M. THANIKACHALAM J. - (1.) The complainant unable to succeed in his attempt, before the District Forum, has come to this Commission as appellant.
(2.) The complainant was the holder of Diners card bearing No.365596404, issued by the Citi Bank. By using the said card, it seems, he had purchased some goods, and in the accounting there was some problems. By going through the account, when the complainant felt there was deficiency, on the part of the card issuing authority, after issuance of notice, a case has been filed, for the recovery of a sum of Rs.5 lakhs, as damages, in addition to a sum of Rs.8600/-, for surrendering the card, leveling somany allegations of deficiency, against the opposite party, who is arrayed as City Corp. Credit Service India Ltd., A unit of City Bank, rep. by Manager, Service Operations, Chennai 29.
(3.) The opposite party, in its brief written version, would contend that they have not issued the credit card in question, and in this view they are unnecessary parties, not liable to answer any of the allegations, including the alleged deficiency, thereby praying for the dismissal of the complaint.;