CANARA BANK Vs. AGNES DMELLO

JUDGEMENT

(1.) Heard the learned Counsel for the parties.

(2.) This appeal arises against an order passed in Complaint No. 62 of 1991 by Karnataka State Consumer Disputes Redressal Commission, Bangalore directing the appellant to pay to the complainant a sum of Rs. 1,12,500 for the loss of ornaments kept in the locker of Canara Bank with interest at the rate of 18% p.a. from 8.8.1987 till its payment to the complainant.

(3.) Learned Counsel for the appellant has submitted that the order of the State Commission could not be sustained on four points. Firstly the complainant was not a consumer. Secondly, the claim of the complainant was barred by time. Thirdly, there was no deficiency in service. Fourthly, the compensation and the interest awarded by the State Commission is on very high side.