STANDARD CHARTERED BANK Vs. D.R. SOOD

JUDGEMENT

(1.) BY means of the present appeal under section 15 of the Consumer Protection Act, 1986, appellant Standard Chartered Bank, New Delhi, has assailed the order dated 20th September, 2006, of learned District Consumer Disputes Redressal Forum, Shimla, whereby a complaint, under section 12 of the Consumer Protection Act, 1986, filed by respondent D.R. Sood, who was earlier an employee of the appellant and is now its pensioner, has been allowed and a sum of ˜1,06,455/ -, has been ordered to be paid to the respondent together with interest at the rate of 9% per annum, on account of his medical reimbursement claim.

(2.) ADMITTED facts are that the respondent was employee with the appellant, before he attained the age of superannuation and retired. It appears from the averments made in the complaint instituted by the respondent before learned District Forum, that being a pensioner of the appellant, he is entitled to medical reimbursement. He submitted a claim for ˜1,06,455/ -, to the appellant alleging that he had spent that much amount of money on his medical treatment.

(3.) PRESENT appeal was filed, after the expiry of limitation period. An application was moved for condonation of delay. Same was dismissed by this Commission, vide order dated 24th December, 2009. Revision against the aforesaid order of this Commission was filed before the Honble National Commission. That Revision Petition has been allowed by the Honble National Commission, vide order dated 6th December, 2010. An application, under section 5 of the Limitation Act, filed by the appellant for condonation of delay has been allowed and the appeal ordered to be disposed of on merits.