L & T FINANCE LTD Vs. SANDEEP SINGH

JUDGEMENT

(1.) Taken up through video conferencing.

(2.) Heard learned Counsel for the Revisionist Finance Co. at admission. Perused the material on record, including inter alia the Order dated 17.12.2020 of the District Commission, the impugned Order dated 17.02.2021 of the State Commission and the Petition.

(3.) In the matter in question here, the Complainant applied for a personal loan but the same was declined on ground that his CIBIL score was not good. The Complainant received summons from the District Court for settlement of loan in Lok Adalat at Chandigarh in a case filed by the Finance Co. Some person by the name of Sandeep Sharma S/o Tarsem Lal Sharma of Bassi Pathana had taken a loan of Rs. 54,000/- from the Finance Co. whereas the Complainant was Sandeep Singh S/o Tarsem Singh of Behlolpur.