INDUSIND BANK LTD Vs. ASHOKA LEYLAND FINANCE

JUDGEMENT

(1.) COUNSEL for the parties present. Arguments heard. Sh. Pradeep Kumar Gupta, the complainant took a Mini Truk (TATA 207) from the OP -Ashok Leyland Finance and others. He paid the seed money and promised to pay the remaining amount with interest in 48 instalments of Rs.9,600/ - each. The truck was obtained in July, 2005. The complainant paid the EMIs regularly. He has produced all the receipts before this Commission. I have seen the original receipts. The instalments were paid to Indusind Bank.

(2.) COUNSEL for the petitioner submits that few receipts were issued in savings Bank Account and other receipts were issued towards the loan account. Counsel for the petitioner contended that the complainant deposited the said amount with the Indusind Bank of his own accord in his own Savings Account.

(3.) ON the other hand counsel for the complainant submits that he does not have any Savings Account. He paid the instalments in the sum of Rs.9,600/ - as per the directions given to him. He was not aware whether it was Savings Bank Account or the receipt against the loan.