CANARA BANK Vs. KAVITA CHOWDHARY

JUDGEMENT

(1.) Facts and issue in both the civil appeals being identical, those were heard together and are being disposed of by this common judgment and order.

(2.) The two appeals have been preferred by the Canara Bank ( 'appellant or bank ' hereinafter) under Sec. 23 of the Consumer Protection Act, 1986/Sec. 67 of the Consumer Protection Act, 2019 assailing the judgment and order dtd. 24/9/2024 passed by the National Consumer Disputes Redressal Commission, New Delhi (briefly 'the Commission ' hereinafter) allowing Consumer Complaint No. 123 of 2019 (Kavita Chowdhary Vs. Canara Bank) and Consumer Complaint No. 124 of 2019 (Priya Chowdhary Vs. Canara Bank).

(3.) It may be mentioned that vide the impugned judgment and order dtd. 24/9/2024, the Commission has allowed the aforesaid two complaints by directing the appellant bank to pay 10 percent of the total cheque amount alongwith interest at the rate of 8 percent per annum from the date of filing of the complaints within two months, further imposing litigation cost of Rs.50,000.00 in favour of each of the complainants. The Commission has clarified that any delay in making the payment by the appellant bank would result in enhanced interest at the rate of 10 percent per annum till the date of final realisation.