ICICI BANK LTD & ANR Vs. VIDYALA JAGANNATH

JUDGEMENT

(1.) Heard learned Counsel for the Parties and perused the order dated 16.12.2016 passed by the Telangana State Consumer Disputes Redressal Commission, Hyderabad (hereinafter referred to as, "the State Commission") whereby the Appeal preferred by the Petitioners has been dismissed and the order passed by the District Consumer Forum-III, Hyderabad has been upheld.

(2.) It appears that the Respondent/Complainant herein had a Bank Account with the Petitioner Bank and a sum of Rs.6,23,216/- was debited from his account through electronic transfer said to have been made by some third person. A Criminal Case was filed with the Cyber Crime Cell wherein it had found the involvement of some of the Bank Officials in the commission of the crime.

(3.) The District Forum had, therefore, directed for payment of Rs.6,23,216/- which was debited/withdrawn from the Complainant's account without due diligence by the Bank with interest @ 9% p.a and also awarded compensation of Rs.50,000.00 and cost of Rs.2,000.00.