HDFC BANK LTD Vs. KANWAL OHRI

JUDGEMENT

(1.) Revision petition no. 2001 of 2012 has been filed against the judgment and order dated 18.04.2012 passed by the State Consumer Disputes Redressal Commission, Union Territory, Chandigarh ('the State Commission') in First Appeal no. 53 of 2012.

(2.) The brief facts of the case as per the respondent nos. 1, 2 and 3/ complainants are that in June 2010 petitioner no. 1 and 2 (hereinafter it will be referred in short as 'Bank') approached the respondents and offered loan against the property. The respondents informed Bank that the respondent have already availed loan against their property, i.e., House no. 379, Sector 7, Panchkula from GE Money Financial Services Ltd., SCO 72-73, 1st Floor, Sector 8 C, Chandigarh, i.e., Loan Account no. HCHE00000664 for a sum of Rs.47,66,000/- @ 13.23% per annum and loan account no. HCHE00000682 for a sum of Rs.15,04,000/- @ 12.56% per annum.

(3.) The Bank allured the respondents by saying that the Bank will take over the original loan of the respondents from GE Money and issued further loan to the respondents @ 11% per annum. The Bank further stated that the respondents had to pay only 2% towards foreclosure charges over the total amount of loan outstanding with GE Money, as the Bank had tie up with GE Money and thereafter the original title deeds of the respondents deposited with GE Money shall be received by the Bank on behalf of the respondents from GE Money. The respondents believing the version of Bank gave their consent for taking loan from the Bank.