ICICI BANK LIMITED Vs. BALDEV RAJ DUDEJA

JUDGEMENT

(1.) This revision petition has been filed by ICICI Bank Ltd., petitioner against the order dated 16.09.2014 of the State Consumer Disputes Redressal Commission, Haryana (in short 'the State Commission') passed in Appeal No.209 of 2014.

(2.) Brief facts of the case are that the respondent/complainant applied for loan from the petitioner bank. He submitted certain documents with the bank. However, after sometime he saw a notice in the newspaper that his original deed/document of the property for which the loan was being sought has been misplaced. This notice was given by someone Mr. Sandeep, who claimed himself to be counsellor of another company by the name of ICICI Finance Ltd. Based on this notice, the complainant filed a consumer complaint bearing No.110 of 2008 before the District Consumer Disputes Redressal Forum, Faridabad, (in short 'the District Forum'). The District Forum by the interim order dated 13.05.2008 ordered the opposite parties to sanction the loan and disburse the same to the complainant. After conclusion of the complaint, the District Forum finally vide its order dated 22.02.2012 ordered payment of Rs.5,00,000/- as compensation to the complainant along with interest @ 9% p.a.

(3.) The opposite parties preferred an appeal before the State Commission bearing No.209 of 2014. The State Commission however, dismissed the appeal vide its order dated 16.09.2014.