EAGLE ELECTRONICS Vs. INDIAN OVERSEAS BANK

JUDGEMENT

(1.) THIS complaint, it is alleged by the complainant that an amount of Rs. 57,000/- has been wrongfully, unauthorisedly, without cheques and without the advice of the complainant, has been discounted from his account. The complainant, vide his letters, dated 15-5-1991, 6-6-1991, and 17-1-1992, requested the opposite party, the Bank, to restore his balance. The Bank did not restore the balance of the complainant in his account and, therefore, he filed this complaint to restore to his balance of Rs. 57,000/- with interest and also claimed compensation of Rs. 75,000/-.

(2.) A notice was issued to the opposite party to file written version. The opposite party did not file the written version, but was represented by one Shri Kishore Mustik, Senior Deputy Manager, at the time of hearing. The complainant filed his affidavit in support of his allegations and also filed copies of his letters addressed to the Bank as well as the Statement of current account with the Indian Overseas Bank.