MAHABANOO CONTRACTOR Vs. BR MANAGER BANK OF INDIA

JUDGEMENT

(1.) THIS appeal takes an exception to an order dated 31.7.2010 passed in Consumer Complaint No. 265/2009 . Mahabanoo Contractor v. Branch Manager, Bank of India, by District consumer Disputes Redressal Forum, South Mumbai ('the Forum' in short).

(2.) IT is a case of alleged deficiency in service against the Branch Manager, Bank of India, Sewri, Mumbai, for honouring the cheques of Rs.20,000 and Rs.30,000 respectively, total amounting to Rs.50,000. It is alleged that the cheques which were honoured were fraudulent cheques and negligence is alleged on the part of the Bank Officials to honour those cheques. Bank took defense that their officials while honouring the cheques duly verified the signatures with their Specimen Signature. The Forum upheld the defense of the Bank and dis -missed complaint. Feeling aggrieved thereby the original Complainant has preferred this appeal.

(3.) HEARD both sides at length.