BHARAT KALRA Vs. INDIA INFOLINE HOUSINGH

JUDGEMENT

(1.) This consumer complaint has been filed by the complainant Bharat Kalra against the opposite party M/s. India Infoline Housing Finance Ltd.

(2.) Heard the learned counsel for the complainant at the admission stage. It has been alleged that the opposite party charged Rs.23,15,462/- as prepayment charges for foreclosing the loan account. It has also been stated by the learned counsel for the complainant that the complaint being No.C-1242/18 was earlier filed before the State Commission. The State Commission vide its order dated 04.10.2018 returned the complaint by observing that the State Commission did not have the required pecuniary jurisdiction as the loan amount was Rs.4.25 crores and the total consideration was to be considered for deciding the pecuniary jurisdiction. Hence the present complaint has been filed before this Commission.

(3.) Stating the above facts, the learned counsel argued that this Commission has the required pecuniary jurisdiction as the total loan amount taken by the complainant was Rs.4.25 crores though the bank has charged Rs.23,15,462/ as prepayment charges for foreclosing the loan.