KASHMIRI LAL GOYAL Vs. INDIAN OVERSEAS BANK

JUDGEMENT

(1.) THIS appeal has been directed by the complainant against order dated 7.9.2006 passed by Consumer Disputes Redressal Forum -II, U.T.Chandigarh (hereinafter to be referred as District Consumer Forum), vide which the complaint of appellant (complainant) was dismissed being barred by limitation and devoid of any merits.

(2.) BRIEFLY stated the facts are that the appellant (complainant) had taken locker No. 117 from the respondent on 7.12.1999 at annual rent of Rs. 210. However, the respondent deducted rent of locker @ Rs. 390 per annum for three years from his saving account and thus charged Rs. 540 in excess and in addition to it, it charged Rs .140 as penalty which was illegal. He also stated that he had deposited Rs. 2,750 in the FDR and the Manager had told him that he would get interest at the rate of Rs. 288 against the said FDR which would be adjusted against the rent of locker.

(3.) ALLEGING deficiency in service, the appellant prayed for refund of Rs. 540 charged in excess besides Rs. 140 charged as penalty.