W B S E B Vs. BEDESHTULLA SK

JUDGEMENT

(1.) The complaint is made by the complainants stating that the first complainant went to the opposite party's bank to make some remittance. He was made to wait and when the complainant complained about the delay in returning the passbook, he was treated shabbily and abused by the opposite party and that there is deficiency in service on the part of the opposite parties. Therefore, the present complaint has been filed.

(2.) The opposite parties contested stating that the 1st complainant is a Court Bird and that it is true that the 1st complainant came to the Bank on 6.6.1997 to make some remittance, but it is not true to say that he was made to wait in returning the passbook or that he was insulted or ill-treated by the Bank staff.

(3.) The lower Forum dismissed the complaint holding that it is not a case of deficiency in service and that the complainant is not entitled to any relief.