HDFC BANK LTD. & ANR. Vs. S. RAMU

JUDGEMENT

(1.) This First Appeal No. 434 of 2014 has been filed by HDFC Bank Ltd. & Anr. against the order dated 30.4.2014 of the State Consumer Disputes Redressal Commission. Tamil Nadu (in short the State Commission ) passed in CC No. 49/ 2012 filed by respondent/complainant

(2.) Brief facts of the case are that the respondent is a credit card holder of the appellant bank since 2003. The original credit card has been upgraded to platinum plus credit card on the request of the respondent in the year, 2009.

(3.) The respondent/complainant filed a consumer complaint before the State Commission stating that the appellant bank was sending various advertising e-mails and calling the complainant many times even at odd hours, which had caused harassment and mental agony to the complainant. The complaint was resisted by the opposite parly/appellant on the ground that phone calls were very limited in number and e-mails were sent for the benefit of the complainant as there were many offers, which could be availed through the credit card. The learned State Commission vide its order dated 30.4.2014 allowed the complaint and passed the following order: