ICICI BANK REGD OFFICE LANDMARK Vs. SURESH KUMAR SHARMA

JUDGEMENT

(1.) HEARD the learned counsel for the appellants and perused the record.

(2.) THE appeal is directed against the order dated 30.4.2012 passed by the District Forum 3rd Jaipur by which the appellants have been directed to pay a sum of Rs. 1043/ - with interest to the respondent/complainant. The District Forum has also directed to pay a sum of Rs. 50,000/ - for mental agony of which Rs. 30,000/ - was to be deposited with State Consumer Welfare Fund and Rs.20,000/ - to the complainant alongwith Rs. 3000/ - as expenses.

(3.) AS has come on record the complainant had an account with the appellants. He had also taken some personal loan from Kotak Mahindra Bank. The ECS of Rs. 9200/ - has to be paid by the appellants on 10th of each month.The complainant deposited a sum of Rs. 10,000/ - with the appellants bank on 8.12.2007 however, ECS slip sent by the Kotak Mahindra Bank was returned on 10.12.2007 itself on the ground of insufficient fund and for that the appellants bank also deducted a sum of Rs. 393/ - for ECS return and Kotak Mahindra Bank charged Rs. 650/ - for the late payment.