T K SOUNDARARAJAN Vs. SECRETARY CHENGALPATTU CO-OP URBAN BANK

JUDGEMENT

(1.) This appeal is by the complainant who has lost his case in the District Forum. A very small issue is involved in this matter. The complainant has received a loan of Rs.33,000/- from the 1st opposite party Chengalpattu Co-op. Urban Bank, as an Associate Member, by pledging his jewels. Now he has paid the loan and redeemed his jewels. His only grievance is that the Bank has collected from him an amount of Rs.36/- as service charges whereas actually they have not rendered any service to him. Therefore the said service charges collected is absolutely illegal and improper and amounts to deficiency in service on the part of the 1st opposite party. On these allegations, he has filed the complaint for a direction to the opposite parties to refund the said amount and also pay compensation and further direction to them not to hereafter collect such charges.

(2.) The opposite parties in their written version contended that as per the bye-law the service charges were collected and the said act was not an improper or illegal one and as such there was no deficiency in service on their part.

(3.) The District Forum on consideration of the pleadings and evidence, held that the bye-law of the Society enables the opposite party to collect the service charges and therefore there is no merit in the complaint. Thus holding, it dismissed the complaint.