JASVIR KOHLI Vs. PUNJAB NATIONAL BANK

JUDGEMENT

(1.) This revision is directed against the order of the State Commission dated 29.04.2010 whereby the State Commission Delhi allowed the complaint filed by the appellant.

(2.) Undisputed facts for the disposal of this revision petition are that the appellant filed a consumer complaint alleging deficiency in service on the part of the opposite party bank resulting in loss of Rs. 12,40,000/- to the appellant. Opposite party resisted the complaint. The State Commission, however, on consideration of evidence allowed the complaint and directed thus:

(3.) The appellant being aggrieved of the amount of compensation awarded by the State Commission has preferred the First Appeal seeking enhancement of interest as also compensation and litigation expenses.