ICICI BANK LIMITED Vs. SANDEEP SHARDA

JUDGEMENT

(1.) THIS appeal is directed against the order dated 15.10.2013 rendered by the District Consumer Disputes Redressal Forum -I, U.T., Chandigarh (hereinafter to be called as the District Forum only), vide which, it accepted the complaint, filed by the complainant (now respondent) and directed the opposite party (now appellant), as under:

(2.) IT was further stated that the opposite party Bank also issued a letter dated 27.12.2011 to the complainant, stating that it had temporarily reversed the charges, billed to his account, towards the said transaction. It was further stated that the Bank, issued another letter dated 2.5.2013, stating therein that it had investigated the transaction, and came to know that there was a failure, on the part of the complainant, to exercise due diligence, in handling the Credit Card. It was further intimated that the outstanding amount, was required to be paid by the complainant, to avoid accrual of further financial charges. It was further stated that the aforesaid acts of the opposite party, amounted to deficiency, in rendering service, as also indulgence into unfair trade practice. When the grievance of the complainant, was not redressed, left with no alternative, a complaint under Section 12 of the Consumer Protection Act, 1986 (hereinafter to be called as the Act only), was filed, directing the opposite party, to waive off the amount, in respect whereof he had been duped, through fraudulent transaction, aforesaid; provide the CCTV footage, in respect of the said transaction, to aid the Police investigation; pay compensation, to the tune of Rs. 1 lac, for mental agony, and physical harassment and cost of litigation.

(3.) THE opposite party, however, submitted the written arguments.