SUDARSHAN SINGH Vs. PUNJAB NATIONAL BANK

JUDGEMENT

(1.) PETITIONERS were the complainants. Though the petitioners have not filed the copy of common order dated 15.4.1998 passed in Complaint Case Nos. 3, 4 and 5 of 1997 by the District Forum which order was set aside in appeals of the respondent/opposite party, it may be seen from the order of State Commission dated 24.8.2004 that the petitioners alleged that maturity amounts of Rs. 34,092, Rs. 44,584 and Rs. 5,000 with interest under Multi-Benefit and Old Age Deposit Scheme were not refunded to them by the respondent-Bank. It may further be seen from that order that the respondent-Bank alleged that the deposits allegedly made by the petitioners were not recorded in the ledger and deposit receipt nor account No. 5737, 5793, 6194 pertaining to those deposits stood in the names of other persons. Bank stated that fraud on large scale was committed in Dumraon branch for which criminal case has been registered and is under investigation by Police/CBI. Taking note of these facts, the State Commission set aside the order of District Forum passed in three complaints for refund of the said amounts with liberty reserved to the petitioners to approach the Civil Court for redressal of grievance, if so advised. Having heard Mr. Prakash Kumar for petitioners and also having considered the fact that deposits allegedly made were not recorded in ledger and deposit register and account Nos. 5737, 5793 and 6194 stood in the names of persons other than the petitioners in the record of bank. We do not find any illegality or jurisdictional error in the order passed by State Commission warranting interference in revisional jurisdiction under Section 21(b) of Consumer Protection Act, 1986. Revision petition is, therefore, dismissed. R.P. dismissed.