RAJESH KANWAR Vs. ICICI BANK LIMITED

JUDGEMENT

(1.) DISTRICT Forum, Shimla vide impugned order dated 04.08.2008 in Complaint No.232/2007, while allowing the complaint has directed the respondent to pay Rs.3,000/ - for causing unnecessary and uncalled for harassment to the appellant, besides Rs.1,500/ - as cost of litigation, both the respondents have been saddled to pay the amount. Compensation as well as cost of litigation was allowed after holding the respondents being deficient in service.

(2.) ADMITTEDLY the respondents are not aggrieved from the findings recorded against it by the District Forum below while allowing the complaint, as it has not challenged the impugned order. On the other present appeal has been field by the appellant for enhancement of compensation as well as cost of litigation.

(3.) MR . Verma, learned counsel for the appellant drew our attention to Annexure A -1, copy of letter dated 14.03.2007, whereby his client was informed by the respondents that on 28th February, 2007 a sum of Rs.15,313/ - was due and payable. This included Rs.15,063/ - as outstanding installments and balance towards bounce charges. Likewise in Annexure A -2 which is a copy of letter dated 13.04.2007, as on 31st March, 2007 again sum of Rs.15,313/ - has been shown being over due. Appellant was called upon by these two letters to liquidate this amount and in case he had already made the said payment, then he was to ignore these letters. Likewise for clarification, the appellant was directed to get in touch in Collection Department at the address given in these two documents.