DINESH MALIK Vs. STATE BANK OF PATIALA

JUDGEMENT

(1.) This Revision Petition has been filed against the order dated 28.06.2012 of the State Consumer Disputes Redressal Commission, Haryana Panchkula, (for short, "State Commission").

(2.) In short the case is that the petitioner had an account with the Respondent bank with ATM and debit card facility. The case of the Petitioner is that he tried to withdraw Rs. 20,000/- from the ATM of the State Bank of India located at near Police Station Civil Lines, ROhtak, Haryana on 03.06.2008. He could not withdraw the money as there was a message on the screen "Not eligible for transaction of that amount". He again tried twice there but the same message appeared on the screen, even though different amounts were requested. The petitioner then tried from the ATM of the Respondent bank located at near DC Office, (Opposite to IC College), Rohtak, Haryana and tried to withdraw only Rs. 5,000/- and he was successful in withdrawing Rs. 5,000/- from the ATM of the Respondent bank. From the ATM receipt of this transaction, the petitioner came to know that his account has been debited by Rs. 25,000/-. He contacted the Branch and came to know that Rs. 20,000/- is shown as withdrawn from the ATM of the State Bank of India where he first tried to withdraw the money. The petitioner gave an application to the Branch of the Respondent bank and it was informed by the Branch that his first withdrawal operation from the ATM of State Bank of India was successful for Rs. 20,000/-. After this, he asked for the copy of the film of the ATM of State Bank of India which was supplied after lot of persuasion. However, nothing concrete could be deciphered from that film.

(3.) Petitioner then filed the Consumer complaint No. 821/2009 dated 19.12.2009 before the District Consumer Disputes Redressal Forum, Rohtak (for short, "District Forum") which vide order dated 03.11.2011 ordered as follows: