DEVI PRASAD PANDEY Vs. RANG BIHARI SINHA

JUDGEMENT

(1.) Present revision petition has been preferred against impugned order dated 13.08.2012, passed by Uttar Pradesh, State Consumer Disputes Redressal Commission, Lucknow(for short, 'State Commission')in Appeal No.3140 of 2003.

(2.) Brief facts are that Respondent No.1/Complainant had invested sum of Rs.60,000/- each, in two FDRs having purchased them from Petitioner as well as Respondent No.2/Opposite Parties. Maturity dates of these FDRs was 12.3.1998 and 28.4.1998, respectively. On maturity, when respondent no. 1 claimed the amount, the opposite parties refused to pay the amount. Thus, alleging deficiency on the part of the petitioner as well as respondent no. 1, a consumer complaint was filed before the District consumer Disputes Redressal Forum, Balia, (for short, 'District Forum').

(3.) Before the District Forum, petitioner as well as respondent no.1, did not appear despite service and were proceeded ex parte.