AJIT KUMAR NARENDRA Vs. MANAGING DIRECTOR

JUDGEMENT

(1.) THE key question, which falls for consideration is, "whether the complainant/petitioner had paid the loan to Puri Co-operative Agricultural and Rural Development Bank Ltd., Puri ". THE National Commission, vide its order, dated 12.09.2005 directed the O.P., the Managing Director, M/s Sagar Motors Pvt. Ltd. , Madhupatna, Distt. Cuttack to pay Rs. 2,00,000/- to the complainant/petitioner Sh. Ajit Kumar Narendra with interest @12% w.e.f. 01.11.1996 within a period of 6 weeks. THE National Commission further directed O.P. - 2 to pay cost of Rs. 5,000/-. THE complainant was also directed to give all the documents alongwith power of attorney to OP-2 to enable it to dispose the vehicle in whatever manner it likes.

(2.) IN order to comply with the order passed by this Commission, the complainant, decree holder submitted the original R.C. book, the original power of attorney and form No. 29 and 30 regarding transfer of ownership duly signed by the complainant.

(3.) WE have perused the letter dated 23.02.2010 issued by the Secretary Puri CARD Bank. Its para No. 5 is reproduced as follows:-