UNION BANK OF INDIA Vs. DEVINDER KUMAR

JUDGEMENT

(1.) This Revision petition by the Petitioner/Opposite Party No. 4 is directed against the order dated 15.10.2001 of the Consumer Disputes Redressal Commission, Chandigarh dismissing appeal No. 1187 of 1999 preferred against the order dated 20.9.1999 of the Consumer Disputes Redressal Forum, Faridkot.

(2.) Complaint was Filed by the respondent, inter alia, alleging that he purchased FDR of Rs. 8,700/- on 9.3.1979. Simultaneously, respondent opened a Saving Bank Account and issued specific instructions to petitioner-Bank that the interest accruing on FDR be credited in that account. FDR was got renewed for a period of one year on 15.5.1980. It was further alleged that respondent visited the Bank about an year before filing of complaint of release of the amount of FDR along with interest upto date but he was told that he had kept the FDR under lien with the Bank towards guarantee issued in favour of some Malhotra's of Faridkot. It was asserted that the respondent had not kept the FDR under lien nor had he connection with any Malhotra's. After FDR was renewed on 15.5.1980, it was kept in the custody of petitioner Respondent is entitled to the refund of the amount of FDR in question along with interest accruing thereon.

(3.) Along with petition, the petitioner supported by the affidavit of A. K. Jain, Branch Manager of Faridkot Branch, filed application seeking condonation of delay of about nine months in filing the petition.