ICICI BANK LIMITED Vs. KARAM CHAND

JUDGEMENT

(1.) The present revision petition has been filed against the order dated 20.8.2015 in appeal No.1166/2014 of the petitioner against the order dated 9.7.2014 of the District Forum in complaint No.46/2014 of the respondents.

(2.) The admitted facts are that the complainants/respondents (hereinafter called "the complainants") took a loan of Rs.4 lakh from the petitioner, which was duly sanctioned in their favour and was repayable in 120 installments of Rs.5014/- which was calculated @ 8.75% p.a. The complainants also mortgaged their house against the said loan.

(3.) The case of the complainants was that the petitioner had shown an amount of Rs.6,31,764/- as payable by them though they were liable to pay only a sum of Rs.6,01,680/-. Their claim was that it has been done by the opposite party with malafide intention to deceive the complainants. When the complainants approached the petitioner, they also threatened them to auction their house in public auction. Despite several visits to the office of the petitioner, 'no dues certificate' was not issued and the documents submitted by the complainants against the loan, were also not returned. The petitioner also recovered an excess amount of Rs.30,084/- from them and their request for return of the same was of no consequence. On these contentions, the complaint was filed by the complainants.