MANAGER SOUTH INDIAN BANK LTD Vs. SUDHABHANU

JUDGEMENT

(1.) This appeal is directed against the order passed by the District Forum, Kollam, in O. P. No.941 / 93. The 1st opposite party is the appellant.

(2.) On 13.4.93 the complainant remitted an amount of Rs.37,600/- as fixed deposit for 45 days. The complainant alleged that when she went to renew the deposits she was told that it will be automatically renewed and she need not visit the Bank. On 8.9.93 she went to withdraw the deposit. She was told that she is eligible for interest for 45 days only. Hence the complaint.

(3.) The 1st opposite party filed a version admitting the deposit. However it was contended that the complainant did not approach the Bank and renew and, therefore, the amount was transferred to overdue deposit account with interest upto 28.5.93. On 8.9.93 the complainant approached the Bank for withdrawal. She was told that she would get interest if she renewed the deposit till 9.9.93.