ICICI BANK LTD Vs. RAMCHANDRA D.KAMBLE

JUDGEMENT

(1.) This appeal arises out of order/award dated 17/08/2007 passed in consumer complaint No.483/2006 Shri Ramchandra D. Kamble V/s. ICICI Bank Ltd. by District Consumer Forum Kolhapur (Forum below in short).

(2.) Respondent/org. complainant had taken a loan of Rs.34,000/- to purchase a motorcycle from appellant/org. O.P.No.1-Bank. It was to be repaid in 36 monthly equated installments of Rs.1,214/- each. Since loan remained unpaid and since the default was committed by the complainant, vehicle was taken into its possession by the appellant/Bank on 25/12/2006. Thereafter, putting grievance for taking such possession of the vehicle in an highhanded manner and disputing the correctness of the loan account, the complainant had filed consumer complaint in question. Same is decreed in his favour and feeling aggrieved thereby, O.Ps.-Bank preferred this appeal.

(3.) We heard Mr.A.S. Vidyarthi, Advocate for the appellants/Bank and Mr.Shrikant Yadav, Advocate for the respondent/org. complainant. Perused the record.