SOUTH INDIAN BANK LTD Vs. USHA THOMOS

JUDGEMENT

(1.) HEARD .

(2.) RESPONDENT /Complainant had opted for Voluntary Retirement Services from Petitioner/OP on 28.04.2006. Under the said Scheme, the Complainant was entitled to certain benefits payable immediately on the retirement coming into effect. The complainant contented that petitioner/OP committed delay of 46 days in paying those benefits, as a result of which, the complainant lost Rs.69,039/ - by way of interest on the said amounts. Thus, alleging deficiency of service on the part of the Petitioner, Respondent filed Consumer Complaint before the District Forum claiming interest on the retirement benefits from the date of retirement till the date of payment.

(3.) PETITIONER contested the consumer complaint.