BANOBAI Vs. UNION OF INDIA

JUDGEMENT

(1.) This revision is directed against the order dated 3.6.2005 of M.P. State Consumer Disputes Redressal Commission, Bhopal dismissing appeal against the order dated 12.2.2003 of a District Forum whereby complaint was dismissed.

(2.) In brief, the facts giving rise to this revision are these. Petitioner/complainant along with her son Shabbir Ali purchased a FDR of Rs. 3,40,000 which was to mature on 16.3.1998 from the respondent/O.P.- bank. On amount of FDR not being paid on maturity date, the petitioner alleging deficiency in service filed by a complainant seeking certain reliefs which was contested by the bank. One of the pleas taken was that the FDR in question was pledged with the respondent-bank by way of security for the loan raised by the petitioner's son- Shabbir Ali and as the loan amount had not been cleared, the maturity amount was not paid and the FDR was renewed for a further period of 10 years. Total amount of loan borrowed by Shabbir Ali was Rs. 3,00,000. Bank alleged that only amount of Rs. 2,00,000 was paid. There was thus dispute regarding the balance payment of amount of Rs. 1,00,000 with interest.

(3.) Order of State Commission notices that on 12.5.2005, an affidavit was filed by Rathindrakant Chakravarti, Manager of the bank that the FDR earlier renewed for a period of 10 years w.e.f. 16.3.1998, was got transferred by the petitioner and her son to another branch at Siyaganj, Indore on 24.4.2003 and the entire maturity amount of Rs. 8,07,157 has been paid. Order further notices that before making this payment, Shabbir Ali on 26.3.2003 had deposited with the respondent-bank a sum of Rs. 2,62,282 towards the balance amount in the loan account. The State Commission was of the view that with the said payment the grievance of the petitioner stood redressed and appeal was, therefore, dismissed.