ICICI BANK LTD Vs. NAMDEO DHONDIBA MOHITE

JUDGEMENT

(1.) The present revision petition has been filed challenging the order dated 09.06.2017 passed by Maharashtra State Consumer Disputes Redressal Commission, Circuit Bench at Aurangabad (in short, 'the State Commission') in appeal No.207 of 2016 filed by the petitioner-bank against the order dated 26.02.2016 of the District Consumer Disputes Redressal Forum, Aurangabad (in short, 'the District Forum') in consumer complaint No. 271 of 2015.

(2.) The admitted facts of the case are that the respondent-complainant had taken housing loan of Rs. 3,00,000/- from the petitioner-bank, which was repayable in 96 installments at the rate of Rs.4166/- per month. The petitioner-bank claimed 119 installments and in this way, they had recovered additional amount of Rs.95,818/- from the respondent-complainant.

(3.) The complainant filed a consumer complaint alleging that it amounts to unfair trade practice and prayed for refund of the excess amount and claimed compensation for mental agony and also penalty by way of damages. The petitioner-bank was duly served with the complaint. The petitioner chose not to attend the proceedings before the District Forum and did not file its written statement and affidavit of evidence.