INDUSIND BANK LTD. & ANR. Vs. MILAN DUTTA

JUDGEMENT

(1.) Revision petition no.326 of 2012 has been filed against concurrent orders of the fora below. The District Consumer Redressal Forum, Malda allowed the complaint of the present respondent, Mr. Milan Dutta and ordered payment of compensation of Rs.75,000/- with cost of Rs.10,000/- in his favour. Appeal against this order, by the Indusind Bank Ltd. has been dismissed by the State Consumer Disputes Redressal Commission, West Bengal, in First Appeal No.FA/275/2010 with the following observations:-

(2.) Thus, the State Commission has agreed with the District Forum, except to the extent of the amount of compensation, which is reduced to Rs.50,000/- and cost, which is reduced to Rs.5,000/-.

(3.) The case of the Complainant before the District Forum related to purchase of a mini truck, with the assistance of a loan taken from the revision petitioners/OPs. Allegedly, the vehicle was forcibly repossessed on 21.9.2008, together with the load of paddy it was carrying. The Complainant lodged a police complaint, which was sent by the Chief Judicial Magistrate for inquiry by the police. As per the complaint petition, the Gajoli Police recovered the truck in question and eventually returned it to the Complainant, as per the order of the Court passed on 15.1.2009. Thereafter, the consumer complaint was filed on 18.3.2009, with the prayer that he should be given the NOC by the OP together with compensation of Rs.1 lakh and cost of Rs.25,000/-