RAKESH BHARTIA Vs. HDFC BANK LTD

JUDGEMENT

(1.) IN this complaint case, Sh. Rakesh Bhartia, the complainant has claimed a sum of Rs.5,00,00,000/ - (Rupees five crores only) form HDFC Bank Ltd., OP, as compensation for mental agony, loss of reputation, torture, harassment, etc., for deficiency in services because the HDFC Bank Ltd/OP had freezed all the joint accounts held by the complainant. Rs.

(2.) THE complainant is a Chief Executive Officer of a large size Public Limited Company, having a turnover of more than INR 2500 crores and 1300 human beings consisting of Engineers and Professionals of various fields are working under him. The complainant maintains a Savings Bank A/c with HDFC Bank, New Friends Colony, New Delhi, OP. His Account No. is 00011050068579. He also maintains 7 or 8 joint accounts with the members of his family in the HDFC Bank Ltd., New Friends Colony, New Delhi.

(3.) THE complainant was also informed that the funds available in Bank Account Nos. 00891600004455, 00891930002817, 00891930002827, 02481930005871, 02481930005881, 02481930005898, 02481930005916 and 02482070000189, which belong to other family members of the complainant jointly with him, he being the second holder, would remain under a "No Debit " status, as for, full amount required was paid or after the receipt of the revocation order. The Bank accounts of the family members were also attached.