J. Jayaram, J. - (1.) THIS appeal is filed by the opposite parties against the order of the District Consumer Disputes Redressal Forum, Chengalpattu in C.C. 21/2006, dated 13.5.2011, allowing the complaint. The case of the complainant is that he had an SB Account with the 1st opposite party bank, and he availed of ATM Card facility also; and on expiry of the validity period of the old card, he had been provided with a new card and even after that some amounts have been periodically withdrawn from his account using the old card and as such a sum of Rs. 39,000 has been unauthorisedly withdrawn from his bank account. The opposite party bank allowed usage of the old card also even after issuing a new card and which has resulted in unauthorized withdrawal of Rs. 39,000 from the complainant's account, which amounts to deficiency in service on the part of the opposite parties.
(2.) ACCORDING to the opposite parties, the complainant or his son who admittedly has withdrawn amounts from the bank occasionally, using the old ATM Card and the old ATM card was not immediately cancelled because there might be delay in issuing new card. There is no deficiency in service on their part. The District Forum considered the rival contentions and allowed the complaint holding that there is deficiency in service on the part of the opposite parties in not cancelling the old ATM card while issuing the new ATM card. Aggrieved by the impugned order, the opposite parties have preferred the appeal.
(3.) AN additional document viz. The Terms and Conditions of ATM Card has been filed and marked as Ex. B1 on the side of the appellants/opposite parties.;