ARAVIND KUMAR Vs. BANKING OMBUDSMAN

JUDGEMENT

(1.) This writ petition is filed by the petitioner seeking the following reliefs:-

(2.) Material facts for the disposal of the writ petition are as follows:

(3.) Petitioner is a businessman, maintaining a Savings Bank Account at the Corporation Bank, Ravipuram Branch, Kochi. During the year 2017, petitioner submitted a third party cheque of Rs.1,50,000/- in the Savings Bank account maintained at 2nd respondent bank for collection on 22.02.2017. On presentation, according to the petitioner, the cheque was honoured and the amount was credited to the petitioner's account the next day itself. However, to the surprise of the petitioner, the 2nd respondent bank informed the petitioner by way of an Email dated 17.10.2018, that the cheque presented on 22.02.2017 was dishonoured for the reason "insufficient funds" and that too, after a period of 20 months.