ANANT PRASAD JAIN Vs. STANDARD CHARTERED BANK

JUDGEMENT

(1.) This complaint has been filed by the complainant Mr. Anant Prasad Jain, alleging deficiency in service on the part of the opposite party, Standard Chartered Bank (hereinafter referred to as Bank).

(2.) Undisputed facts of the case are that the complainant had the facility of a credit Card issued by the opposite party Bank which was being used from time-to-time by the complainant and according to him the payments were being made regularly. But sometime in late 2002 there was outstanding amount shown in the statement issued by the opposite party Bank to the extent of Rs. 1,15,141.96 ps. which included interest on irregular payments etc. After the issue was discussed between both the parties, a 'one time settlement' was reached on the basis of the complainant paying Rs. 66,000 as one time settlement. Admittedly, this amount of Rs. 66,000 (Rs. 60,000 cash and Rs. 6,000 by way of cheque) was paid in middle December 2002. Despite having paid the settlement amount, it is the case of the complainant, that he kept on receiving the statements showing outstanding against him till about June 2003. Thus, alleging deficiency in service on the part of the opposite party Bank, this complaint has been filed claiming, in all, a compensation of Rs. 10 crores for mental agony, harassment.

(3.) Upon issue of notice, written version was filed by the opposite party, wherein under the head preliminary submissions, following was admitted: "However, it is submitted that on account of the reconciliation of the accounts between the one department of the Bank which settled the account and the other department whose function was to generate the statement of account showed certain entries which otherwise were settled."