SHIV BACHAN JHA Vs. CENTRAL BANK OF INDIA

JUDGEMENT

(1.) The present revision petition has been filed against the judgment dated 16.06.2016 of the Jharkhand State Consumer Disputes Redressal Commission, Ranchi ('the State Commission') in First Appeal no. 89 of 2014.

(2.) The facts of the case as per the petitioner/complainant are that the petitioner's father had a savings bank account bearing no. 1203 with the respondent/opposite party Bank. The pass book showed the balance at Rs. 35,000/- in the year 1983. Petitioner's father died in the year 1984 when he was a student and he had no knowledge of the account with the Bank. The petitioner found the pass book in August 2011 and thereafter the petitioner sent several letters to the Bank including legal notice and made an RTI application. The petitioner prayed for knowing the current status of account but the Bank did not provide the same.

(3.) The respondent/opposite party/Bank in their version has stated that the petitioner was not a consumer. The case was filed after 28 years after the death of the account holder. The bank was not required to preserve the records for such a long time.