PUNJAB NATIONAL BANK Vs. MAHAVIR

JUDGEMENT

(1.) THIS file was taken up in Lok Adalat. The parties failed to compromise. Therefore, it was taken on regular list.

(2.) ARGUMENTS heard.

(3.) MAHAVIR , respondent had deposited one cheque dated 2.8.2006 for an amount of Rs.1.5 lakh with the appellants on 24.1.2007. The credit entry of this cheque was made by the appellants in the bank account of respondent on 25.1.2007. However, the said cheque was dishonoured by Union Bank of India on account of insufficient funds. Therefore, the credit entry was reversed on 27.1.2007. The appellants failed to return the original dishonoured cheque along with bank memo to the respondent in spite of his repeated requests. The respondent served a legal notice on the appellants on 6.2.2006 but in vain. Hence the respondent filed a complaint in the learned District Consumer Disputes Redressal Forum, Ludhiana against the appellants claiming the cheque amount besides the amount of compensation, interest and costs.