MOTI LAL Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) This appeal is against the judgment and order dated 12.1.1996 passed by District Consumer Forum, Kanpur in Complaint Case No.528 of 1994.

(2.) According to the complaint, his father Sri Ganga Prasad had a joint Account No.8292 in the nature of "either or Survivor" which was opened on 20.9.1984 and was to be operated by any one of them. Father of the complainant used to operate the account, as the complainant was in service out of city.

(3.) In the month of March, 1994 the complainant's father met with an accident and then was admitted in nursing home on 7.3.1994. At that time he was in condition of unconsciousness. The complainant/appellant was in need of money for treatment of his father. He went to the Bank and submitted withdrawal form for Rs.10,000/- but the respondent Bank did not pay the amount to him. The complainant/appellant could not provide him better treatment facilities as a result he expired on the next day, i. e. , 12.3.1994. The complainant/appellant filed a complaint before the District Consumer Forum with the above allegations and claimed Rs.2 lacs as compensation along with Rs.5,000/- as litigation cost.