STATE BANK OF INDIA Vs. RAJ SHARMA

JUDGEMENT

(1.) We have heard the Learned Counsel for the Petitioner/Bank and perused the impugned orders, both dated 22.06.2018, passed by the U.P. State Consumer Disputes Redressal Commission at Lucknow, whereby the Appeals, preferred by the Petitioner herein, have been partly allowed and the amount of litigation expenses of Rs. 25,000/- has been reduced to Rs. 10,000/-. However, the direction for payment of Rs. 50,000/-, awarded by the District Forum towards deficiency of service, has been upheld.

(2.) It is not in dispute that the international debit cards issued by the Petitioner could not function at Switzerland for some reason or the other.

(3.) Learned Counsel for the Petitioner submitted that the Petitioner cannot be held liable for the amount not being credited to the account of the person, to whom the Respondents had given their debit cards.