BHARAT KAPUR Vs. ZONAL MANAGER, BANK OF INDIA

JUDGEMENT

(1.) This revision has been filed by the complainant/petitioner against the order of the State Commission, Punjab dated 2.2.2017 whereby the State Commission dismissed the appeal preferred by the petitioner/complainant seeking enhancement of compensation awarded by the District Forum.

(2.) Briefly put, facts relevant for the disposal of the revision petition are that respondent No.2 Reserve Bank of India in the year 2014 had floated Inflation Index National Saving Securities (for short "Securities"). The applications for the said saving securities were required to be routed through any nationalised bank.

(3.) The petitioner applied for the said securities through the respondent No.1 bank and paid the subscription money of Rs.25,000/- vide cheque No.000001 dated 15th March, 2014. Subsequently, RBI subscription receipt dated 29th March, 2014 was issued confirming the payment. Even after the receipt of subscription amount, securities were not received till February, 2015.