DHARAMVEER PRASAD @ DHARAMVEER GUPTA @ ROHIT KUMAR GUPTA @ DUGLOO Vs. BRANCH MANAGER, UTTAR BIHAR GRAMIN BANK & ANR.

JUDGEMENT

(1.) This revision petition has been filed by the petitioner - Dharamveer Prasad @ Dharamveer Gupta @ Rohit Kumar Gupta @ Dugloo against the order dated 14.12.2015 of the State Commission passed in First Appeal No. 470/2010.

(2.) The brief facts of the case are that one Parasuram Prasad had a Fixed Deposit with the OP-Bank. The account holder died before the maturity date of the fixed deposit. The account holder had nominated Dharmvir Prasad (Nati) aged 14 years. The Bank did not pay the proceeds to the complainant. Then the petitioner/ complainant, being the grand-son (Pota) of the deceased filed CC No. 379/2009 before the District Forum and another complaint bearing No. CC16/2010 was filed before the District Forum by the grand-son "Nati" of the deceased. The District Forum vide order dated 16.08.2010 jointly decided these two complaints and the complaint No.16/2010 was allowed and it was ordered that the amount of the fixed deposit be paid to the complainant in Complaint No.16/2010. Simultaneously, CC No.379/2009 was dismissed.

(3.) Aggrieved with the order dated 16.08.2010 of the District Forum, the complainant filed Appeal No. 470/2010 before the State Commission. The State Commission vide its order dated 14.12.2015 dismissed the said Appeal.