LAWS(NCD)-2018-11-22

STATE BANK OF INDIA Vs. LEENATA DHAMANKAR

Decided On November 13, 2018
STATE BANK OF INDIA Appellant
V/S
Leenata Dhamankar Respondents

JUDGEMENT

(1.) This appeal has been filed by the appellant State Bank of India against the order dated 02.02.2016 of the State Consumer Disputes Redressal Commission, Maharashtra, (in short 'the State Commission') passed in Consumer Complaint No.CC/13/288.

(2.) Brief facts of the case are that the respondent had taken house loan and education loan for her daughter on security of flat No.A-1101, Nirlac Solitaire CHS Ltd., Ghodbunder Road, Chitalsar, Manpada Thane (West) and one LIC policy. When the loan was completely repaid by the respondent/complainant, LIC policy was returned to the complainant, however, the title deed of the said flat No.A-1101 was not returned to the complainant as the same was misplaced by appellant bank. The complainant then filed a Consumer Complaint bearing No.CC/13/288 before the State Commission. The complaint was resisted by the appellant bank by stating that they have already provided certified copy of the title deed and they are searching the original deed. However, the State Commission allowed the complaint and passed the following order:-

(3.) Hence the present appeal by the bank.