M. THANIKACHALAM J. - (1.) The opposite party is the appellant.
(2.) The respondent herein as complainant, has filed a complaint before the District Consumer Disputes Redressal Forum, Chennai (South), Chennai, seeking a compensation of Rs.19.03 lakhs on various heads, as detailed at the end of the complaint, alleging that when she had purchased some goods at Mumbai, used the ATM cum Debit Card issued by the opposite party, which failed to operate, satisfying the requirements, thereby, the deficiency had caused humiliation, insult etc., in the presence of others, that when they have approached the opposite party Bank though she being a senior citizen, not properly treated at the time of issue of cheque book, as well as at the time of taking Demand Draft as well at the time of withdrawal of Rs.30,000/- etc., for which deficiency, they are entitled to above said sum, which includes gender bias also.
(3.) The opposite party repudiating and not admitting the averments in the complaint, would state that they never treated their customer so badly, that too senior citizens as alleged, that the Card might not have responded or the transaction was bound to be rejected due to various reasons including technical defect, which cannot be described as defect or deficiency in service, that for the humiliation or insult said to have been suffered, they have tendered apology also and this being the position, they are not answerable for the exorbitant and baseless claim made in the complainant.;