GOVIND SWAROOF CHATURVEDI Vs. STANDARD CHARTERED BANK

JUDGEMENT

(1.) HEARD the appellant who is incidentally an Advocate and the Counsel for the respondent Ms. Suchita Sharma. Present appeal is directed against the orders dated 3.6.2010 vide which the learned District Forurri (Central), Kashmere Gate, Delhi dismissed the complaint.

(2.) IN brief the complainant/appellant was issued a Visa Gold Credit Card by the OP/respondent in March, 2005. The grievance of the appellant was that he did not receive the statement of accounts for the month of June, 2006 and he made ad hoc payment by paying a sum of Rs. 3,000. An amount of Rs. 2,358.52 only was payable which he came to know of from the Bill dated 7.7.2006. Similarly, in October, 2006 complainant made a payment of Rs. 5,000 on the basis of a presumption only. The respondent/OP Bank levied an interest of Rs. 199.55. The total bill was however, for an amount of Rs. 6,55,449. Grievance of the complainant was that the OP bank kept on adding interest. It resulted in the accumulation of amount of Rs. 3,240 against him. On enquiry, he was informed that even if one paisa stood not paid, the interest was leviable on the total amount. Next grievance of the complainant was that he was not receiving the bills from the OP bank. Lastly, the complainant stated that he was asked to take titanium card against his wishes.

(3.) LEARNED Trial Forum has dealt with the objection of "not sending statement of account" in detail. Complainant had on several occasions responded it to the statement of accounts sent by him by post. Not only this, in the year 2006 complainant himself had furnished to the OP bank his e -mail address. Even the statement of accounts sent to him on e -mail address was responded to by him. We, therefore, do not find any merit in the contentions put forth by the complainant.