SUKH PAL S/O SH. SOHAN LAL, R/O VILLAGE CHHAINSA, TEH HATHIN DISTRICT PALWAL HARYANA Vs. AXIS BANK OF INDIA SECTOR

JUDGEMENT

(1.) The present revision petition has been filed against the judgment dated 25.07.2014 passed by the Haryana State Consumer Disputes Redressal Commission, Panchkula ('the State Commission') in Appeal no. 121 of 2014.

(2.) The brief facts of the case as per the petitioner/ complainant are that Sukhpal- petitioner/ complainant filed a complaint under Section 12 of the Consumer Protection Act, 1986, with the averment that he used his ATM card for withdrawing an amount of Rs.10,000/- on January 3rd, 2013 at 5:00 p m from ATM machine of the HDFC Bank Limited but the amount was not received by him inspite of the fact that amount of Rs.10,000/- was debited to his account. He complained to the HDFC Bank but to no avail.

(3.) The respondent/ opposite party No.1, i.e., Axix Bank of India contested the complaint by filing written reply taking the plea that all transactions of ATMs and through internet banking facility meet all the stringent safety as well as security criteria specified by international associations VISA AND MASTERCARD. There was journal printer in the machine which records each and every transaction done through ATM and was a fool proof system for reconciling the accounts. The HDFC Bank/ Opposite Party No.2 did not contest the complaint and was proceeded ex parte.