ORIENTAL BANK OF COMMERCE Vs. CHANDAN BALA JAIN

JUDGEMENT

(1.) THIS Revision Petition is directed against the Order in First Appeal No. 854 of 2009 passed on 10.01.2013 by the State Consumer Disputes Redressal Commission, (in short, 'State Commission '), Circuit Bench 2, Jaipur, Rajasthan whereby the State Commission has allowed the First Appeal, setting aside the order of the District Consumer Disputes Redressal Forum (in short, 'District Forum '), Karauli, Rajasthan in Complaint No. 49/2008.

(2.) FACTS of the Case in brief: The Complainant 's husband, Late Sri Sugan Chand took a housing loan of Rs.3 lacs from the OP Bank in 2006 and OP charged Rs.265/ - as a processing fee and insurance premium of Rs.1929/ -. He had paid 16 instalments of Rs.3,000/ - per month totalling Rs.48,000/ -. Sugan Chand died in a road accident on 16.05.2007. After the death the OP recovered Rs.2,84,000/ - towards the balance loan and interest.

(3.) AGAINST the order the District Forum the Complainant preferred an appeal before the State Commission. The State Commission through evidence on record and the terms/conditions of loan agreement made the observation as: