NARLAJARLA SRIKRISHNA BHAGVANULU Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) Though the matter is listed for preliminary hearing, with the consent of the learned counsel for the parties, it is taken up for final disposal.

(2.) This petition is directed against the order dtd. 29/12/2023, passed in C.C. No.260/2016, on the file of the Karnataka State Consumer Disputes Redressal Commission, Bangalore (Principal Bench), vide Annexure-B ('KSCDRC' for short) and the order dtd. 25/11/2024 passed in F.A.No.293/2024 on the file of National Consumer Disputes Redressal Commission, New Delhi ('NCDRC' for short), vide Annexure-A, came to be dismissed.

(3.) Sans details a brief outline of the facts leading to filing of this petition, is as follows: The petitioner filed a complaint before KSCDRC against the respondent Nos.1 and 2 - State Bank of India alleging that the Bank has committed deficiency of service within the meaning of Sec. -2(g) of Consumer Protection Act, 1986 ('Act of 1986' for short). The case of the petitioner / complainant before the KSCDRC is that he had opened a NRIE account bearing No.30019524023, on 10/10/2005 and had executed a GPA in favour of his wife/Smt.Narlajarla Sarojini Rathnam on 21/10/2005, authorising her to represent before Financial Institutions, however his wife by virtue of GPA, had effected various transactions with respondent bank during the period from 18/5/2006 to 26/3/2011.