STANDARD CHARTERED BANK Vs. LAKHWINDER SINGH

JUDGEMENT

(1.) The Revision Petition has been filed under Section 21(b) of The Consumer Protection Act, 1986 against the Order dated 31.08.2017 of the State Commission, whereby the appeal filed by the Opposite Party - Standard Chartered Bank was dismissed in limine and the Order dated 07.06.2017 of the District Forum, allowing the Complaint, was affirmed.

(2.) The Petitioner was the Opposite Party (OP) and the Respondent was the Complainant in the Complaint and they are being accordingly referred to hereinafter.

(3.) Brief facts, shorn of unnecessary detail, are that the Complainant and his wife were the joint holders of an FDR issued on 06.05.1997 for Rs. 50,000/- by the OP - Bank. It was issued on the basis of a Reinvestment Deposit Plan. The initial date of maturity was 06.05.1999. The Complainant approached the OP - Bank for encashment of the amount in the year 2016; the OP - Bank refused.