G.MANIKYAMMA Vs. CHIEF EXECUTIVE OFFICER THE CHITTOOR COOPERATIVE TOWN BANK LTD., CHURCH STREET, CHITTOOR

JUDGEMENT

(1.) The complainant is the appellant. She has filed the complaint seeking for direction to the opposite party cooperative bank to return the title deeds and to pay compensation of Rs.25,000/-.

(2.) The case of the complainant as set up in the complaint is that she had purchased a building through registered sale deed dated 5.2.1968 with the funds from out of her self savings and since then she has been in possession and enjoyment of the property. The complainant had obtained loan from the opposite party bank under loan account no.2129 on 25.10.1999 and it was renewed till 16.1.2004. The loan amount obtained by the complainant was Rs.1,00,000/- and she had repaid the amount on 24.12.2007. The opposite party bank had not returned her title deeds and postponed to return them from time to time. The complainant had not mortgaged the property nor had she raised any other loan. The opposite party bank had retained the title deeds of the complainant even after discharging the liability to it by the complainant.

(3.) The complainant with an intention to renovate the house, wanted to avail loan from other financial institutions as the opposite party bank was not in a position to sanction loan to its customers. The building had been damaged and in collapsed condition. The complainant is an aged person and not keeping good health as also not in a position to visit the opposite party bank. She had got issued notice on 4.1.2008 with a demand for return of her title deeds, the opposite party bank acknowledged the receipt of the notice on 8.1.2008 and issued reply notice for which the complainant had issued a rejoinder on 7.2.2008 to the opposite party.