RAJESHWAR SINGH Vs. STATE BANK

JUDGEMENT

(1.) THIS appeal has been directed by the complainant against order dated 15. 2. 2007 passed by Consumer Disputes Redressal Forum-II, Union Territory Chandigarh (hereinafter to be referred as District Consumer Forum), vide which his complaint was dismissed as meritless.

(2.) BRIEFLY stated the facts are that appellant (complainant) is having account No. 01190020611 in State Bank of Patiala, Mohali. On 1. 1. 2005 he had opening balance of Rs. 95403. His marriage was fixed for 22. 1. 2005 and he urgently required money, so, he felt need to operate his ATM card.

(3.) IT was next averred that firstly he went to the ATM outlet , State Bank of Patiala, General Hospital, Mohali on 20/21. 1. 2005 and when he inserted his card, the same was returned by the ATM Machine with the remarks "unable to process". Later on he made strenuous efforts to withdraw the money by inserting his card in the ATM machine installed in the premises of respondent Nos. 3 to 5 but the card was returned with the remarks "unable to process. "