STATE BANK OF INDIA Vs. OM PRAKASH

JUDGEMENT

(1.) REVISION no. 2092 of 2012 has been filed against the order dated 14.02.2012 passed by the Haryana State Consumer Disputes Redressal Commission, Panchkula ( 'the State Commission ') in First Appeal no. 2213 of 2007 upholding the order passed by the District Consumer Disputes Redressal Commission, Panipat ( 'the District Forum ') in complaint no. 116 of 2006.

(2.) THE brief facts of the case as given by the respondent/complainant are as follows:

(3.) IN this manner the amount of Rs.25,000/ - remained balance as on 22.07.2005, the respondent/complainant requested the Bank for another relief of interest of Rs.25,000/ - which was beyond the power of the compromising authority but the respondent/complainant requested the Bank that he will try at his level best moving to the higher authorities for further relief of Rs.25,000/ - and deposited a sum of Rs.25,000/ - in his saving Bank account and requested the Bank to mark lien on his account and to issue conditional no dues certificate. In case the respondent/complainant fails to get further relief from the higher authority, the amount of Rs.25,000/ - kept under lien adjusted in his loan account to adjust the amount in full and final. In this manner the then Branch Manager Shri Pale Ram issued conditional no dues certificate marking lien in saving Bank Account of respondent/ complainant. Meanwhile, Shri Pale Ram was transferred by the Bank and the lien in saving Bank Account remained as it is. The respondent/ complainant failed to get further relief from higher authorities, instead of informing the Bank moved the present application. Thus the present complaint is liable to be dismissed on this score only.