HARJIT KAUR Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) THIS appeal has been directed by the complainant against order dated 18.1.2002 passed by Consumer Disputes Redressal Forum, Amritsar (for short hereinafter to be referred as District Consumer Forum) vide which her complaint was partly allowed with costs of Rs. 500 and it was held that the appellant is entitled to collect the amount of FDR No. A36/134268 with interest as permissible under rules from the respondent, which has matured but with respect to other FDR No. A36/134456, her case was dismissed.

(2.) STILL dissatisfied by the said order, the complainant has filed the present appeal.

(3.) NONE had appeared on behalf of the appellant as well as the respondent despite service.