TUSHAR DHANANJAY MANDLEKAR Vs. ABHAY KUMAR SINGH CEO

JUDGEMENT

(1.) The petitioner in this revision petition was the complainant before the District Consumer Disputes Redressal Forum, Nagpur (in short, 'the District Forum').

(2.) (i) He alleged that after he opened a savings bank account with the State Bank of India (SBI), Ambajhari Branch in January 2004, he received an offer in July 2004 for an international credit card from the SBI Card Payments and Services Pvt. Ltd. (OP 1 before the District Forum), which he availed of. However, till 30.11.2005 he did not use the credit card.

(3.) The OPs 2 and 3 failed to remain present before the District Forum despite service of notice and were proceeded against ex parte. Though OP 1 appeared through counsel, it did not file its written version for quite some time. The District Forum then proceeded against OP1 without its reply. After consideration of the pleadings, evidence and documents brought on record by the complainant, the District Forum held, by its order of 29.12.2009, the OPs guilty of deficiency in service and partly allowed the complaint by awarding a compensation of Rs.5,000/- to the complainant on account of physical and mental harassment and cost of Rs.2000/-, to be paid within 30 days of receipt of the order.