MANORMA Vs. CHAIRMAN PUNJAB NATIONAL BANK

JUDGEMENT

(1.) -Petitioner was the complainant before the District Forum.

(2.) Briefly the facts leading to filing of complaint were that complainant had made a Term Deposit of Rs. 14,718.39 for a period of four months, i.e, for the period 9.2.1959 to 9.6.1959 at a rate of interest 3.75 per cent per annum. After its maturity on 9.6.1959, next time complainant approaches the Bank is only in the year 1987 and formalises this in writing only on 25.11.1988 for payment of FDR amount with interest. Since it did not espouse any response, a complaint was filed before the District Forum on 9.12.1997 who after hearing the parties passed the order on 28.8.1999. Operative part reads as follows :

(3.) An appeal filed against this order by the petitioner/complainant before the State Commission was dismissed, hence this revision petition by the petitioner/complainant with the main grievance that he is entitled to interest for the period 9.6.1959 to 25.11.1988 as well for which he relies upon the judgment of Punjab & Haryana High Court, AIR Punj. & Har. 208, Hindustan Commercial Bank v. Jagtar Singh.