BANK OF BARODA Vs. R. VENKATESWARA RAO

JUDGEMENT

(1.) This Revision Petition No. 764 of 2022 contests the order of the Telangana State Consumer Disputes Redressal Commission, Hyderabad ('State Commission') on 18/4/2022 allowing the First Appeal No. 512 of 2019 filed against the decision of the District Consumer Disputes Redressal Forum-II, Hyderabad ('District Forum') dtd. 27/8/2019. In the said decision, the District Forum dismissed the Complaint lodged by the Respondent/Complainant.

(2.) For convenience, the parties in this case are referred to by their positions in the Consumer Complaint before the District Forum. R. Venkateswara Rao is referred as the 'Complainant'. The Senior Branch Manager of Vijaya Bank is denoted as 'OP-1', and the Deputy General Manager, who is the Disciplinary Authority is OP-2.

(3.) Brief facts of the case, as per the Complainant, are that he was an employee and customer of the OP-1 Bank and maintained an Overdraft (OD)/Current account since June 2007. The account was initially opened as OD account with a limit of Rs.2,00,000.00, which was later enhanced to Rs.3,50,000.00 in 2009. Subsequently, the OD amount was repaid, and the limit was canceled in 2017. Thereafter, the Account continued as a Current Account.