WEBB SHIRLEY Vs. CITI BANK CARD CENTRE

JUDGEMENT

(1.) In this complaint, the complainant has sought compensation of Rs.2 lacs from the opposite party for the deficiency in service and consequent loss and injury sustained by her. Defendant is a Bank. The complainant held a "diner's Club Credit Card" of the opposite party for getting certain credit services.

(2.) The complainant averred that in the month of December 1991 at "holiday Inn" she presented a credit card. But the said "holiday Inn" hotel refused to accept the card. By this, the complainant was put to lot of inconvenience and embarrassment.

(3.) About 15 days thereafter, at Madras Airport, while she was enroute to Australia, when she presented the said credit card for payment to cover the extra luggage charges, the Airport Authorities refused to accept the said card, consequently, the complainant was put to lot of inconvenience and embarrassment. The complainant, on the basis of these averments, sought compensation of Rs.2 lacs for this deficiency in service and loss and injury sustained by her.