GANESH MADHAVRAO MASLEKAR Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) The State Bank of India, issued a pamphlet under the caption "Secure your Future with Home Loans", which is in Question-Answer form. One of the Qsn&Ans, runs as follows :-

(2.) This attracted attention of the complainant, Mr.Ganesh Madhavrao Maslekar. He thought that he would get the Home Loan till 30.06.2010 and save the Service Tax and VAT. He applied for loan on 11.06.2010. However, the loan was sanctioned on 09.07.2010, but was disbursed on 14.07.2010. The complaint was filed alleging that by publishing deceitful advertisement, the OP had committed unfair trade practice. He claimed a sum of Rs.1,00,000/- as compensation. The District Forum dismissed the complaint and the State Commission, too, dismissed the Appeal filed by the complainant.

(3.) We have heard the complainant/petitioner in person. He vehemently argued that due to negligence, inaction and passivity on the part of the OP, he had to pay a sum of Rs.41,200/- as the Service Tax & VAT which was introduced w.e.f. 01.07.2010.