MOHIT BHATNAGAR Vs. BANK OF INDIA

JUDGEMENT

(1.) This is an appeal against the order of 15th April, 1991 rendered by the State Commission of Delhi holding that the allegations made by the complainant against the Bank alleging deficiency in rendering service to the former are baseless and without any merits. It was found that the allegation made against the Bank and its employees were frivolous and hence the State Commission rejected the complaint. In fact, the State Commission felt constrained to remark that the complainant had wasted valuable time of the State Commission by bringing before them such a complaint for which there was no justification. Therefore, they burdened the complainant with costs of Rs. 1,000/-.

(2.) The appellant herein, who was complainant before the State Commission had, alongwith his wife, on 27th September, 1987, taken a locker from the respondent Bank which could be operated on "either or" basis. According to the appellant, on that date, he and his wife had kept all jewellery etc. in the said locker.

(3.) On the 10th February, 1988 the appellant's wife left the marital home. Because of the break- down of the marriage the appellant filed a petition for divorce on the 1st of September, 1988.