GULSHAN SINGH BAJWA Vs. U C O BANK

JUDGEMENT

(1.) APPELLANT is an Advocate by profession and practising in Supreme Court since 1985. Vide order dated 14.5.1997 the complaint of the appellant seeking compensation against the respondent -Bank, on account of latter s deficiency in service was dismissed by the District Forum, inasmuch as that the appellant had closed his account and the respondent -Bank instead of paying the balance to the appellant put the money in its own account without seeking any instruction from the appellant and issued a Banker s cheque for the same amount to the appellant which could not be encashed without opening another account whereas his reputation was at stake as the appellant who closed his expense account of one of his clients from Pune he was to pay Rs. 800/ - by 12.00 O clock on the same date.

(2.) FEELING aggrieved the appellant has preferred this appeal.

(3.) IT is alleged that the respondent -Bank without assigning any legal reason dishonestly refused to return the appellant s money in cash and is till date misusing the said money in its business and so much so that the respondent -bank got the appellant assaulted through its gunman when the Bank official attempted to destroy evidence in its custody and fabricate the evidence.