ICICI BANK LIMITED THROUGH ITS AUTHORISED REP MR. ANUPAM SINGH, ALSOI AT : HAVING ITS ADD E BLOCK, 2ND FLOOR, VIDEOCON TOWER, JHANDEWLAN EXTN, NEW DELHI Vs. SRINIVASA RAJAN FLAT NO

JUDGEMENT

(1.) Sh. Srinivasa Rajan, the complainant was issued a credit card by M/s Tata Finance Ltd. Vide notice dated 14.11.2002, Tata Finance Ltd. informed the complainant to pay Rs.74,516.45 towards various charges and fees for retention and the use of the said credit card. Vide letter dated 25.11.2002, the complainant was intimated by Tata Finance Ltd. that all services on the card were suspended. The last letter sent by the Tata Finance Ltd. to the complainant was dated 24.12.2002. According to the complainant, the cause of action arose on 25.11.2002 when the account was suspended. No action was taken within three years.

(2.) Thereafter, the account was transferred to ICICI Bank. The ICICI Bank unilaterally blocked the amount exceeding Rs.80,000/-. The OP had taken over the credit card division of Tata Finance Ltd. on 25.04.2006. The OP issued a legal notice on 25.04.2006 to the complainant demanding an outstanding due of Rs.1,58,093.95 with regard to the credit card i.e. after the expiry of period of limitation. The complainant had an account with the OP and on 23.08.2008, the OP unilaterally debited an amount of Rs.1,58,093.95 from the complainant's account.

(3.) The complainant issued a cheque in his wife's name and the said cheque was subsequently dis-honoured. The complaint was filed before the District Forum on 26.02.2009 with the following prayers:-