KARUNA VIJAYSINH RAHEVAR Vs. BANK OF INDIA

JUDGEMENT

(1.) Being aggrieved by and dissatisfied with the order dated 30.07.2013 rendered by the Ld. Consumer Disputes Redressal Forum, Ahmedabad (Rural) in complaint No. 107/2012. The original complainant has preferred the present appeal. For the sake of convenience the parties to this appeal will herein after referred to their original nomenclature.

(2.) The facts of this case are that the appellant of this appeal is having saving account bearing No. 211110100000691 with the respondent No. 1 bank at Thaltej Branch and this Bank has also issued Debit Card No.5264952111012144 with maximum withdrawal limit of Rs. 10,000.00 per day. On date 15.08.2010 At 11-04 AM, appellant went to the respondent No.2's ATM for balance inquiry and had made balance inquiry by using the ATM Debit Card bearing No. 5264952111012144 at the ATM locator of respondent No.2 and balance of Rs. 38,400.00 was shown in her account.

(3.) Being aggrieved and dissatisfied with the judgment and order dated 30.07.2013 passed by the Ld. District Forum the appellant (referred this appeal before the Commission on the grounds stated in the appeal memo.