V R KOLLALI Vs. VIJAYA BANK

JUDGEMENT

(1.) THE complainant has filed this complaint for a direction to the opposite party (for short, the "O.P.") to pay a sum of Rs. 15 lakh as compensation alleging "Deficiency of Service" on the part of the O.P.

(2.) THE facts in this case are as follows:

(3.) ON service of Notice issued by this Commission, the O.P. has filed its version. The case of the O.P. as per the averment made in the version is that due to change in the Account Number of the complainant from Account No. 6161 to Account No. 6259, there was a confusion in the Bank and, therefore, the cheque was returned with an endorsement "Insufficient Funds". It is not the case of the O.P. that there were no sufficient funds available in the Account of the complainant as per its version.