DIPTIMAYEE SAHU Vs. ICICI BANK LTD

JUDGEMENT

(1.) The complainant has availed loan of Rs.6,47,000/- from the opposite party - ICICI Bank for purchasing chassis of an Ashok Leyland vehicle. As per the agreement executed between the parties, the loan was to be repaid in 34 monthly instalments. The complainant is stated to have paid some amount towards instalments. For non-payment of four instalments the vehicle was seized by he opposite party on 24.9.2003.

(2.) The opposite party in its written version has stated that for deliberate non-payment of four instalments by the complainant the vehicle was seized as per the terms of the agreement.

(3.) We have heard the learned Counsel for both the parties.