ICICI BANK LIMITED Vs. DILIP KUMAR SETT

JUDGEMENT

(1.) This appeal under sec. 19 of The Consumer Protection Act, 1986 is in challenge to the Order dtd. 8/7/2019 of the State Commission in complaint no. 114 of 2015.

(2.) Mr. Anand Shankar Jha, learned counsel appears for the appellant (the 'bank'). No one appears for the respondent (the 'complainant').

(3.) The short point in the matter is that even after the complainant had repaid its loan to the bank, the bank first did not return his pledged documents and subsequently informed him that one original document of his property i.e. original agreement for sale dtd. 27/3/2008 had been lost / misplaced. Holding it to be 'deficiency in service', the State Commission ordered the bank to pay compensation of Rs.5.00 lakh to the complainant within 40 days failing which the awarded amount would carry interest at the rate of 9% per annum. The State Commission also allowed cost of Rs.40.00 thousand.