HOUSE OF DUBARY Vs. NEW BANK OF INDIA

JUDGEMENT

(1.) THE relief sought for in this complaint Petition is the rendition of accounts and recovery from the respondent Bank of the amount that may be ultimately found due on accounts being taken.

(2.) THE Complainant had a number of accounts with the respondent Bank by way of current account, overdraft accounts, fixed deposit accounts etc. The grant of the relief of rendition of accounts in relation to transactions with the Bank is not within the scope of the provisions of the Consumer Protection Act and the averments in the Petition do not make out any deficiency in the service rendered by the Bank. There is, no doubt, an allegation that the Bank has not supplied statements of accounts to the Complainant.