CENTRAL BANK OF INDIA Vs. KUSUM AGARWAL

JUDGEMENT

(1.) This is an appeal against the judgment and order dated 25.8.1999 passed by District Consumer Forum-II, Lucknow in Complaint Case No.892 of 1995.

(2.) The facts of the case stated in brief are that the complainant on 30.7.1986 deposited a sum of Rs.32,500/- in joint F. D. R. in her own name as well as in the name of her mother, Smt. Godavari Devi with Central Bank of India, Lucknow. This amount was deposited for a period of five years with the condition that the interest shall be payable quarterly. It is further alleged that the F. D. R. was payable either or survivor. The complainant vide letter dated 25.11.1987 informed the Bank that the amount of F. D. R. should neither be paid to Smt. Godavari Devi nor any fresh F. D. R. be issued. It was also intimated that if any person approaches the Bank with this F. D. R. then the information be sent to her.

(3.) Smt. Godawari Devi died in the night of 12/13 June, 1988. The complainant informed about this to the Bank and prayed that the interest should not be paid to any of the person except herself. After the maturity of the F. D. R. the complainant applied for renewal of the F. D. R. and for its transfer to Central Bank of India, Sahukara Branch, Bareilly where the complainant has her account. The Bank neither renew the fixed deposit nor paid the payment. The F. D. R. is with the complainant. There is deficiency of service on the part of the Bank and hence the complaint has been filed.