DENA BANK Vs. PRATAPSINH RAMSINH GOHEL AND ORS

JUDGEMENT

(1.) PETITIONER has filed this revision petition challenging the order dated 18.2.2011, passed by Consumer Disputes Redressal Commission, Ahmedabad (for short 'State Commission').

(2.) RECENTLY , Hon'ble Supreme Court in "Gurgaon Gramin Bank Vs. Khazani and another,2012 6 CPJ 5 (SC)" where debt amount being a paltry sum of Rs.15,000/ - was not settled by the bank, it observed;

(3.) ABOVE quoted observations with all force are fully applicable to the facts and circumstances of the present case.