PRIYA SANKAR BOSE Vs. BANK OF INDIA

JUDGEMENT

(1.) The present revision petition has been filed against the judgment dated 09.12.2016 of the West Bengal State Consumer Disputes Redressal Commission, Kolkata ('the State Commission') in First Appeal no. A/1211/2015.

(2.) The brief facts of the case as per the petitioner/complainant are that he obtained a pay order of Rs.100/- from the respondent/opposite party bank towards application fee for another complaint case filed by him, but the same was dishonoured. The issuing branch of the respondent/OP then reissued another pay order on 10.06.2014. Allegedly this pay order too got dishonoured. Thereafter, the District Forum asked him to deposit the requisite fees in cash. Taking strong exception to such repeated deficiency in service, the petitioner/complainant filed the case before the District Forum for exemplary compensation.

(3.) The District Consumer Disputes Redressal Forum, South 24 Parganas, Alipore, Kolkata vide its order dated 8th October 2015 while dismissing the complaint for non-prosecution passed the following order: