State Consumer Disputes Redressal Commission
Amit Kumar Tyagi vs Icic Bank Limited on 3 December, 2008
IN THE STATE COMMISSION : DELHI IN THE STATE COMMISSION : DELHI (Constituted under Section 9 clause (b) of the Consumer Protection Act, 1986) Date of Decision: 03.12.2008 Complaint Case No.2008/241 Sh. Amit Kumar Tyagi, Complainant 10-C, Shiv Shakti Apartment through Mr. R. Kumar Plot No.10, Sector -10, advocate. Dwarka, New Delhi. Versus 1. ICIC Bank Limited Opposite Parties RAPG, S.D. Towers, Plot No.7, Community Centre, New Delhi. 2. ICICI Bank Limited, Green Park, New Delhi. CORAM: Justice J.D.Kapoor President Ms. Rumnita Mittal Member
1. Whether reporters of local newspapers be allowed to see the judgment?
2. To be referred to the Reporter or not?
Justice J.D.Kapoor (Oral)
1. Complaint is taken at the admission stage.
2. On the allegation that the OP raised a bill of Rs.7,987/- against a credit card which was never issued by the OP nor was received by the complainant, which was wrongly deducted from the saving bank account of the complainant, the complainant has through this complaint sought compensation of Rs.30,00,000/- towards deficiency in service and having caused harassment mental as well as physical and also loss of reputation and for having fraudulently creating the liability of the complainant.
3. On the face of it the amount of compensation has been exaggerated in order to invoke jurisdiction of this Commission and appears to be whimsical, fanciful and irrational. However, during the course of hearing the learned counsel agreed that for the purpose of pecuniary jurisdiction the amount of compensation claimed by deemed Rs.20 lacs. In the result the complaint falls within the jurisdiction of the District Forum and in order to avoid inconvenience to the complainant by returning the complaint to be filed before the District Forum we are transferring this complaint to the concerned District Forum for consideration.
4. The Complainant shall appear before the concerned District Forum on 07.01.2009.
5. A copy of this order as per the statutory requirements be forwarded to the parties free of charge and also to the concerned District Forum and thereafter the file be consigned to Record Room.
Announced on 03rd day of December 2008.
(Justice J.D. Kapoor) President (Rumnita Mittal) Member Tri