KAMTA PRASAD SINGH Vs. PUNJAB NATIONAL BANK

JUDGEMENT

(1.) The petitioner prefers the present revision petition against the impugned order dated 07-09-2016 of the Bihar State Consumer Disputes Redressal Commission in Revision Petition No. 17 of 2015 filed by the respondent/OP herein, where the same was allowed and the complaint bearing no. 88/2003, filed by the petitioner before the District Consumer Disputes Redressal Forum, Bhojpur Ara (for short "District Forum") was dismissed.

(2.) Brief facts of the case are that the complainant, Kamta Prasad Singh opened a savings bank account bearing No.543 with Baruana Branch of the Punjab National bank on 8-9-2001 and it was operated till 17-11-2002, regularly. On 19-11-2003, when the complainant visited the OP to withdraw money, the cheque presented by him was not honored. Being aggrieved by the ill treatment of the bank, the complainant filed a complaint before the District Forum bearing No.07/2003 against the OP Bank for deficiency in service. This complaint was clubbed with another complaint, bearing No.06/2003 by the complainant against Bhojpur Rohtas Gramin Bank, as the facts of both the cases were similar.

(3.) The OP filed the written statement and submitted that the complaint was not maintainable; as the complainant, not being an agriculturist, withdrew the amount in collusion on the basis of the Kisan Credit Card in the names of other people and a sum of Rs.52,05,000/- was withdrawn by him by way of cheating. Apart from this, some other fraudulent acts were done by him, for which an F.I.R had been lodged; therefore, the Consumer Forum could not adjudicate the matter.