N.SUDHA Vs. GENERAL MANAGER, CITY BANK
LAWS(TNCDRC)-2011-3-12
TAMIL NADU STATE CONSUMER DISPUTES REDRESSAL COMMISSION
Decided on March 29,2011

Appellant
VERSUS
Respondents

JUDGEMENT

M.THANIKACHALAM, J. - (1.) The unsuccessful complainant is the appellant.
(2.) The complainant is having Savings Bank Account in the Citi Bank and the account No.5-362152-447. In addition, she is also having Debit Card bearing No.5081-5944-0493-4096 as well as Credit Card No.4550-3889-9098-6007 respectively.
(3.) The complainant has not availed the Credit Card facilities at any point of time, whereas the Statement issued by the opposite parties would reveal that they have debited a sum of Rs.1291.82 on 20.10.2004 and another sum of Rs.1,330.50, thus wrongly debiting the amount from the Savings Bank Account of the complainant, the opposite parties have committed negligent act as well as deficiency in service. The complainant informed the deficiency committed through email also.;


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