HDFC BANK NAWANSHAHAR Vs. NARINDER SINGH DHAMI

JUDGEMENT

(1.) This Revision Petition by the HDFC Bank (for short "the Bank"), under Section 21(b) of the Consumer Protection Act, 1986, is directed against the order, dated 01.04.2015, passed by the Punjab State Consumer Disputes Redressal Commission at Chandigarh (for short "the State Commission") in First Appeal No. 1064 of 2012. By the impugned order, while overturning the order, dated 13.07.2012, passed by the District Consumer Disputes Redressal Forum at Shaheed Bhagat Singh Nagar (for short "the District Forum") in Consumer Complaint No. 94 of 2012, the State Commission has directed the Bank to pay to the Respondent/Complainant the principal amount with up-to date interest due in respect of FDR No. 02664410006680 on his deposit of the said FDR and to also credit the maturity value of FDR No. 12103000057725 in the account of the Complainant.

(2.) We may note at the outset that according to learned Counsel appearing for the parties, the dispute in the present Revision Petition does not pertain to Fixed Deposit Receipt No. 12103000057725, referred to in the penultimate paragraph.

(3.) The short grievance of the Respondent in the Complaint was that he had obtained two FDRs, bearing nos. 02664410004064 and 02664410006680 in the principal sum of Rs. 67,243.33 and Rs. 76,816.05 on 26.05.2009 and 20.09.2009 respectively. The said FDRs were to mature on 27.05.2010 and 06.10.2010 respectively but the maturity value of both the said FDRs was neither paid nor credited to his account, on dates of maturity.