STATE BANK OF INDIA Vs. V. CHENCHAYYA

JUDGEMENT

(1.) The present revision petition has been filed against the judgment dated 26.03.2012 of the Andhra Pradesh State Consumer Disputes Redressal Commission, Hyderabad ('the State Commission') in First Appeal no. 867 of 2010.

(2.) The facts of the case as per the respondent/complainant are that the respondent had deposited a sum of Rs.2,00,000.00 under term deposit scheme and that the respondent/OP no. 1 issued TDCS receipt no. 0340461/30399111689 on 07.06.2008 and on the same day, i.e., 07.06.2008 the respondent made another fixed deposit of Rs.1,00,000.00 under term deposit scheme and both the deposits were repayable to the respondent after expiry of 12 months with interest @ 8.75% per annum which comes to Rs.2,18,083.00 and Rs.1,09,041.00 respectively. After the maturity of the above said fixed deposits, the respondent presented the deposit receipts for payment of the matured amounts due under the above said fixed deposit bonds but the petitioner/OP no. 1 officials not only refused to pay the above amounts covered under the above said fixed deposit and but also stated that there were no fixed deposits ever made by the respondent. The conduct of the petitioner/OP no. 1 revealed that there was deficiency in service on their part. Hence, the respondent filed a consumer complaint with the following prayer:

(3.) To direct to pay costs, legal expenses and travelling expenses of Rs.10,000.00; and