POPPYS VALLEY HOTEL PVT. LTD. Vs. CITI BANK

JUDGEMENT

(1.) The present revision petition is preferred by the petitioner/complainant, M/s. Poppy Valley Hotels Pvt. Ltd. against the order dated 12.2.2001 passed by the Tamil Nadu Consumer Disputes Redressal Commission in Appeal No. 545/1997. District Forum, Chennai and the State Commission dismissed the complaint claiming deficiency in service against the opposite party/respondent-Citibank which is a financial banking institution.

(2.) The petitioner is a private limited company owning a hotel in Tirupur and he became a member of the respondent establishment Citibank card centre and it is given Code No. 44151960. In the usual course of business, the petitioner forwarded the charge slip signed by one Mr. Syed Doha, Visa card No. 4121741329556679 for Rs. 39,690.00 on Dec. 2nd, 1995 to the respondent Bank. The respondent Bank instead of giving credit in the account of the petitioner, returned the charge slip on the ground "Card in the warning bulletin" and that the cardholder's account was closed as the customer was a defaulter. According to them, the warning bulletin dated 29.11.1995 was issued to all the merchant establishments and was clearly warned the petitioner not to accept any charge slip from Mr. Syed Doha, whose account was closed as defaulter.

(3.) The petitioner intimated the respondent that they were not justified in returning the charge slip because the said warning bulletin dated 29.11.1995 was received only after 10-15 days from the date of issue, i.e. 10 to 15 days after the charge slip of Mr. Syed Doha was collected by him.