PRAMOD KUMAR NAGALIA Vs. SBBJ & ANR

JUDGEMENT

(1.) THIS appeal has been filed by the complainant -appellant against the order dated 10.11.2008 passed by the District Forum -I, Jaipur in complaint No. 985/06, by which the complaint of the complainant -appellant was allowed against the respondent bank in the manner that the respondent bank was directed to pay Rs. 5,000 to the complainant -appellant as amount of compensation for mental agony and Rs. 1,500 as amount of cost of litigation and if the compliance of the above directions was not made within one month, the respondent bank would further pay interest @ 12% p.a. on the above amount and this appeal has been filed for enhancement of the amount of compensation.

(2.) IT arises in the following circumstances:

(3.) A reply was filed by the respondent bank before the District Forum -I, Jaipur on 20.10.2006 and in the reply they have taken the same pleas which were taken by them in their reply 29.7.2006 and it was further stated that the said cheque was sent to U.P for clearance through Madhur Courier Services and it was further replied that the cheque in question had not been received by respondent No. 1 bank from Oriya bank and it was prayed that there was no deficiency in service on the part of the respondents bank and complaint be dismissed.