R.V.N. SRINIVAS Vs. BRANCH MANAGER

JUDGEMENT

(1.) Heard the learned counsel for the complainant.

(2.) This complaint is filed against the opposite parties on the ground that a false information/Credit Information report (CIR for short) was given by them to Credit Information Bureau India Limited (CIBIL for short) that the complainant did not discharge the personal loan taken from them. The complainant alleged that he maintained sufficient funds in his account and the last EMI of personal loan was not deducted by opposite parties because of technical/system glitch and on his persuasion it was collected on 13/8/2008 and he was issued a loan closure certificate. It is his contention that because of this false information given to CIBIL he was denied housing loan of Rs.16,00,000/- by State Bank of India, Narasaraopet and he had suffered mental agony and claimed Rs.50,00,000/-.

(3.) It may be stated herein that the complainant himself in para 16 of his complaint mentioned that he suffered financial loss of Rs.16,00,000/- in as much as the housing loan was delayed in view of the conduct of the opposite party bank in sending his name to CIBIL., No basis is mentioned for claiming a whopping compensation of Rs.50,00,000/- In these circumstances, we direct the complainant to restrict his claim as mentioned in para 16 add reasonable compensation for mental agony and file a complaint before the appropriate District Forum having jurisdiction.