SATISH BANSAL Vs. ICICI BANK

JUDGEMENT

(1.) THIS is an appeal filed by the appellant (complainant) against order of District Consumer Disputes Redressal Forum -I, U.T., Chandigarh (for short hereinafter to be referred as District Forum) dated 17.9.2009 passed in complaint case No. 662 of 2009 : Sh. Satish Bansal v. ICICI Bank.

(2.) BRIEFLY stated the case of the complainant is that he opened an account bearing No. 091001502265 with the OP Bank. The case of the complainant is that on 3.4.3009, when he withdrew the amounts of Rs. 500 and Rs. 1,000 at 15:54:09 and 15:55:18 on 3.4.2009 from SBI ATM at Chandigarh Railway Station, the said amounts did not came out of the ATM but the same were debited from his account. The complainant, it was averred, made a complaint with the OP Bank on 6.4.2009 who told him to wait for five days. As per the complainant, the matter was being lingered on by the OP Bank on pretext or the other and finally, the said amounts were received by the complainant on 6.5.2009. Alleging the delay in receiving the said amounts from the OP as deficiency in service on its part, the complainant had filed the present complaint.

(3.) THE version of OP is that the complaint had received the said amounts back into his account on 6.5.2009 and there was some technical error on account of which the amounts could not be disbursed by the ATM, which was beyond the control of the Bank. It was pleaded on receiving the complaint from the complainant, the matter was immediately taken up with the SBI and the credit for the said amounts were given back into the account of the complainant. Pleading no deficiency in service on its part, OP prayed for dismissal of the complaint.