MUTHOOT FINANCE LIMITED Vs. AMANDEEP SANDHAR

JUDGEMENT

(1.) Heard Mr. S. S. Sobti, Advocate, for the petitioner and Mr. Mohit Gulati, Advocate, for the respondents.

(2.) Aforementioned revision has been filed from the order of State Consumer Disputes Redressal Commission, Punjab, dtd. 29/8/2014, passed in First Appeal Nos. 715 & 870 of 2011 (arising out of the order District Consumer Disputes Redressal Forum, SAS Nagar, Mohali dtd. 24/3/2011, passed in Consumer Complaint No.415 of 2010), dismissing First Appeal No.870 of 2011 and partly allowing First Appeal No.715 of 2011 and directing the petitioner to pay Rs.142153.00 with interest @24.5% per annum from 14/11/2010 till the date of payment, compensation of Rs.50000.00 and cost of Rs.5000.00 to the respondents.

(3.) Amandeep Sandhar (now represented by the respondents) filed Consumer Complaint No.415 of 2010 for directing M/s. Muthoot Finance Ltd. (the petitioner) (i) not to demand/collect high rate of interest and provide details of interest and total amount so that the complainant can return the loan amount without any further delay, (i-A) to provide the total detail of the auction proceeding regarding the disposing off the ornaments, i.e. the name of the purchaser, total amount recovered from the ornaments, surplus amount remaining after deducting legal interest, (ii) to pay Rs.5.00 lacs, as compensation for mental agony and harassment, (iii) to pay Rs.12000.00, as cost of litigation and (iv) any other relief which may be deemed fit and proper, in the facts and circumstances of the case.