STATE BANK OF INDIA Vs. KRISHAN LAL

JUDGEMENT

(1.) THIS appeal by State Bank of India and its three functionaries, is directed against the order dated 26.06.2009 of Learned District Consumer Disputes Redressal Forum, Bilaspur, whereby in a complaint, under Section 12 of Consumer Protection Act, filed by respondent Krishan Lal, they have been directed to pay a sum of Rs. 18,611/ - with interest at the rate of 9% per annum from the date of filing of complaint and also to pay Rs. 2000/ - by way of costs.

(2.) RESPONDENT Krishan Lal, filed a complaint under Section 12 of Consumer Protection Act, before the learned District Consumer Disputes Redressal Forum, Bilaspur, alleging that he had a saving bank account with State Bank of India, Bilaspur, but in the passbook pertaining to that account, which had been issued to him, entries had not been correctly reflected. Complainant did not point out in the complaint, as to which entries had been incorrectly reflected and what according to him, should have been the correct entries. He also alleged that he visited the branch office at Bilaspur, on 11.12.2006 and submitted a withdrawal form in the sum of Rs. 10,000/ -, but he was told that the outstanding amount in his account was not enough for withdrawal of the amount of money. He asked for the statement of his account, which was not supplied to him. He served a legal notice also for supply of statement of his account, but the appellants did not respond to the notice. He prayed for issuance of a direction to the appellants to credit a sum of Rs. 18,611/ - in his saving bank account, together with interest at the rate of 12% per annum with monthly rests and also to pay compensation to the tune of Rs. 1 lac for mental pain, agony, harassment, financial loss, special costs besides litigation expenses of Rs. 2200/ -.

(3.) LEARNED Forum has observed that from the reading of paras -5 and 7 of the complaint and replies to said paras in the reply of appellants, which have been reproduced in the order, it emerges that the appellants failed to supply details of deposits, withdrawals and balance to the respondent and further observed that the complainant had claimed Rs. 15,161/ - as shown in statement of account, copy Annexure R -1 and another sum of Rs. 3450/ - deposited by him and total of two amounts comes to Rs. 18,611/ -. This amount has been directed to be paid to the respondent by the appellants.