UCO BANK Vs. RAMESH KUMAR GUPTA

JUDGEMENT

(1.) ON account of deficiency in service in issuing a cheque book with wrong code number resulting in the return of the cheque to the respondent by the State Bank with whom the respondent had presented the cheque along with the application for allotment of shares, the appellant has been vide impugned order dated 20.2.1995 directed to pay Rs. 3,000 as a token compensation along with Rs. 500 as cost. Feeling aggrieved, the appellant had directed this appeal. At the same time respondent has preferred revision petition feeling dissatisfied with amount of compensation.

(2.) RELEVANT facts in brief are as under :

(3.) THE impugned order has been assailed by the appellant mainly on the following premises: