STATE BANK OF MYSORE Vs. S K VIDYA

JUDGEMENT

(1.) This revision petition challenges the order dated 22.7.2011 passed by the Karnataka State Consumer Disputes Redressal Commission, Bangalore ('State Commission' for short) by which the State Commission dismissed the appeal of the petitioner and upheld the order dated 10.12.2010 passed by the District Forum in complaint No.2382 of 2010. The District Forum by its order had accepted the complaint filed by the complainant Mrs. S.K. Vidya, respondent No.1 herein, in terms of the following directions:-

(2.) The complainant is entitled to the all the pension benefit under the agreement/settlement date 27.4.2010.

(3.) The opposite party No. 1 shall calculate the amount as per the scheme, deduct whatever amount the complainant had to pay back as per agreement /settlement and pay the rest to the complainant within 60 days from the date of this order.