ALLAHABAD BANK Vs. CHANDIGARH CONSTRUCTION CO PVT LTD

JUDGEMENT

(1.) THE Consumer Disputes Redressal Forum, Union Territory, Chandigarh, vide order dated 15.11.1993 in Complaint Case No. 1256 of 1992 allowed the complaint and directed the Opposite Party Bank to pay the value of the FDRs with interest at the rate of 18% p.a. from 1.10.1990 till the date of payment. The Opposite Party was also directed to pay to the Complainant Rs. 2,000/- for harassment and Rs. 500/- for costs.

(2.) AGAINST that order Petitioner preferred an Appeal No. 217 of 1993 before the State Commission, Chandigarh, which was dismissed vide order 26.2.2003. Hence, this revision.

(3.) GUARANTEE , the Complainant was forced to approach the District Forum for a direction to the Respondent to release the FDRs with other reliefs.