HDFC BANK LTD. Vs. BALWINDER SINGH

JUDGEMENT

(1.) WE are stunned to observe that HDFC Bank which has a high standing in the corporate world had hired Goondas directly or through their recovery agents to recover the money financed by it.

(2.) IN this case, Tata Indica DLS car was purchased by the respondent with the financial assistance from HDFC Bank. As there was some default, musclemen engaged by the HDFC Bank/its agent forcibly took the possession of the vehicle, which compelled the consumer to file a complaint before the District Forum.

(3.) THE District Forum directed that Rs. 4 lakh may be paid as compensation for mental and physical harassment. This vehicle was also sold subsequent to re -possession and Rs. 1,65,000 was realised by the petitioner. District Forum observed as follows: