JAGDISHCHANDRA BAPULAL BAROT Vs. BANK OF BARODA

JUDGEMENT

(1.) -PETITIONER was the complainant before the District Forum, where he had filed a complaint alleging deficiency in service on the part of the respondents.

(2.) UNDISPUTED facts of the case are that the petitioner had deposited a sum of Rs. 4,42,531 in fixed deposits with the respondent Bank, which was due on 18. 7. 1997 and interest rate was fixed at 12%. On 25. 8. 2000, FD was renewed for 6 years from 18. 7. 1997 @ 12% as a result of which the amount due at the time of maturity was worked out to Rs. 9,87,292, but when the respondent Bank paid them an amount of Rs. 9,31,354, a complaint was filed before the District Forum claiming balance amount of Rs. 55,938 along with the damages and other expenditure, thus, claiming in all Rs. 1,72,938. The District Forum after hearing the parties on contest allowed the complaint and directed the respondent bank to pay the difference amount of Rs. 55,938 along with the interest @ 7% p. a. and cost of Rs. 3,000. Aggrieved by this order, respondent filed an appeal before the State Commission, who allowed the appeal and dismissed the complaint. Hence this Revision Petition before us.

(3.) UPON issue of notice, the petitioner/complainant has pleaded that on account of economic and social adverse circumstances, it is not possible for him to come to Delhi and his Memo of Revision be treated as arguments and case be decided on merit.