MOHAMMED SULTAN Vs. ICICI BANK LTD

JUDGEMENT

(1.) Being not satisfied with the quantum of relief granted in CC 83/2007 by the District Forum II, Hyderabad, this appeal is filed to order payment of Rs.29,000/- in stead of Rs.8,636/- as ordered with interest there on and costs.

(2.) The facts of the case are that the complainant had applied for Housing loan and the first opposite party had sanctioned a loan amount of Rs.1,67,000/- out of which a sum of Rs.20,589/- was deducted towards Insurance premium for the policy to be issued by the 2nd opposite party Insurance company. The complainant informed to the 2nd opposite party for returning excess amount from out of the insurance premium amount in respect of the policy. The concerned failed to respond and their act or omission amounts to deficiency in service and unfair trade practice. Hence prayed to direct payment of Rs.29,000/- with interest @ 18% pa from 7.7.2006 till the date of realization with additional compensation of Rs.10,000/- for mental agony and costs.

(3.) The first opposite party remained absent.