UNION BANK OF INDIA Vs. CHIVUKULA VENKATA RAMANA

JUDGEMENT

(1.) THE opposite parties in C.D. No. 1500/2000 on the file of District Forum -II, Hyderabad are the appellants. The complainants made certain deposits with Sikkim Bank Limited on various dates during 1998 -99. The said Sikkim Bank was amalgamated with the appellants Bank. The total deposits exceeding Rs. 1 lakh are due to the complainants. However, the appellants paid only a sum of Rs. 1 lakh leaving a balance of Rs. 55,234/ - . Hence, the complaint.

(2.) IN the written version filed by the complainants it is stated that under the scheme framed as per the guidelines of Reserve Bank of India all the deposits of the complainants were merged and the total amount payable to the complainants was only Rs. 1 lakh which was already paid. Hence there is no deficiency in service.

(3.) THE District Forum on consideration of the material on record directed the appellants to calculate the amounts due by emerging the deposits showing the first complainant as the first depositor as one unit and the deposits showing the name of the second complainant as the first depositor as another unit and make payments as per the scheme. Hence the appeal.