SIKANDER SINGH Vs. DEPUTY GENERAL MANAGER SBI

JUDGEMENT

(1.) Sikander Singh is in appeal against the order of District Forum, Ludhiana dated April 17,1996. The complaint was dismissed.

(2.) Sikander Singh claimed to be a consumer of State Bank of India, New Courts branch, Ludhiana. He was having his Saving bank account there. He went to the bank on December 6, 1993 to withdraw some money from his account. Gunman employed by the bank was also doing the duties of the clerk. His gun fell down and shot was fired in this process. Bullet injured the complainant's leg and foot. On these allegations he claimed a sum of Rs.1,27,000/- in his complaint filed before the District Forum, Ludhiana.

(3.) On notice of the complaint, a reply was filed by the bank giving its own version denying the liability. Although, it was asserted that the gun of the guard accidentally went of causing injury to the complainant. According to the opposite-party it did not amount to deficiency in service. The District Forum relying upon the decision of Supreme Court in Chairman, Thiruvalluvar Transport Corporation V/s. Consumer Protection Council, 1995 1 CPJ 3. held that no relief could be granted by the District Forum in the complaint and dismissed the complaint.