M/S. CITI BANK, N.A., HOME LOAN DEPARTMENT, REPRESENTED BY ITS MANAGER, BEGUMPET BRANCH, HYDERABAD, ANDHRA PRADESH Vs. RAMESH KALYAN DURG, R/O 6005, BRIDGE ROAD, APARTMENT NO. 1015, DULUTH GEORGIA, GEORGIA (USA)

JUDGEMENT

(1.) Counsel for the parties present. Costs deposited by the bank. Arguments heard.

(2.) This order will decide these two first appeals before this Commission against the same order of the State Commission.

(3.) In a nutshell, the facts of this case are that Mr. Ramesh Kalyan Durg and his wife, Mrs. Syamala Vellala took loan from the Citibank, the OPs in this case. They had given a security of their sale deed and link documents of the house. The said sale deed along with link documents were misplaced. The bank made frantic efforts to search the said documents but to no avail. It clearly goes to show that the bank was terribly remiss in the discharge of its duty. The State Commission came to the following conclusion: