GANGESHWAR PANDEY Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) Heard learned Counsel for appellant and perused order dated 2.2.1998 passed by District Forum, Fatehpur in Complaint Case No.169/96.

(2.) The facts of the case in brief are as under : that the complainant visited branch of opposite party alongwith a bag as he wanted to operate his account there. The bag was taken up by the Chowkidar. When he came back, he contacted the Chowkidar but the bag was not returned. He sent notice. When his grievances were not looked into, he filed the complaint. The learned District Forum dismissed the complaint, on the ground that the matter does not involve consumer dispute.

(3.) We have heard learned Counsel for appellant. We entirely agree with the observations of the District Forum that this matter does not involve the consumer dispute. Hence, the same is not maintainable. The complainant may approach appropriate Authority for his grievances. The appeal is dismissed. Let the copy of this order be sent to the parties.