STATE BANK OF PATIALA Vs. GOPAL KRISHAN SINGLA

JUDGEMENT

(1.) This revision petition is directed against the order dated 11.09.2009 of the Punjab State Consumer Disputes Redressal Commission, Chandigarh (in short, 'the State Commission') in FA No. 1732 of 2002. By this order, the State Commission partly allowed the appeal of the petitioner herein and directed as under:

(2.) Needless to add, the complaint filed by respondent 1 had been allowed by the District Consumer Disputes Redressal Forum, Bhatinda (in short, 'the District Forum'). By its order dated 21.11.2002, the District Forum directed the petitioner to pay interest on the excess amount deposited by respondent/complainant in his Public Provident Fund (PPF) account from the date/s of deposit till the date of payment.

(3.) Respondent 1 had alleged in his complaint before the District Forum that there was deficiency in service on the part of the petitioner as well as respondent 2 on the ground that the petitioner Bank Branch had denied him interest on his deposits in his PPF account in excess of Rs. 60,000/- in one financial year (the excess deposit being Rs. 4,80,000/-). The complainant had deposited Rs. 90,000/- in his PPF account on 05.07.1996 and Rs. 3,90,000/- on 03.08.1996 in addition to Rs. 60,000/- on 01.05.1996. The excess deposit of Rs. 4,80,000/- was finally withdrawn by the complainant/respondent 1 on 11.04.2000.