STATE BANK OF INDIA Vs. SWAPAN PAUL

JUDGEMENT

(1.) The complainant/respondent was having an account with the petitioner State Bank of India at its Chakdaha Branch. On 25.06.2015, the complainant sustained serious injury on account of gun firing by the security guard employed by the petitioner bank. The complainant therefore, approached the concerned State Commission by way of a consumer complaint seeking compensation from the petitioner bank.

(2.) The appellant bank filed the written version contesting the complaint. The appellant bank thereafter, filed an application seeking dismissal of the complaint on the ground that the complainant was not a consumer within the meaning of the Consumer Protection Act and this was not a case of deficiency on the part of the bank in rendering services. The application having been dismissed by the State Commission, the appellant is before this Commission.

(3.) The only question involved in this appeal is as to whether the complainant/respondent can be said to be a consumer within the meaning of Section 2(1)(d) of the Consumer Protection Act and whether any deficiency in rendering services to him can be imputed if he sustained gun-shot injury on account of a gun-shot having been accidently fired by the security guard employed by the bank.