BIRPAL Vs. ORIENTAL BANK OF COMMERCE & ANR

JUDGEMENT

(1.) This revision petition has been filed by the petitioner Birpal against the order dated 20.7.2018 of the State Consumer Disputes Redressal Commission, Uttrakhand, (in short 'the State Commission') passed in First Appeal No.164 of 2014.

(2.) The complainant was an account holder in the Oriental Bank of Commerce. It has been alleged in the complaint that the complainant was plying vehicle on 50:50 basis of profit sharing with an employee of the Oriental Bank of Commerce. In an accident, the complainant lost his mental balance and after this incident, the bank misguided him and did not provide his bank account details. Complainant alleged that the bank had embezzled huge amount from the complainant's bank account by changing account number. The complainant has doubt that prior to the accident, his account number was 1179 that has now been allegedly changed to 17180. In spite of lot of efforts, he was not given any information about the account number 1179. When he sought information under RTI, he was informed by the bank that the said account number does not exist. According to the complainant, this act of the bank comes under violation of banking law. The opposite party in their reply stated that opposite party No.1 was never the owner of the said vehicle and he also did not have any partnership with the complainant. The Complainant has filed a consumer complaint bearing No.324 of 2013 due to his lost mental balance and it is liable to be dismissed. The District Consumer Disputes Redressal Forum, Haridwar, (in short 'the District Forum') vide its order dated 21.7.2013 has passed the following order:

(3.) Aggrieved by the order of the District Forum, the opposite parties preferred an appeal bearing No.164/2014 before the State Commission and passed the following order on 20.7.2018:-