SURESH BABAN GADEKAR Vs. ICICI BANK

JUDGEMENT

(1.) Revision petition no. 436 of 2010 has been filed against the judgment and order dated 14.07.2010 passed by the Maharashtra State Consumer Disputes Redressal Commission, Mumbai (Circuit Bench, Aurangabad) ('the State Commission') in First Appeal no. 653 of 2006.

(2.) The brief facts of the case as per the petitioner/ complainant are as under:

(3.) Details of repayment to the Bank by the petitioner: <FRM>JUDGEMENT_278_NCDRC_2013_1.html</FRM>