SHATRUGHAN GUPTA Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) NONE appears for the petitioner despite Notice. The District Forum has awarded compensation of Rs. 40,000 to the complainant. The State Commission has reduced the same to Rs. 10,000 and has also awarded Rs. 1,000 as costs.

(2.) FOR the deficiency on the part of the respondent, the State Commission has appropriately compensated the petitioner with Rs. 10,000 for mental torture and harassment and Rs. 1,000 as costs. This Revision Petition is filed with the prayer to restore the order of the District Forum.

(3.) IN our opinion, the petitioner is adequately compensated for the deficiency in service on the part of the respondent and, there is no reason for us to interfere with the just order passed by the State Commission. Hence, this Revision Petition is dismissed.