MAGMA FINCORP LTD Vs. SUKHWINDER SINGH

JUDGEMENT

(1.) Shri Sukhwinder Singh, the complainant, purchased a new Maruti 800CC car. He took loan from Magma Fincorp Limited, Branch Office, which was arrayed as OP 1 and its Head Office was arrayed as OP 2. The complainant sold that Maruti Car and purchased a new Maruthi Zen Car. The complainant again took another second loan in the sum of Rs.2,35,000/- from the OPs. According to the complainant/respondent, he paid off both the loans and applied for 'No Dues Certificate'. The OPs declined to issue the same and therefore, the complaint was filed before District Forum, Fatehgar Sahib, Punjab.

(2.) The defence set up by the OPs is that the complainant did not pay the installments as per the schedule. It was contended that the amount is still due against the complainant.

(3.) The District Forum accepted the complaint and directed the OPs to give 'NOC' of the cars bearing No. PB-23 C 7017 & No. PB -23 D 3614. It also granted compensation for mental tension and harassment in the sum of Rs.10,000/- alongwith Rs.5,000/- as litigation charges. The State Commission dismissed the appeal filed against the order of District Forum.