MANAGER, HDFC BANK LTD Vs. K. NARAYANA PRAKASH

JUDGEMENT

(1.) The respondent filed the complaint before the District Forum alleging deficiency in service on the part of the opposite party. The respondent purchased motorcycle, Bajaj CT 100 on finance of Rs. 31,440/- extended by the appellant Bank. The loan amount is payable in 24 instalments @ Rs. 1442/- per month. The respondent paid 21 instalments in discharge of the loan amount and he could not pay three instalments i.e., from 7.5.2006 to 7.7.2006. The vehicle along with the documents was repossessed by the agents of the appellant bank in the month of August 2006. The respondent expressed his readiness to pay the amount due and requested the appellant bank to return the vehicle as also the documents. The respondent got issued notice on 26.3.2007 for which there was no response from the appellant bank.

(2.) The appellant bank resisted the claim contending that the chits issued for payment of instalments from April, May, July 2006 by the respondents were bounced. Therefore, the authorities of the appellant bank repossessed the vehicle in due compliance of the rules of the RBI. There is no deficiency of service on the part of the appellant bank.

(3.) The respondent has filed his affidavit and the documents Exs.A1 to A7. No affidavit nor any documents were filed on behalf of the appellant bank.