ORIENTAL BANK OF COMMERCE Vs. RAMAN MITTAL

JUDGEMENT

(1.) These two revision petition Nos. R.P. 3173 of 2005 and R.P. 3174 of 2005 filed by Oriental Bank of Commerce (For short OBC) challenging the order passed by the State Consumer Disputes Redressal Commission, UT Chandigarh in Appeal Nos. 141 of 2005 and 140 of 2005, respectively.

(2.) In both the cases, the question of facts of law are common dismissing the application for condonation of 76 days in filing the appeal.

(3.) The brief facts giving an occasion to filing of these two petitions are that the complainants, Raman Mittal and Rajan Mittal along with their father Shri Brij Bhushan Mittal made four fixed deposits. Raman Mittal in R.P. No. 3173 of 2005 made two fixed deposits of Rs. 25,000 each with Global Trust Bank Ltd., Chandigarh for a period of five years carrying interest @ 9.25% p.a. repayable on 1.6.2007. Similarly Rajan Mittal in R.P. No. 3174 of 2000 made two fixed deposits of Rs. 10,000 repayable on 23.5.2007 and another of Rs. 41,000 repayable on 1.6.2007, along with his father for five years carrying interest @ 9.25% per annum.