- (1.)PER MR.VINAY KUMAR, MEMBER This revision petition is filed by IDBI Home Finance Ltd. Kolkatta against the order of State Consumer Disputes Redressal Commission, West Bengal passed on 11.5.2010 in FA No.97 of 2010. The revision petition is against concurrent findings of the District Consumer Disputes Redressal Forum, Kolkatta and State Commission, West Bengal.
(2.)THE case of the complainant before the District Forum was that he had applied for a loan of Rs.7,50,000/- for purchase of housing plot of land from the Revision Petitioner/OP in August 2005. On the basis of sanction letter of 30.9.2005, he entered into an agreement with the Vendor, paying an advance of Rs.50,000/-. Due to failure of the revision petitioner to disburse the loan, he could not pay the balance of price and complete the transaction of purchase within three months, as per the agreement with the vendor. Consequently, the vendor forfeited the advance of Rs.50,000/-.