ASHOK MAWAL Vs. UNION BANK OF INDIA

JUDGEMENT

(1.) The complainants applied to the respondent Union Bank of India for grant of a home loan. The case of the complainants is that they had offered plot No.63 in BHIST BANG, Ahmad Nagar as a security for the loan sought by them.

(2.) Vide letter dated 20.10.2015 issued by its regional office, the bank sanctioned a loan to the complainants but against security of two plots i.e. Plot No.62 as well as Plot No.63 at Bhist Bang, Ahmad Nagar.

(3.) Vide letter dated 31.10.2015 the complainants wrote to the bank stating that they had offered, as security, only plot No.63 and a fresh sanction will therefore be required, deleting plot No.62. Thereupon, the concerned branch manager, vide letter dated 05.11.2015, intimated the complainants as under :