ANAND SARUP BHARDWAJ Vs. PUNJAB NATIONAL BANK

JUDGEMENT

(1.) NC/IA/14528/2025 has been moved for converting this compilation filed as a revision petition in an appeal under Sec. 51 (2) of the Consumer Protection Act, 2019.

(2.) The background in which the present appeal has been preferred is that the complainant had under a bonafide belief made certain bank transactions through RTGS/ NEFT for the purpose of obtaining an LPG Indane Gas Agency under the Pradhan Mantri Ujwala Yojana. The complainant alleged that these payments were made to the appropriate bank accounts as referred to in the advertisement on the IFSC number that was given for carrying out bank transactions. When the complainant did not receive any response, he made enquiries and then he came to know that all these transactions were carried out through mule accounts and were siphoned off to Bihar. It is in this background that a legal notice was issued to the Bank and then the complaint CC/220/2022 was filed alleging deficiency of service and praying the refund of Rs.20,90,000.00 together with 18% interest as also the other ancillary reliefs.

(3.) The complaint was after contest allowed by the DCDRC, Delhi (East) vide order dtd. 16/1/2025, directing refund of the said amount with 7% interest and costs as well as compensation.