BRANCH MANAGER & OTHERS Vs. NAND LAL ARORA

JUDGEMENT

(1.) Appellants are aggrieved by the order dated 18.01.2014, of learned District Consumer Disputes Redressal Forum, Mandi, whereby they have been ordered to pay a sum of Rs.4,000/ - as compensation, and another sum of Rs.2,000/ - as litigation cost, to respondent -Nand Lal Arora.

(2.) Respondent filed a complaint, under Section 12 of the Consumer Protection Act, 1986, alleging that on 13.02.2001, he invested a sum of Rs.10,000/ - in a fixed deposit, in the name of Bhavya, a minor. The fixed deposit was to mature on 13.02.2010. On the date of maturity of the fixed deposit, respondent, allegedly went to the branch of the appellants at Mandi and presented the FDR, with the request that the same be renewed for a period of one year. The document was allegedly retained and he was told that bank record did not bear any entry, with regard to fixed deposit and search for the entry in their records would be made and then the FDR renewed.

(3.) When respondent allegedly did not hear anything from the appellants, he sent communications to them, but there was no response. A legal notice was also served. That too was not responded to. Thereafter, a complaint under Section 12 of the Consumer Protection Act, 1986, was filed on