AMRIT LAL & OTHERS Vs. CANARA BANK

JUDGEMENT

(1.) Appellants are aggrieved by the order dated 26.10.2013, of learned District Consumer Disputes Redressal Forum, Solan, whereby their complaint, under Section 12 of the Consumer Protection Act, 1986, which they filed against the respondent -Bank, has been dismissed, on the ground that the same is barred by time.

(2.) Appellants filed a complaint, under Section 12 of the Consumer Protection Act, 1986, against the respondent -Bank, seeking a direction to it, to pay a sum of Rs.1,71,808.16, with interest at the rate of 9% per annum and also to pay damages to the tune of Rs.1.00 lac, pleading the following cause of action. Late Shri Hans Raj, father of the appellants, had a savings bank account with Canara Bank, Baddi Branch. As per his passbook, a sum of Rs.1,71,808/ - was shown as balance in the said passbook on 20.07.2004. The father of the appellants died on 17.04.2005, where -after, the appellants approached the respondent -Bank to pay the amount due, in the account of their father, i.e. an amount of Rs.1,71,808/ -. Appellants were shocked, when they were informed that no amount of money was due, in their father's account. It was alleged that thereafter the appellants approached the Ombudsman and when the Ombudsman returned the complaint, they filed complaint, under Section 12 of the Consumer Protection Act, 1986, before the learned District Forum.

(3.) Respondent -Bank filed reply, in which it was stated that only a sum of Rs.3,217.89 was to the credit of deceased, in his savings bank account and they were prepared to pay that amount of money. It denied the allegation that the appellants were ever told that nothing was due, in the savings bank account of their father.