HDFC BANK LTD. Vs. VISHWANATHAN

JUDGEMENT

(1.) Challenge in this Revision Petition, under Sec. 21(b) of the Consumer Protection Act, 1986 (for short "the Act "), by HDFC Bank, the sole Opposite Party in the Complaint, is to the order dated 13.02.2012, passed by the Karnataka State Consumer Disputes Redressal Commission, Bangalore (for short "the State Commission ") in Appeal No.4745 of 2010. By the impugned order, the State Commission has affirmed the order dated 29.09.2010, passed by the Bangalore Urban III Addl. District Consumer Forum (for short "the District Forum ") in Consumer Complaint No.483 of 2010 and consequently, dismissed the Appeal preferred by the Petitioner with costs, quantified at Rs.2,000.00.