PUNJAB NATIONAL BANK Vs. ABHA JAIN

JUDGEMENT

(1.) Delayed condoned.

(2.) Challenge in this Revision Petition under Sec. 21 (b) of the Consumer Protection Act 1986 (in short "the Act") by the Petitioners/Opposite Parties in the Complaint, is to the Order dtd. 14/12/2017 passed by the State Consumer Disputes Redressal Commission, Uttar Pradesh, Lucknow (in short "the State Commission") in First Appeal No. 170 of 2011. By the impugned Order, the State Commission has dismissed the Appeal filed by the Petitioners questioning the legality of the Order dtd. 1/1/2011 passed by the District Consumer Disputes Redressal Forum, Meerut (in short, "the District Forum") in Consumer Complaint No. 55/2008. By the said Order, the District Forum while allowing the Complaint preferred by the Complainant, had directed the Petitioner Bank to refund a sum of 40,000/- to the Complainant towards the value of the Fixed Deposit Receipt along with interest @ 15% p.a from the date of fixed deposit till last payment, pay 10,000/- as compensation for mental and economic damage and also to pay a sum of 5,000/- as costs towards litigation.

(3.) The facts material to the case are that when the Complainant was minor, her grand-mother Late Smt. Ganga Devi, opened a Joint Saving Account No. 316000100022400 on 14/2/1984 along with her at Branch Office Saharanpur of the Petitioner Bank. During her life time, she made three fixed deposits of 7,000/- on 10/10/1984, 30,000/- on 3/10/1988 and 40,000/- on 17/1/1990 respectively with the Opposite Party Bank from the said account. The Saving Bank Account was to be operated jointly or severally by Late Smt. Ganga Devi and the Complainant. Smt. Ganga Devi, grand-mother of the Complainant expired on 9/11/1997 and the Complainant became the sole operator of the said Saving Account.