DCB BANK LIMITED Vs. AJOY KUMAR MEHTA

JUDGEMENT

(1.) By this petition under Article 227 of the Constitution of India the petitioner takes exception to an order dated 19 th November, 2024 passed by the National Consumer Dispute Redressal Commission ("National Commission"), whereby the appeal preferred by the petitioner i.e. First Appeal No.694 of 2023 against a judgment and order 11 th May, 2023 passed by the Maharashtra State Consumer Disputes Redressal Commission ("State Commission"), came to be dismissed.

(2.) The respondents complainants had opened a joint account with the petitioner Bank. The respondent No.1 is a Chartered Accountant. Post retirement, the respondent No.1 had shifted to Kuwait. The respondents sons were pursuing studies abroad. Respondent No.1 had, thus, availed an Over Draft (OD) facility from the petitioner against a deposit of Rs.2.00Crore, and OD facility with a limit of Rs.1,80,00,000.00 was sanctioned.

(3.) Respondent No.1 had given a standing instruction to transfer a sum of 2,500 US$ per month to Mr. Anchit Mehta, the son of the respondents, who was then studying in USA. Blank signed RTGS instruction forms were, thus, kept in the custody of the Manager of the petitioner.