ALLAHABAD BANK Vs. SUBHASH KUMAR MITTAL

JUDGEMENT

(1.) The complainant / respondent took a loan of Rs.25,000.00 form the petitioner bank under PMRY Scheme on 28.3.1984. According to him, he had deposited his certificates such as Matriculation Certificate, Matric Mark Sheet and Admit Card with the bank on the assurance that after repayment of the loan, the said documents would be returned to him.

(2.) The loan taken by the complainant was paid in terms of a compromise reached by him with the petitioner in a Civil Court. The case of the complainant is that he approached the bank for return of his original documents, the same were not returned to him. Being aggrieved, he approached the concerned District Forum by way of a consumer complaint.

(3.) The complaint was resisted by the petitioner bank, primarily on the ground that no documents had been deposited by the complainant with the petitioner bank and therefore, there can be no question of the bank returning those documents to him.