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[Cites 3, Cited by 0]

Delhi District Court

State Bank Of India vs Smt. Meera Singh on 5 May, 2018

IN THE COURT OF SH. SANJEEV KUMAR, ADDITIONAL DISTRICT JUDGE­12, TIS 
                       HAZARI COURTS, DELHI

Suit No. 19042/2016


State Bank of India,
A Body Corporate Constituted under
The State Bank of India Act,
Having its Corporate Center at 
Madame Cama Road, Nariman Point, Mumbai.
Having its Local Head Office at,
11,Sansad Marg, New Delhi - 110001.
RACPC situated at : A­5, Pearl Best Height­1, 
Netaji Subhash Palace, New Delhi.
Through Chief Manager,
Sh. Ashok Kumar Fotedar.                              ....     Plaintiff.


                                       Versus
Smt. Meera Singh,
W/o Sh. Ramanand,
R/o B­1/76, B­1 Block,
Vijay Enclave, Delhi ­ 110045.                             ....      Defendant.


                       SUIT FOR RECOVERY OF RS. 4,44,444/­.


Date of Institution                              :    29.07.2016
Date of reserving Judgment                       :    23.04.2018
Date of pronouncement                            :    05.05.2018

Suit No. 19042/16                                                     Page No. 1 of 6.
 JUDGMENT

This Judgment shall dispose off the suit for recovery of Rs. 4,44,444/­  along with pendente lite and future interest @ 10.05% per annum filed by the plaintiff  against the defendant. 

2. Brief   facts   of   the   case   are   that   the   plaintiff   is   a   body   corporate  constituted under the State Bank of India Act, 1955 having its Corporate Center at  Madame   Cama   Road,   Nariman   Point   Mumbai   having   its   local   Head   Office   at   11,  Sansad Marg, New Delhi - 110001. The present suit has been filed by Sh. Ashok  Kumar Fotedar, Chief Manager in State Bank of India, RACAP situated at A­5, Pearl  Best Height­1, Netaji Subhash Palace, New Delhi who has been duly authorized to file  the present suit under General Regulation of State Bank of India General Regulations,  1955.

The defendant approached the plaintiff bank seeking the car loan facility.  Upon   the   request   of   the   defendant,   a   car   loan   of   Rs.   5,50,000/­   bearing   car   loan  account No. 32960202859 was sanctioned, lend and disbursed by the plaintiff bank and  availed by the defendant on 25.4.2013 for purchase of vehicle namely, FORD FIGO 1.4.  In   pursuance   of   the   application   of   the   defendants,   the   following   documents   were  executed :

Suit No. 19042/16                                                                         Page No. 2 of 6.
                     i. Car loan application.

                    ii. Arrangement letter dated 25.4.2013.

iii. Loan cum hypothecation agreement dated 25.4.2013. iv. Vehicle delivery letter.

v. Annexure Car­I. vi. Annexure Car­VIII dated 25.4.2013. 

vii. Operation letter dated 25.4.2013. 

viii. Undertaking.

ix. Standing instructions dated 10.5.2013.

The said loan was agreed by the defendant to be paid in EMIs of Rs.  9,259/­ @ 10.45% per annum with monthly rest. The number was subject to change  depending upon the change in the rate of interest and in their debits raised in the  account. The first EMI was payable from 25.5.2013 and the subsequent were payable  on the said date of each succeeding month. 

The   defendant   failed   and   neglected   to   pay   the   installments   and  consequently failed to observe the terms and conditions on which the plaintiff granted  the car loan to him.  The defendant lastly deposited installment of sum of Rs. 10,000/­  on 7.1.2016 in her loan account. Upon persistent defaults, the defendants were served  with a legal notice dated 18.6.2016 but no response to said notice was there from the  said defendant. 

Suit No. 19042/16 Page No. 3 of 6.

After   giving   all   credits   for   all   the   amounts   paid,   an   amount   of   Rs.  4,44,444/­ stands due and for the recovery of the same the present suit has been filed. 

3. The defendant was served by way of publication. Despite that she has  not appeared before this court and she was directed to be proceeded against ex­parte  vide order dated 3.4.2017 passed by the Ld. Predecessor. Thereafter, the matter was  listed for ex­parte evidence of the plaintiff. 

4. In ex­parte plaintiff evidence, the plaintiff bank has examined Sh. Rajesh  Kumar Garg, Chief Manager of the plaintiff bank as PW1 who in his examination in chief  relied upon the documents Ex. PW1/1 to Ex. PW1/16 and Mark A to Mark D. Thereafter,  the ex­parte plaintiff evidence was closed and the matter was listed for final arguments. 

5. I have heard final arguments on behalf of the plaintiff and have carefully  gone through the case file.

6. In order to prove its case, the plaintiff has examined Sh. Rajesh Kumar,  Chief Manager as PW1. PW1, in his evidence by way of affidavit has deposed on the  same lines as stated in the plaint. He has proved following documents :­

1. Certified true copy of Gazette notification as Ex. PW1/1.

Suit No. 19042/16 Page No. 4 of 6.

2. Car loan application as Ex. PW1/2.

3. Arrangement letter dated 25.4.2013 as Ex. PW1/3.

4. Loan cum hypothecation agreement dated 25.4.2013 as Ex. PW1/4.

5. Vehicle delivery letter as Ex. PW1/5.

6. Annexure Car­I as Ex. PW1/6.

7. Annexure Car­VIII dated 25.4.2013 as Ex. PW1/7.

8. Operation letter dated 25.4.2013 as Ex. PW1/8.

9. Undertaking as Ex. PW1/9.

10.Standing instructions dated 10.5.2013 as Ex. PW1/10.

11.Copy of legal notice as Ex. PW1/11 and its postal receipt as Ex.  PW1/12 with courier receipt as Ex. PW1/13.

12.Statement of account as Ex. PW1/14 (Colly.).

13.Certificate of accrued interest as Ex. PW1/15.

14.Certificate under Section 65B of Indian Evidence Act as Ex. PW1/16.

15.Photocopy of performa invoice as Mark A.

16.Copy of insurance policy of vehicle as Mark B.

17.Copy of PAN of defendant as Mark C.

18.Copy of election I Card of defendant as Mark D.

7. Since the defendant was proceeded ex­parte therefore, the testimony of  Suit No. 19042/16 Page No. 5 of 6.

PW1 remained unrebutted. Hence, from the unrebutted testimony of PW1, the plaintiff  has proved its case that defendant has taken a loan of Rs. 5,50,000/­ and has failed to  pay the  same  as  per  schedule  and  a  sum  of  Rs.  4,44,444/­ was  due  towards  the  defendant on the date of filing of the suit i.e. 29.7.2016. Hence, I pass a decree of a  sum of Rs. 4,44,444/­ in favour of the plaintiff bank along with interest @ 10% per  annum from the date of filing of the suit till its realization. Plaintiff is also entitled to the  costs of the suit. Decree sheet be prepared accordingly. File be consigned to record  room after necessary compliance.  

Announced in the open Court on 05.05.2018  ( Sanjeev Kumar) Additional District Judge­12,(Central), Tis Hazari Courts, Delhi 05.05.2018.

Suit No. 19042/16                                                                Page No. 6 of 6.