APPALA VENKATA NAGA DURGA SRINIVAS Vs. MANAGER, PAYMENT ASSISTANCE UNIT, SBI CARDS & PAYMENT SERVICE PRIVATE LTD.

JUDGEMENT

(1.) The present Revision Petition has been filed under Section 21 (b) of the Consumer Protection Act, 1986 against the impugned order dated 01.07.2013 in FA/622/2012 passed by the State Consumer Disputes Redressal Commission (in short, 'State Commission'), Hyderabad which dismissed the Appeal filed by the Petitioner. The Appeal was preferred by the Petitioner as against the orders dated 08.05.2012 in Consumer Complaint No. CC/82/2010 before the District Consumer Disputes Redressal Forum (in short, 'District Forum')

(2.) Brief facts: The complaint Appala Venkata Naga Durga Srinivas, the Complainant got a SBI Credit Card, from the OP which he noticed his name was wrongly mentioned as "VND Sappala" instead of "Appala Venkata Naga Durga Srinivas". As per advice of the OP Bank authorities, on 07.01.2007he returned the credit card with a request to block it to avoid misuse. The OPs informed him that the said credit card was blocked on 14.02.2007. Surprisingly, the agent of the OP approached the Complainant and demanded to pay Rs.390/- as settlement amount and the Complainant paid the same on 18.07.2007 vide receipt no. 6985091. On 17.06.2010 he received a demand notice for amount with statement The said act of OPs amounts to deficiency in service, the complainant filed a complaint CC/82/2010 before the District Consumer Disputes Redressal Forum, (in short, 'District Forum') seeking refund from OPs for Rs.390/- along with Rs.25,000/- towards mental agony and Rs.5,000/- as costs .

(3.) The District Forum dismissed the complaint; subsequently the first appeal filed by the complainant was also dismissed.