PUNJAB NATIONAL BANK Vs. IMPROVEMENT TRUST KARNAL

JUDGEMENT

(1.) Punjab National Bank has come up in appeal against the order dated 3rd August, 1994, passed by District Consumer Forum, Karnal, whereby the complaint of Karnal Improvement Trust, Karnal claiming compensation from the Bank has been allowed and the Bank has been directed to pay Rs.49,796.94 Ps. on account of loss of interest to the complainants on their FDR's, which the Bank in compliance with the orders of attachment issued by Senior Sub Judge, Karnal, had withheld.

(2.) According to the complainant-Karnal Improvement Trust, they had certain deposits in the FDR's and in the Saving Bank Accounts with the PNB (Punjab National Bank ). When they approached the Bank for the encashment of the FDR's, the Bank refused to oblige them, on the ground, that in pursuance of Civil Court's order, encashment could not be possible.

(3.) Aggrieved against the same, they approached the District Consumer Forum, alleging the loss of interest on account of deficiency in service, attributed to the Bank.