AZHAR MOHAMMED & ORS Vs. PUNJAB NATIONAL BANK

JUDGEMENT

(1.) DISSATISFIED by the order of the State Consumer Disputes Redressal Commission, Uttarakhand, Dehradun in First Appeal No. 135 of 2007, Mr. Azhar Mohammed and others have filed this revision petition before us. By the impugned order dated 27th June, 2008, the State Commission had dismissed the appeal filed by the petitioner and confirmed the order of the District Forum.

(2.) THE factual matrix of this case is as follows:

(3.) ALLEGING deficiency in service, a consumer complaint was filed claiming the amount of the two cheques and interest and damages by the petitioner. The District Forum after hearing the parties appreciated the evidence before it and partly allowed the complaint and awarded damages to the tune of Rs. 2,500 to be paid by the Bank to the complainant. Not satisfied by the verdict of hte District Forum complainant/petitioner before us filed an appeal before the State Commission, which was dismissed.