ICICI BANK LTD Vs. YOGESH GROVER

JUDGEMENT

(1.) This is an appeal arising out of judgment dated 30 th July, 2016 by which the suit filed by the Plaintiff - ICICI Bank (hereinafter 'Plaintiff Bank') has been dismissed on the ground of lack of territorial jurisdiction. The bank filed a suit for recovery for a sum of Rs.6,44,755/- against the Defendant.

(2.) In September, 2013, the Defendant had approached the Plaintiff bank for a sum of Rs.7,00,000/- for purchase of a vehicle Skoda Rapid/1.6.The loan was repayable in 59 equal instalments of Rs.15,115/- each. Defendant paid 11 instalments and thereafter stopped making any payments. The Plaintiff Bank issued a loan recall notice dated 20th November, 2014 and filed a suit for Rs.6,44,755/-. The details of the said amount are as under: 10. The loan recall notice was issued on 20.11.2014, and thereafter suit was filed for the entire amount i.e. Rs.6,44,755.23 as per following break up: <FRM>JUDGEMENT_414_LAWS(DLH)3_2018_1.html</FRM>

(3.) The impugned judgment records that the bank had placed on record all the relevant documents which are enumerated below: <FRM>JUDGEMENT_414_LAWS(DLH)3_2018_2.html</FRM>