M.L MARWAH Vs. CANARA BANK

JUDGEMENT

(1.) Heard Mr. M.L. Marwah, In person and Mr. Prashant Kumar Mittal, Advocate, for the respondent.

(2.) This revision has been filed against the order of State Consumer Disputes Redressal Commission, Delhi, dated 01.08.2019, passed in First Appeal No. 248 of 2018 (arising out of the order of District Consumer Disputes Redressal Forum (East), Govt. of NCT of Delhi, dated 26.03.2018, passed in, Consumer Complaint No. 301 of 2015), whereby, the complaint was allowed and the respondent was directed to pay Rs.45000/- as compensation and Rs.5000/- as cost of the litigation and the appeal was allowed and the respondent was directed to pay (i) interest @ 10.5% per annum on Rs.1943611.02 from 06.09.2014 to 23.01.2015, (ii) difference in amount payable to the petitioner at the agreed rate and the amount actually paid by the respondent, till 06.09.2014, (iii) Rs.45000/- as compensation on account of harassment, mental agony and pain (which included cost of Rs.5000/- awarded by District Forum and cost awarded by District Forum was set aside).

(3.) M.L. Marwah (the petitioner) filed Consumer Complaint No. 301 of 2015, for directing Canara Bank (the respondent) to pay (i) Rs.244031/- towards short payment of interest from 06.09.2014 (date of closure) to 06.02.2015 (date of credit of cheque, in his accounts of Rs.1943602.02 and penalty of Rs.19362/-), as per order of Banking Ombudsman, New Delhi. (ii) Balance of Rs.3426/- to be paid on short of interest on cheque dated 19.01.2015, received from Bank. (iii) Rs.50000/- as Compensation of conveyance and other expenses incurred for last eight months and further thereafter in recovering the dues from the Bank, and (iv) Interest @ 10.5% per annum on total amount of Rs297457/- to be recovered, from 06.02.2015 to the date of decision of the case.