A.L. PRASAD Vs. HDFC BANK LTD

JUDGEMENT

(1.) Revision petition no. 4696 of 2012 has been filed against the judgment and order dated 27.09.2012 of the Gujarat State Consumer Disputes Redressal Commission, Ahmedabad ('the State Commission') in First Appeal no. 413 of 2012.

(2.) The brief facts of the case as per the petitioner/ complainant are that on 04.06.2010 the petitioner made an application for change of address, stating that petitioner was a senior citizen aged 67 years and after retirement the petitioner was staying with his son Anoop Kumar Prasad in Flat no. D 701, Kalpvrux, Gotri Main Road, Baroda 390 021.

(3.) The officials of the bank, i.e., the respondent herein - refused to change petitioner's permanent as well as the correspondence address vide letter dated 05.06.2010. On 23.06.2010 the petitioner requested again clearly stating that as per the principles of natural justice it is his legitimate right to stay with his son in the house which has been registered in the name of petitioner's son.