LOKDEEP SHARMA Vs. HDFC BANK LTD

JUDGEMENT

(1.) This revision is directed against the order of the Rajasthan State Consumer Disputes Redressal Commission, Jaipur (in short, "the State Commission") dated 4th September, 2013 whereby the State Commission concurred with the conclusion of the District Forum dismissing the complaint filed by the petitioner and dismissed the appeal.

(2.) Briefly stated, facts relevant for the disposal of the revision petition are that the petitioner filed a consumer complaint against the respondent bank alleging deficiency in service on the part of the respondent bank in delaying the release of the FDR amount. The District Forum did not find merit in the complaint and dismissed the same. Being aggrieved of the order of the District Forum the petitioner preferred an appeal before the State Commission, Rajasthan.

(3.) The petitioner filed a consumer complaint in the District Forum-I Jaipur alleging that on 23rd October, 2010, District Forum-II, Jaipur handed over one FDR for Rs.25,000/- deposited with the respondent bank alongwith a covering letter directing the respondent bank to release the said FDR to the petitioner.