LAWS(NCD)-2015-8-150

ANUJ GARG Vs. LIC HOUSING FINANCE LTD

Decided On August 17, 2015
ANUJ GARG Appellant
V/S
LIC HOUSING FINANCE LTD Respondents

JUDGEMENT

(1.) Heard.

(2.) Petitioners/Complainants filed a consumer complaint against Respondent/Opposite Party seeking damages of Rs.5 lacs on account of financial losses suffered by them due to withdrawal/ cancellation of loan amount sanctioned in their favour.

(3.) The consumer complaint was contested by the respondent.