JOGINDER Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) This revision petition has been filed by the petitioner against the impugned order dated 19.7.2012 passed by the Haryana State Consumer Disputes Redressal Commission, Panchkula (in short, 'the State Commission') in Appeal No. 2139/08 SBI Vs. Joginder by which appeal filed by the OP/respondent was partly allowed and order granting compensation of Rs. 10,000/- by District Forum while allowing complaint was set aside.

(2.) Brief facts of the case are that Complainant's father Shri Rajbir Singh was holding Current A/c. No. 01050065027 in the OP Bank. Rajbir Singh died on 13.7.2007 and his wife Smt. Santosh requested OP Bank to transfer current account amount in the name of Malik Ram, elder brother of deceased. As respondent did not transfer funds of the current account, complainant alleging deficiency of service filed complaint. OP-Respondent filed written statement and submitted that for transferring account of deceased, affidavits of all the legal heirs of the deceased were required and as necessary formalities were not completed, account of deceased Rajbir Singh was not transferred. After hearing both the parties, learned District Forum while allowing complaint directed OP to transfer the current account amount of Rajbir Singh into the account of Malik Ram and further directed to pay Rs.10,000/- as compensation. On appeal filed by the OP, learned State Commission vide impugned order modified the order of District Forum and order granting compensation was set aside against which this revision petition has been filed.

(3.) Heard the petitioner in person and perused record.