VINOD KUMAR TANWAR Vs. STANDARD CHARTERED BANK

JUDGEMENT

(1.) Complainant/Petitioner (since deceased represented through LRs) has filed this Revision Petition against the judgment and order dated 12.10.07 passed by the State Consumer Disputes Redressal Commission, Delhi (in short, 'the State Commission') in appeal No. 529/07 whereby the State Commission has dismissed the appeal filed by the complainant/Petitioner for enhancement of the compensation awarded by the District Forum.

(2.) FACTS :-

(3.) 21.10.04 to the Petitioner showing a debit balance of Rs.28,921.75 in the Auto Loan Account. Petitioner protested the same but in vain. Aggrieved by this, Petitioner filed the complaint before the District Forum claiming refund of amount of three post-dated cheques, compensation and costs.