RAJEEV BHATIA Vs. INDUSIND BANK LTD.

JUDGEMENT

(1.) This judgment will decide above said two revision petitions, which were filed against the same judgment.

(2.) Shri Rajiv Bhatia, the complainant, purchased a truck, which was financed by IndusInd Bank Limited, opposite party No. 1 and Alfine Services & Solutions, opposite party No. 2. The truck was purchased from M/s Ashok Leyland, therefore, it was impleaded as opposite party No. 3. The said transaction took place in January, 2006. The complainant paid the monthly instalments regularly till June, 2007. Thereafter, the opposite parties started making demand for Rs.33,830/- on account of money overdue. The complainant issued a cheque for the instalment but the cheque was dishonored as the complainant was not having enough funds in the Bank.

(3.) It is alleged that Goondas were sent and on 31.8.2007, the truck was seized by Goondas. The truck was sold. The complainant filed a complaint claiming a sum of Rs.7 lakh on account of margin money and instalments already paid, and also to pay back wages in the sum of Rs.60,000/- per month.