HAREKRISHNA BISWAS Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) The present complaint has been filed by Dr. Harekrishna Biswas as Karta for his wife, Smt. Malti Biswas and himself as complainant. They opened a Joint Fixed Deposit Account with State Bank of India, Durgapur Branch (OP No.4), in the District of Burdwan, deposited a sum of Rs.80,000/- for a period of 1000 days on interest @ 10.50% p.a. The due date of encashment was 04.08.2011. The amount payable to the complainant, on maturity, was Rs.1,06,317/-. The complainant filed Form 15G to the effect that the term deposit periods would continue until the complainant did not want to encash the same as per the conditions laid down in the said term deposit certificate.

(2.) On 06.11.2013, the complainant went to purchase three Demand Drafts from the said Bank Branch in the name of the Registrar, National Consumer Disputes Redressal Commission, payable at New Delhi, for a sum of Rs.5,000/- each. It is alleged that to the surprise of the complainant, OP No.4 denied to give him permission for encashment of the said amount, due to which the complainant did not have money to meet the expenses for filing the consumer complaints, medical expenses of his family members, marriage of his daughter, etc. The complainant approached the police station and lodged an FIR on 06.11.2013 itself, however, the police did not take any action. Hence he issued notice under Section 80 of the CPC to the then Hon'ble Finance Minister Sh.P. Chidambaram with copies to SBI, Durgapur Branch (OP4), SBI, Regional Office, OP3, Union of India, Department of Financial Services, OP2.

(3.) Under these circumstances, the present complaint was filed with the following prayers :-