SUBHASH AGGARWAL Vs. PUNJAB NATIONAL BANK

JUDGEMENT

(1.) On 03.06.2019 we heard learned counsel for the complainants on admission, and perused the entire material on record.

(2.) This complaint has been filed against Punjab National Bank (PNB) for alleged deficiency in service and unfair trade practice. The complaint relates to disbursal, and its consequent recovery with interest in monthly instalments, of a housing loan sanctioned by the PNB to the complainants for making part sale consideration to the PNB for a property obtained by the complainants in an auction conducted by the PNB (the housing loan was sanctioned by the PNB to the complainants against the same subject property that was obtained by the complainants through the said auction conducted by the PNB). An application for interim relief, inter alia that no further interest be debited to the housing loan account of the complainant w.e.f. 24.07.2017, has also been filed with the complaint.

(3.) For ready appreciation of the specificities of the case, we may first quote the following extracts: