KOTAK MAHINDRA BANK LTD. AND ANR. THROUGH ITS AUTHORISED REPRESENTATIVE AND ASSOCIATE VICE PRESEDENT, MR. HARJOT GILL, AT Vs. JASPAL KAUR SANDHU W/O. LATE S. PARGAT SINGH, V.P.O. LANDRAN TEHSIL AND DISTT. SAS NAGAR, MOHALI

JUDGEMENT

(1.) Appellants/Opposite Parties No.1 and 2, being aggrieved by impugned order dated 26.09.2012, passed by State Consumer Disputes Redressal Commission, Punjab, Chandigarh (for short, 'State Commission') in Execution Application No.10 of 2012 in (Consumer Complaint No.82 of 2010) have filed the present appeal.

(2.) Brief facts are that Respondent /Complainant has filed a consumer complaint under Section 17 of the Consumer Protection Act, 1986 (for short, 'Act') against appellants, stating that she was having Saving Bank Account in the Appellants' Bank. On 26.5.2010, she collected her accounts statement from the bank. On comparison of the entries made in the pass book and statement of account, she found that some amounts have been withdrawn from her account, without her knowledge and consent. Thus, alleging deficiency on the part of the appellants she filed the complaint seeking following reliefs;

(3.) Appellants contested the complaint and denied any deficiency on their part.