UNION BANK OF INDIA Vs. MANOJ GUPTA

JUDGEMENT

(1.) In this appeal, the order of State Consumer Disputes Redressal Commission UT of Chandigarh, in Consumer Complaint No.40. of 2011, has been challenged. The two Complainants are sons of late A.L. Gupta . who was the sole proprietor of M/s. George Printing Works, Manimajra, Chandigarh. After his death in 2006. the Complainants requested the OP/ Union Bank of India to release funds of the order over Rs.19 lakhs lying in FDRs. In order to meet the requirement of the Bank, the Complainants also obtained a succession certificate from the Civil Court on 15.3.2011. The matter was pursued with the Bank, but other than Rs.26370A to each Complainant, the rest of the money in the FDRs was not released. It was claimed by the OP/Bank that the same was pledged on account of bank guarantees issued by the bank on behalf of the firm. Therefore, the Consumer Complaint was filed in the State Commission on 8.6.2011.

(2.) In the order now impugned before us, the State Commission allowed the complaint with the following directions-

(3.) As detailed in the complaint petition, the entire amount of Rs.19.09 lakhs was in thirteen different accounts for which details were sought from OP. but not supplied. It is alleged that both these acts of non-supply of accounts and non-release of the funds, amounted to deficiency in service, on the part of the OP/Union Bank of India.