SURENDRA KUMAR BORKAR Vs. CHHATTISGARH GRAMIN BANK

JUDGEMENT

(1.) THE Complaint Case No. 36/2010 of the appellant herein, has been allowed by the District Consumer Disputes Redressal Forum, Raigarh (C.G) (hereinafter called 'District Forum' for short) vide order dated 30.8.2010 and compensation of Rs.5,000, has teen awarded to the appellant under the head 'mental agony' and Rs. 1,000 as cost of litigation. This appeal has been preferred by the appellant for enhancement of that amount.

(2.) AS per case of the complainant before the District Forum, his bank account was transferred to some other branch of the respondent Bank without obtaining his consent and, so, he could not withdraw the amount of Rs. 11,000 as per withdrawal slip produced by him on 20.2.2010 in the Bank.

(3.) LOOKING to the alleged deficiency in service committed by the respondent Bank, we do not find that amount awarded by the District Forum, was meagre or disproportionate to the amount, to be withdrawn by the appellant/complainant.