SAUDAGARBHAL S/O. LATE RAMA CHANDRA BHAL Vs. BRANCH MANAGER INDIAN BANK OUPADA BRANCH AT/P.O. OUPADA P.S. PATTAMUNDAI DISTRICT

JUDGEMENT

(1.) The petitioner/complainant took a loan of Rs.35,000/- from the respondent bank on 19.7.2007. He also took a loan of Rs.17,200/- against pledge of his gold. The petitioner/complainant had also stood as a guarantor for repayment of the loan taken by as many as 12 persons from the respondent bank. The case of the petitioner/complainant is that in May, 2009 he approached the respondent for repayment of the loan of Rs.17,200/- taken against the pledge of the gold jewelry but the bank refused to accept repayment of the said loan. He therefore approached the concerned District Forum by way of a consumer complaint, seeking direction to the bank to accept the repayment of the said loan and release his gold ornaments.

(2.) The complaint was resisted by the respondent bank which denied the allegation that the complainant had approached it in May, 2009 for repayment of the loan taken against the pledge of gold jewelry. It was also stated in the reply that besides himself having taken loan in two separate account, the petitioner had stood as guarantor for repayment of the loan taken by as many as 12 individuals.

(3.) The District Forum vide its order dated 22.2.2010 allowed the complaint and directed the complainant to deposit the gold loan with the respondent bank, which was directed to release the ornaments of the petitioner/complainant to him on receiving the said gold loan with interest upto August, 2009.