STATE BANK OF INDIA Vs. INDER SINGH

JUDGEMENT

(1.) THIS order will dispose of two appeals, namely, First Appeal No.268 of 2003 (State Bank of India vs. Inder Singh and others) and First Appeal No.275 of 2003 (Inder Singh vs. State Bank of India and others) as both these appeals are directed against the same impugned order dated 23.1.2003 passed by the learned District Consumer Disputes Redressal Forum, Ferozepur (in short the District First Appeal No.268 of 2003. 2 Forum ). The facts are taken from First Appeal No.268 of 2003 and the parties would be referred by their status in this appeal.

(2.) INDER Singh respondent No.1 (in short the respondent ) had savings bank account No.P -39/8859 in the appellant Bank. His friend Ved Parkash needed an amount of Rs.1,00,000/ - and he requested the respondent in the last week of June, 2000. The amount was to be transferred by the respondent in the account of his friend Ved Parkash bearing No.18113 in the State Bank of Bikaner and Jaipur at Sangria before 10th July 2000.

(3.) IT was further pleaded that since the respondent had to leave his family in the house of his in -laws on 26.6.2000. Therefore, the respondent talked over phone from Fazilka to the Branch Manager of the appellant Bank for transferring the sum of Rs.95,000/ - from his account No.P39/8859 to the account of his friend Ved Parkash (S.B. account No.P18113) in State Bank of Bikaner and Jaipur at Sangria. The Manager of the appellant Bank advised the respondent to send the letter for the remittance/transferring this amount through telegraphic transfer/TT and also assured that the amount would reach Sangria within 3/4 days from the receipt of that letter.