KULDEEP KAUR GULATI AND Vs. ALLAHABAD BANK

JUDGEMENT

(1.) Complainants have approached this Commission for the redressal of their grievance that there is deficiency of service on the part of the respondent and it is also guilty of unfair trade practice.

(2.) Facts of this case are by and large not in dispute. As such, those are being briefly noted hereinafter.

(3.) Husband of complainant No. 1 and father of complainant Nos. 2 and 3 had pledged two Insurance polices with the respondent. He also had two fixed deposit receipts. One was due on 28.7.2003 and its maturity value was Rs. 12,314, whereas the other was due on 31.12.2004 and its maturity value was Rs. 38,611. Said predecessor-in-interest of the complainants Mr. Jagbir Singh Gulati died in a road accident on 19.1.2003, whereas the complainants and another person received multiple fractures besides burn injuries. They were hospitalised for different terms. Complainant No. 1 underwent operations. It took lot of time for her recovery.