SATISH KUMAR AGRAWAL Vs. BANK OF MAHARASHTRA

JUDGEMENT

(1.) THIS appeal is directed against the order dated 20.8.2009 of District Consumer Disputes Redressal Forum, Raipur (hereinafter called as œDistrict Forum for short), in complaint case No.268/2008, whereby the complaint of the appellant herein, has been dismissed on the ground that the appellant/ complainant failed to prove his case.

(2.) THE complaint of the appellant complainant before District Forum was that on 10.11.98, he deposited Rs.1,14,300 with the respondent Bank in Term Deposit Account. Date of maturity was 10.2.2000 and the maturity amount was Rs.1,29,320. That amount was not collected by the appellant from the respondent Bank and was remain deposited with the Bank for further 7 years. The allegation of the complainant/appellant is that respondents OPs had not renewed the Fixed Deposit automatically and had not paid interest at the rate of Fixed Deposits and thus committed deficiency in service.

(3.) IN reply to the complaint filed by the complainant, respondent Bank has averred that as per rules of the Bank, if the amount of Fixed Deposit has become overdue for more than six months, then only interest at the rate of savings deposits, was payable till actual date of renewal of the Fixed Deposit. It has been submitted that in the facts of the present case on 15.5.2007 only the original F.D.R. was presented by the complainant before the respondent Bank and then it was renewed. Amount of Rs.32,805 was paid by way of interest for the period, during which it had become overdue. The Bank has acted as per its rule and committed no deficiency in service.