BANK OF INDIA Vs. MD. MOZAMMEL HAQUE

JUDGEMENT

(1.) The present First Appeal has been filed under Sec. 19 of the Consumer Protection Act, 1986 (hereinafter referred to as 'the Act') against the Order dtd. 29/11/2017 passed by the learned State Consumer Disputes Redressal Commission, West Bengal, (hereinafter to be referred as 'the State Commission"), in Consumer Complaint No. 332 of 2015, wherein the Complaint filed by the Complainant (Respondent herein) was partly allowed.

(2.) There was a delay of 9 days in filing the present Appeal. For the reasons stated in IA/2439/2018, vide Order dtd. 10/8/2018, the delay was condoned subject to costs.

(3.) For the sake of Convenience, the parties in the present Appeal are referred to as mentioned in the Complaint before the State Commission. The Complainant Md. Mozammel Haque is Proprietor of 'M/s. Mahatron Enterprises' engaged in distributorship of electronic goods and the said business is run by him for the purpose of earning his livelihood. The Bank of India is referred to as the Opposite Party (OP Bank in short).