SHIKSHAK SAHAKARI BANK Vs. SUYOG

JUDGEMENT

(1.) This revision is directed against the order of the Maharashtra State Consumer Disputes Redressal Commission (in short, "the State Commission") dated 8.9.2015 in first appeal No.A/10/59.

(2.) Facts relevant for the disposal of the revision petition are that the consumer complaint preferred by the respondent was allowed against the petitioner by the concerned District Forum. The petitioner bank was directed to pay a sum of Rs.60,000/- with 9% interest thereon to the respondent/complainant w.e.f. 29.5.2009 till realization of the amount. Besides compensation of Rs.10,000/- qua mental and physical harassment as also litigation of Rs.3,000/- were awarded.

(3.) The State Commission, Maharashtra, in appeal, reduced the compensation amount from Rs.10,000/- to Rs.1,000/-. The petitioner/opposite party not being satisfied with the order has preferred the instant revision petition.