UCO BANK Vs. GAJANAN NAMDEORAO MISALKAR

JUDGEMENT

(1.) Heard the learned Advocate for appellant. Perused the material available before us in appeal paper-book. We are proceeding to dispose of this appeal at the stage of admission itself.

(2.) The appellant UCO Bank is the opposite party No.1 in the aforesaid complaint and it has taken exception to the order dated 31.7.2001 of that Forum whereby the District Forum has held the Bank being deficient in rendering service to the respondent/complainant with regard to the return of the documents pertaining to the auto-rickshaw of the complainant.

(3.) It is noticed that the complainant had obtained a loan from the Bank and as he committed default in repayment of loan instalment that the Bank effected seizure of auto-rickshaw along with relevant documents such as R. T. O. Licence, T. C. , T. P. , etc.