Affidavit for Legal Notice to Bank Loan

_________ Advocate District Courts, Seat No.____, _________________ Ref No………….. Dated _____________ LEGAL NOTICE To The Manager _______________, _______________ Dear Sir, UINDER the instructions from and on behalf of my client Mr____________ son of Shri ____________ R/O ______________________, I do hereby serve upon you with the following legal notice:- 1. That a loan of Rs. ________________/- was sanctioned in the name of my said client by you under the Scheme of _____________ Scheme provided by _________________ 2. That as per the rules and regulations my client was exempted from the _____payment of the loan amount. At the time of sanctioning of the loan amount you promised to charge the interest @ __% per annum. 3. That my said client has already repaid the amount of Rs. __________/- approximately to you and after deducting the ____ amount from the total loan amount nothing is payable by my said client to you. 4. That now you have been raising the illegal demand of the total amount along with interest @ __% from my said client which is quite unreasonable and illegal and my client is not liable to pay you any amount. I , therefore, call upon you through this legal notice to issue No Dues certificate regarding the above said loan account in favour of my said client and not to raise any demand of money from my client , within the period of 15 days from the date of receipt of this notice , failing which my client has given me clear instructions to file civil , criminal and other Misc. proceedings against you in the competent court of law and in that event you shall be fully responsible for all costs, risks and consequences thereof. Copy kept for record. Yours faithfully ____________, Advocate, ___________