MANAGER, BANK OF BARODA Vs. SUSANTA SAHA

JUDGEMENT

(1.) The petitioner-OP prefers this revision petition against impugned order dated 22-12-2016 of the West Bengal State Consumer Disputes Redressal Commission (for short 'the State Commission') in FA No.524 of 2014 as the appeal was dismissed and order of the District Forum was affirmed.

(2.) The brief facts are that the complainant availed housing loan from the OP-Bank of Baroda. The bank issued sanction letter on 15-12-2006. A loan of Rs.3,82,000/- was sanctioned. As required by OP, complainant deposited the loan documents like equitable mortgage, loan agreement, memorandum of title deed and the building plan with the Bank. After full repayment of the loan, complainant approached the bank for return of all the documents deposited therein but the OP failed to deliver the same. Therefore, the complainant filed a complaint before the District Consumer Disputes Redressal Forum, Kolkata, Unit I (for short 'the District Forum').

(3.) The OP denied the allegations by filing written version and contended that the bank has made several correspondences with the complainant and asked him to deposit the original sale deed but the complainant did not pay any heed to their request. The complainant filed a complaint with malafide intention before the District Forum.