G.NAGESWARA RAO Vs. STATE OF A.P.

JUDGEMENT

(1.) The petitioner herein aggrieved by the Order dtd. 14/3/2024 of the District Consumer Disputes Redressal Commission, Vizianagaram (hereinafter referred to "The Commission"), in C.C.No.33 of 2023 filed the present Writ Petition.

(2.) The petitioners filed C.C.No.33 of 2023 against the respondent Nos.3 to 5, inter alia, seeking a direction to (a) deliver the original title deed dtd. 23/6/2010 in respect of a plot bearing No.69/B, IDA, Nellimarla, which was furnished as security and created an equitable mortgage for the loan availed from the Central Bank of India, (b) pay a sum of Rs.50,00,000.00 towards loss of the document and deficiency of service for the failure on the part of the Bank in delivering the original document in respect of the said plot, and (c) pay a sum of Rs.40,00,000.00 towards mental agony and damages to the petitioners / complainants, apart from costs of Rs.2,00,000.00.

(3.) The respondent-Bank contested the matter by filing counter affidavit. The Commission on considering the evidence, both oral and documentary, adduced by the parties before it, formulated the following points for consideration: