PUNJAB NATIONAL BANK Vs. CHAMAN KUMARI

JUDGEMENT

(1.) VIDE impugned order dated 1.12.2004, passed by the District Forum, the appellant Bank has been directed to release title deeds of the immovable property deposited by the respondent at the time of sanction of loan and pay Rs. 2,000/ - as compensation and Rs. 1,000/ - as cost of litigation and Rs. 200/ - per day for the delayed period for not releasing the aforesaid documents unless and until the respondent pay pre -payment charges for shifting his account from the appellant Bank to another Bank.

(2.) FEELING aggrieved the appellant has preferred this appeal.

(3.) ADMITTEDLY the respondent obtained the housing loan from the appellant for Rs. 4,50,000/ - on 17.6.2002 and on 23.7.2003, he was called upon by the loan officer of the appellant to pay entire housing loan in one instalment. However, the respondent in compliance of the direction of the officer of the appellant Bank arranged loan from Standard Chartered Bank and paid the entire outstanding amount of Rs. 4,92,462/ - on 9.8.2003. This amount was paid through banker s cheque issued by Standard Chartered Bank. In spite of having received the full payment of loan amount the appellant Bank did not release the original title deeds of the immovable property deposited by the respondent with it.