PUNJAB NATIONAL BANK Vs. DALJEET SINGH

JUDGEMENT

(1.) This revision petition under section 21 (b) of the Consumer Protection Act, 1986 ( for short, "the Act") has been filed by the petitioner against the order dated 07.12.2017 of the Uttarakhand State Consumer Disputes Redressal Commission, Dehradun (for short, "the State Commission") in First Appeal no. 268 of 2014 of the petitioner wherein the order of the District Consumer Disputes Forum, Haridwar (for short, "the District Forum") dated 14.10.2014 in complaint no. 140 of 2014 was upheld.

(2.) The brief facts as stated by the complainant in his complaint are that on 17.10.2012, he had deposited a sum of Rs.5.00 lakh in his account against a duly executed receipt by the petitioner. He wanted to withdraw Rs.5000/- from this account on 25.10.2012 but he was informed that there is no sufficient balance in his account and was told that there was no entry made in his account regarding deposit of Rs.5.00 lacs. The complainant contended that this amounts to deficiency in service that despite deposit of money by him, money was not credited in his account and filed the complaint.

(3.) The petitioner contested the complaint and filed its written version. The plea taken by them was that deposit receipt was a fake and fabricated document. It was alleged that they had learnt that a bank official, namely, Sh. Ravinder Kumar committed forgery in the end of year 2012 and had issued a fake receipt under his signature and FIR had already been lodged against him with P.S. Kotwali, Laksar. It is submitted that there was no deficiency in service on their part and complaint was liable to be dismissed.