STATE BANK OF INDIA Vs. JAYASHREE LAXMAN HABBU

JUDGEMENT

(1.) WE are proceeding to dispose of this appeal at the stage of its admission itself on hearing the learned Advocate for the appellants and on perusal of the material available in the appeal paper book.

(2.) THE appellants herein are the org. O. Ps. and respondent is the org. complainant. (For brevity's sake appellants are hereinafter referred to as 'bank' and respondent as 'complainant' ).

(3.) THE appellant-bank has filed this appeal challenging the order dated 28th July, 2003 passed by Additional District Forum, Pune holding it deficient in the matter of processing remittance of the moneys which the complainant's daughter has done from Singapore through D. B. S. Bank for a sum of Rs. 1,40,000/- with a specific advice to credit the same into the complainant's account with the appellant-Bank, East Street Branch, Pune. The remittance by the D. B. S. Bank, Singapore was effected on 26th April, 2002 and the complainant's account was credited on 27th May, 2002 that is to say exactly after a month of the date of remittance.