MOHD IBRAHIM Vs. CANARA BANK ITS CMD

JUDGEMENT

(1.) Since all the abovementioned three appeals have common facts and raise common question of law, the same have been heard together and are being disposed of by this common order.

(2.) The facts, relevant for the disposal of the abovementioned appeals, lie in a narrow compass. The appellants in all the abovementioned appeals had filed separate complaints under Sec.12 of the Consumer Protection Act, 1986 (hereinafter referred to as 'the Act') before District Forum (East) alleging deficiency in service on the part of the respondent. The learned District Forum vide impugned orders has held that there was no deficiency in service on the part of the respondent and on the above ground has dismissed the complaints, filed by the appellants.

(3.) Feeling aggrieved, the appellants have preferred the abovementioned appeals under Sec.15 of the Act.