K.Sampath, President (Oral) - (1.) WE heard the Counsel and in our view, the following order would meet the ends of justice.
(2.) THE case of the complainant is that he lost his credit card that it had been misused and in the process the issuing bank had charged him for such misuse even though he had notified them about the loss/theft of the card. His further case was that he had asked for copies of the charge slips from the opposite parties so that he could himself proceed against those institutions to recover the amounts covered by those charge slips.
(3.) ACCORDING to the opposite parties, the complainant had not notified the theft of the card in time with the result the matter went out of control and the damage could not be prevented. The District Forum gave relief to the complainant on the ground that the bank had stipulated charges at the rate of Rs. 200 each for 80 charge slips alleged to have been misused and this was clear deficiency in service. Ultimately, the District Forum directed the opposite parties to pay the complainant a sum of Rs. 1, 53,639.96 with interest at the rate of 12% per annum from the date of complaint till payment with cost of Rs. 1,000 giving a month's time for payment of the said amount.;