NAND LAL ARORA Vs. BRANCH MANAGER, UCO BANK

JUDGEMENT

(1.) Sh. Nand Lal Arora, Complainant, invested a sum of Rs.10,000/- in a Fixed Deposit in the name of Bhavya, a minor. The said Fixed Deposit was to mature on 13.02.2010. According to the Complainant, he went to the Branch Manager, UCO Bank, Mandi, H.P. OP-1. Other functionaries of the Bank are arrayed as OP-2 & 3in the original complaint. Sh. Nand Lal asked them to renew the said Fixed Deposit for one more year. The Bank retained the Fixed Deposit Receipt and did not return it to the Complainant on the plea that the record was not available. Legal notice was given to the Bank on 04.05.2013, but, that did not evoke any response. Thereafter, this case was filed before the District Forum.

(2.) During the pendency of the complaint, the OPs sent a cheque of Rs.33,503/- on account of money due on the FDR, in question, on 19.06.2013. The case of the OPs is a wee bit different. It is averred that Sh. Nand Lal, Respondent, had approached the Bank in June, 2012 for renewal of FDR. It transpired then, that the minor Bhavya had attained majority by that time. The Complainant was asked to give proof of identification of the FDR holder. The OP contended that the Complainant left the FDR with them, but did not produce the requisite evidence.

(3.) The District Forum allowed the complaint but the State Commission reversed the same and dismissed the complaint.