BANK OF INDIA Vs. MAHESH KUMAR

JUDGEMENT

(1.) This Revision Petition has been filed under Sec. 58(1)(b) of the Consumer Protection Act, 2019 (the 'Act') against impugned order dtd. 30/3/2021, passed by the Karnataka State Consumer Disputes Redressal Commission, Bengaluru (the State Commission) in FA No. 954 of 2014, wherein the Appeal filed by the Complainant/Respondent was allowed and setting aside the Order dtd. 15/3/2014, passed by the District Consumer Disputes Redressal Commission, Mysuru (the 'District Commission') in Consumer Complaint No.38 of 2013.

(2.) For convenience, the parties are referred to as placed in the original Complaint filed before the District Forum. Dr. Mahesh Kumar is referred to as the Complainant (Respondent herein) and Bank of India, Mysore Branch is the Opposite Party/OP (Petitioner herein).

(3.) Brief facts of the case, as per the Complainant, are that he was an NRI and resided in England for 15 years as a doctor, before returning to India in 1990. He receives pension from the British Govt in Great Britain Pounds deposited in his Bank of Scotland UK A/c and he has permission from Reserve Bank of India (RBI) to maintain FCNR Accounts and Deposits. He is employed at Chitra Hospital, Irwin Road, Mysore. Since 1998, he had various encashments and deposits with the Opposite Party (OP), wherein short-term deposit accounts were opened and closed as needed. Due to the OP's lack of facility for issue and holding FCNR bonds and certificates, these transactions were typically conducted through the Bangalore or Chennai Branch and then transferred to the Complainant in Mysore.