A.K.ANNAMALAI, J. - (1.) Opposite party is the appellant.
(2.) Complainant having account with the opposite party provided with ATM Card. On 9.5.2009 when the complainant attempted to withdraw Rs.3,000/- from the ATM centre IOB, Wall Tax Road, the transaction slip received with the entry transaction could not be proceeded with and thereby he was not in a position to receive money. But the opposite party debited Rs.3,000/- from his account. Hence the complaint was made on 6.6.2009 and the opposite party failed to recredit the amount in to his account. Hence the consumer complaint was filed.
(3.) Opposite party not filed its written version before this District Forum and thereby setting exparte the District Forum allowed the complaint on merits by directing the opposite party to refund a sum of Rs.3,000/- to the complainant with 9% interest and Rs.7,000/- towards compensation and costs.;