AXIS BANK LTD Vs. JAGDISH CHANDER KUDESIA

JUDGEMENT

(1.) IN this revision petition, there is challenge to order dated 9.4.2012 passed by State Consumer Disputes Redressal Commission, Delhi (for short, 'State Commission '), vide which appeal of the appellant was dismissed in default.

(2.) BRIEF facts are that respondent/complainant filed a complaint under Section 12 of the Consumer Protection Act, 1986 (for short, 'the Act ') against the petitioner/opposite party, alleging that he had deposited Rs.6,00,000/- in the fixed deposit with the petitioner which matured on 9.5.2005. Till date, petitioner has not paid the maturity amount to the respondent nor it was renewed for further period.

(3.) AGGRIEVED by the order of the District Forum, petitioner filed an appeal before the State Commission, which was dismissed in default due to the non- appearance of the petitioner.