ABN AMRO BANK Vs. VIKRAM SINGH JADON

JUDGEMENT

(1.) THIS appeal has been filed by the appellants which were OPs before the District Forum -I, Jaipur against the order dated 12.6.2008 passed by the District Forum -1, Jaipur in complaint No. 876/07, by which the complaint of the complainant -respondent was allowed against the appellants in the manner that the amount of Rs. 1,500 which were debited in the account of the complainant -respondent was quashed and further for deficiency in service on the part of the appellants, the appellants would pay Rs. 50,000 as amount of compensation and Rs. 5,000 as amount of cost of litigation to the complainant -respondent and if the above amount was not paid within one month, the Complainant -respondent would be entitled to interest @ 12% p.a. on the above amount. It arises in the following circumstances:

(2.) THAT the complainant -respondent had filed a complaint against the appellants before the District Forum -I, Jaipur on 9.8.2007 inter alia stating that the complainant -respondent had taken Credit Card facilities from the appellants bank and when the regular statement of the month of May, 2007 was received by the complainant -respondent from the appellants bank, it was found that a sum of Rs. 1,500 were reflected as Idea Payment bearing Mumbai Reference No. MT071160042000010001132, though as per the case of the complainant -respondent he had never travelled to Mumbai during this period and he did not make any payment of Rs. 1,500 from his Credit Card and thus this entry was wrongly made by the appellants bank in the statement of May, 2007. For the deficiency the complaint was filed.

(3.) IT may be stated here that before the District Forum -I, Jaipur, the appellants had neither appeared and nor filed any reply and the impugned order was passed ex parte against the appellants.