
is no deficiency in service as regards the disbursement of the balance
loan amount of Rs.81,000/-, have gone ahead to award compensation
to the tune of Rs.1,50,000/- with interest of 12 per cent.
15) For deciding whether the respondent ought to be awarded
compensation, it is important to consider the meaning of deficiency as
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provided under section 1(g) of the Consumer Protection Act, 1986
(hereinafter referred to as ‘the Act’):
(g) "Deficiency" means any fault, imperfection,
shortcoming or inadequacy in the quality, nature and
manner of performance which is required to be
maintained by or under any law for the time being in
force or has been undertaken to be performed by a
person in pursuance of a contract or otherwise in
relation to any service;
16) Further, the Consumer Protection Act also provides that the
important component of the complaint by the ‘consumer’ on the basis
of which the compensation is decided, is that there should be
‘deficiency’ in the service provided or goods sold to the concerned
consumer. The definition of ‘complaint’ is provided under section 1(c)
of the Act :
(c) "Complaint'' means any allegation in writing made
by a complainant that-
(i) An unfair trade practice or a restrictive trade
practice has been adopted by any trader or service
provider;
(ii) The goods bought by him or agreed to be bought by
him suffer from one or more defects;
(iii) Service hired or availed of or agreed to be hired
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or availed of by him suffer from deficiency in any
respect;
(iv) a trader or the service provider, as the case may
be, has charged for the goods or for the service
mentioned in the complaint, a price in excess of the
price in excess of the price-
(a) fixed by or under any law for the time being in
force;
(b) displayed on the goods or any package containing
such goods;
(c) displayed on the price list exhibited by him by or
under any law for the time being in force;
(d) agreed between the parties;
(v) goods which will be hazardous to life and safety
when used are being offered for sale to the public;-
(A) in contravention of any standards relating to safety
of such goods as required to be complied with, by or
under any law for the time being in force;
(B) if the trader could have known with due diligence
that the goods so offered are unsafe to the public;
(vi) service which are hazardous or likely to be
hazardous to life and safety of the public when used,
are being offered by the service provider which such
person could have known with due diligence to be
injurious to life and safety.
17) It is also important to note the following provision of the Act:
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Section 14. FINDING OF THE DISTRICT FORUM.
(1) If, after the proceeding conducted under section 13,
the District Forum is satisfied that the goods
complained against suffer from any of the defects
specified in the complaint or that any of the allegations
contained in the complaint about the services are
proved, it shall issue an order to the opposite party
directing him to do one or more of the following things,
namely :-
(a) to remove the defect pointed out by the appropriate
laboratory from the goods in question;
(b) to replace the goods with new goods of similar
description which shall be free from any defect;
(c) to return to the complainant the price, or, as the
case may be, the charges paid by the complainant;
(d) to pay such amount as may be awarded by it as
compensation to the consumer for any loss or injury
suffered by the consumer due to the negligence of the
opposite party;
(e) to remove the defects or deficiencies in the services
in question;
(f) to discontinue the unfair trade practice or the
restrictive trade practice or not to repeat them;
(g) not to offer the hazardous goods for sale;
(h) to withdraw the hazardous goods from being
offered for sale;
(i) to provide for adequate costs to parties.
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18) Thus, it is clear that the Act has provided provision for
correcting the shortcomings in the service or goods provided by
way of awarding compensation or other means specified in the
provision above mentioned only when the Consumer Forum comes
to the conclusion that there is ‘deficiency’ in service provided or
goods sold. The loss suffered by the respondent for the reason of
not being able to start the unit cannot be the basis for awarding the
compensation specifically when the respondent was at fault for the
non release of the balance loan amount. Therefore, when there is
no deficiency found on the part of the appellant - Corporation, it
cannot be asked to pay compensation.
19) In the light of the above discussion, the impugned order
cannot be sustained. Accordingly, it is set aside. Appeal is
allowed. No order as to costs.
.. …………………………J.
[ P. SATHASIVAM ]
….…………………………J. [ H.L. DATTU ]
New Delhi, March 26, 2010.
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