NARAYAN PRADHAN Vs. SYNDICATE BANK

JUDGEMENT

(1.) WE have heard Mr. B.N. Udgata, learned Counsel appearing for the respondent. None appears for the appellant.

(2.) THE appellant, in this appeal, was complainant in C.D. Case No. 252 of 1997 and has preferred this appeal after dismissal of his complaint by the Jagatsinghpur District Forum by order dated 20.4.1998.

(3.) IN the complaint before the District Forum, the case of the complainant was that he had saved money for his future being attracted by the pigmy deposit scheme with the opposite party -Bank, in the account bearing No. 3283/20 by executing and signing various papers. The complainant continuously deposited in the said account for a period of five years and the amount of deposit was Rs. 2,624, which matured after the stipulated period as per the contract. On his approach to the opposite party -Bank for withdrawal of the said amount deposited, the opposite party -Bank issued withdrawal token bearing No. 88 on 3.10.1997 to the complainant and it is stated in the complaint that on the very same day, the complainant was not disbursed with the amount but was assured that it would be disbursed on the following day and ultimately on 23.10.1997 the payment was refused by the opposite party -Bank. As such, action of the Bank caused mental agony and as it was deficiency in service on the part of the Bank, the complaint was filed by the complainant before the District Forum, Jagatsinghpur.