STATE BANK OF HYDERABAD Vs. BABBURI VENKATESWARLU

JUDGEMENT

(1.) This is an appeal filed by the opposite party against which the Forum passed an order imposing liability.

(2.) The facts that led to filing this appeal are briefly as follows:

(3.) The complainant, a Government Teacher, opened a savings Bank account bearing A/c.No.62096853456 on 7-5-2009 with opposite party bank. He submitted that on 7-5-2009 the Salary Disbursing Officer of Z.P.S. school Jalagam Nagar, Khammam District deposited a cheque bearing No771461 for an amount of Rs.50,916/- in S.B.H. Try Branch Khammam-950 for the credit of the complainant towards salary for three months and the same was credited in the account of the complainant as balance available. The complainant submitted that he wanted to incur the said amount for treatment of his father and presented withdrawal slip but the opposite party returned the withdrawal slip on the ground that they withheld the account as per the instructions of higher authorities. The authorities of Gandhi chowk ordered to seize the account to realize the personal loan amount obtained by the complainant in the year 2005. It is the case of the complainant that the said loan was provided to him after executing one employees surety, who had got own house and obtaining signatures on blank promissory notes blank cheques and more than 20 to 40 papers and therefore withholding the account is unauthorized and amounts to deficiency in service. Hence the complainant approached the District Forum to pay an amount of Rs.50,916/- together with interest of 24% p.a. from the date of deposit till the date of realization together with compensation of Rs.1,00,000/- and costs.