STATE BANK OF INDIA Vs. SHASHI KUMAR TAPDIA

JUDGEMENT

(1.) This revision petition has been filed under sec. 21(b) of the Act 1986 in challenge to the Order dtd. 27/11/2019 of the State Commission in appeal no. 1201 of 2019 arising out of the Order dtd. 11/10/2019 of the District Commission in complaint no. 171 of 2015.

(2.) Vide this Commission's Order dtd. 2/2/2022 the petition was dismissed in default for lack of prosecution. The said Order is reproduced below: dtd.: 2/2/2022 ORDER

(3.) We have perused the record. The District Commission vide its Order dtd. 11/10/2019 had partly allowed the complaint. The award made by the District Commission is reproduced below: " ORDER "The complaint of the complainant is partly allowed against the Opp. Party Bank and it has been directed to the Opp. Party Bank to give interest @ 6% p.a. on the total earned amount of Rs.9,03,323.00 as on 31/3/2011 during the period from 1/4/11 to 1/10/13, Rs.3,000.00 be given to the Complainant towards the mental agony and the harassment and Rs.3,000.00 towards the litigation expenses, 1 month's time is hereby granted to comply this order. In case of not complying the order within the said period, the complainant will be entitled to get the simple interest @ 9% p.a. on the said amount form today, the date of pronouncement of the order till the date of payment." (as per the translated version provided by the petitioner bank with its petition)