STATE BANK OF INDIA Vs. RAJBIR SINGH

JUDGEMENT

(1.) THIS appeal is preferred against the order dated 3.9.2002 passed by the District Consumer Disputes Redressal Forum, Hisar in complaint No. 63/2001 which relates to the issuance of bank draft in the name of wrong person.

(2.) THE case set up by the complainant in his complaint before the District Consumer Forum is as under:

(3.) THE grievance made by the complainant in his complaint is that several litigations ensued between the complainant and Prem Singh with respect to the property dispute and one of the bank officials namely Mohinder Singh was in connivance with Prem Singh, brother of the complainant, who played a fraud with the complainant and by forging the documents issued the draft to Prem Singh. It is further alleged by the complainant that a letter was issued to the bank on 9.2.2001 but to no response. Thus, alleging it a case of deficiency of service and unfair trade practice on the part of the opposite party, the complainant sought direction to the opposite party to pay the amount of Rs. 3,00,000 along with interest @ 18% per annum from 22.12.2000 till the date of payment and compensation of Rs. 50,000.