A.K.ANNAMALAI, J. - (1.) The opposite party is the appellant.
(2.) The respondent/complainant was having joint account with her husband Senthilkumar in the opposite party?s bank and due to dispute between her husband and her certain details relating to the bank account were sought for by the complainant from the opposite party for which the opposite party at the 1st instance furnished wrong details and after legal notice from the complainant side and also complained before the Banking Ombudsmen she was in a position to get the necessary details from the opposite party and thereby for the negligence on the part of the opposite party in not providing particulars sought for in spite of repeated representations and legal notices not communicated anything and being the joint account holder she has come forward with the complaint claiming a sum of Rs.2,50,000/- as compensation for the action of the opposite party?s deficiency in service and costs.
(3.) After hearing both sides and on the basis of their materials, the District Forum allowed the complaint by directing the opposite party to pay a sum of Rs.50,000/- as compensation for sufferings of mental agony due to deficiency of service and Rs.7,000/- as costs.;