MUNNA PRASHAD SNOI Vs. BRANCH MANAGER, SBI JOGBANI

JUDGEMENT

(1.) The present Revision Petition has been filed under Sec. 21(b) of the Consumer Protection Act, 1986 (the 'Act') against order dtd. 28/8/2017, passed by the State Consumer Disputes Redressal Commission, Bihar ('State Commission') in FA No. 281 of 2015. In this, the Appeal by the Respondents/ OPs was allowed, thereby setting aside the Order dtd. 28/8/2015, passed by the District Consumer Disputes Redressal Forum, Araria ('District Forum') in CC No. 85 of 2013, wherein the Complainant's complaint was allowed.

(2.) As per the report of the Registry, there is a delay of 137 days in filing of the present Revision Petition. The said delay was condoned vide order dtd. 28/3/2019 passed by this Commission subject to deposit of Rs. 10,000.00 with the Consumer Legal Aid Account by the Petitioner. However, the same has not been deposited by the Petitioner as yet but he has moved an Application being IA/17148/2019 seeking waiver of the said cost.

(3.) For convenience, the parties in the present matter are denoted as per the Complaint before the District Forum. Munna Prashad Soni is the Complainant (Petitioner herein). SBI and Its Managers are referred as OPs No.1, 2 and 4 (Respondents No.1, 2 and 4) and Deepesh Sinha is referred as OP-3 ( Respondent No. 3 herein).