BRANCH MANAGER SOLAPUR DISTRICT CENTRAL CO-OP BANK LTD Vs. MAHADEV BHAGWAN GARAD

JUDGEMENT

(1.) THIS appeal filed by Appellant/original Opponent No.2 - the Branch Manager, Solapur District Central Cooperative Bank Ltd. (hereinafter referred to as the Bank for the sake of brevity) is directed against an order dated18/05/2010 passed by the District Consumer Disputes Redressal Forum, Solapur in Consumer Complaint No.262 of 2009, directing the Bank to issue No Dues Certificate to the Respondents Nos.1 and 2/original Complainants (hereinafter referred to as the Complainants for the sake of brevity) within a period of thirty days and to pay compensation and costs quantified at Rs.1,000/ - each.

(2.) FACTS , which are material for deciding this appeal, are as under: -

(3.) APPELLANT Bank filed its written version inter -alia contending that an amount of Rs.1,50,280/ - was due and recoverable from the Complainants and the Complainants had themselves admitted this fact on 30/06/2008. Bank, therefore, justified its refusal to issue No Dues Certificate .