STATE BANK OF INDIA Vs. RAJENDRA SADASHIV PARDESI

JUDGEMENT

(1.) The complaint No.200/2010 is partly allowed.

(2.) The opposite party is declared to be deficient in recovery of principal loan and interest on the loan amount not disbursed.

(3.) The opposite party, within 40 days from the date of this order shall refund the amount of principal sum of loan and interest collected by them during 01/09/2007 to 31.02009 and Rs. 50,000/- towards mental agony, cost of complaint. etc.