S.S. BHATIA Vs. HDFC BANK LTD

JUDGEMENT

(1.) In this revision petition, the civil court has already adjudicated the dispute between the parties. We are of the considered view that the view taken by the fora below cannot be faulted. They gave a short shrift to the submissions made by the complainant/revisionist and dismissed his complaint.

(2.) The facts of this case are these. Sh. S.S.Bhatia, the complainant purchased an Indica Car with commercial number from ICICI Bank in July, 2003. The said vehicle was refinanced by HDFC Bank by transferring the balance amount with ICICI through the loan sanctioned by HDFC Bank in the year 2004. The vehicle was refinanced by HDFC Bank in December, 2005. The petitioner was approached by one, Ms. Priya, a DSA of HDFC Bank in March, 2006. She informed that the existing loan amount of Rs.1,56,000/- against the said vehicle could be enhanced to Rs. 1,95,000/- without any formalities or other charges like pre-closure charges and that difference in loan amount would be increased with increase of percentage of loan amount from 75% to 95% of the estimated value of the vehicle. He was further informed that the loan amount sanctioned was Rs.1,95,000/- and after adjusting the balance amount of Rs.1,33,192.48 in the existing loan account No.2046421, the amount in difference would be credited in his bank account with Punjab National Bank, New Delhi. However, the amount credited in his account was Rs. 46,800/-.

(3.) The complainant took up the matter with Ms.Priya and Customer Care Centre of HDFC Bank for the residue amount of Rs.13,000/-. Ultimately, a credit of Rs.7,005/- was given in his bank account on 19.06.2006 and the remaining amount of Rs.6,000/- (approx.) was not paid to the complainant. The first EMI was paid.