JAVITRI DEVI Vs. MANAGER SYNDICATE BANK

JUDGEMENT

(1.) The office has wrongly registered the present petition as an appeal. The same be registered as a petition under Sec.17 (1) (b) of the Consumer Protection Act, 1986 (hereinafter referred to as 'the Act' ).

(2.) The present petition, filed by the petitioner, is directed against order dated 8.9.1999, passed by District Forum-II, Udyog Sadan Institutional Area, Mehrauli, New Delhi, in Complaint Case No.2256/97-entitled Smt. Javitri Devi V/s. The Manager, Syndicate Bank, Bhagwan Dass Road, New Delhi and Another.

(3.) The facts, relevant for the disposal of the present petition, lie in a narrow compass. The petitioner Smt. Javitri Devi had filed a complaint under Sec.12 of the Act before the District Forum alleging deficiency in service on the part of the respondent Bank. That complaint, filed by the petitioner, was dismissed in default by the District Forum. Thereafter the petitioner had filed an application for the restoration of that complaint. The learned District Forum vide impugned order has dismissed that application, filed by the petitioner, for restoring the complaint.