PUNJAB NATIONAL BANK Vs. LEADER VALVES LTD

JUDGEMENT

(1.) This Appeal has been filed under Section 19 of The Consumer Protection Act, 1986, hereinafter referred to as the Act , impugning the Order dated 19.12.2014 in C.C. No. 45 of 2010 passed by The State Consumer Disputes Redressal Commission, Punjab, hereinafter referred to as the State Commission .

(2.) Heard learned Counsel for the Bank and the Complainant, and perused the material on record including inter alia the impugned Order dated 19.12.2014 of the State Commission and the Memorandum of Appeal.

(3.) The short point for consideration is whether the Bank is liable for unauthorized transactions made in the Complainant s accounts when the Complainant / account-holder was not at fault and when the Complainant / account-holder brought the unauthorized transactions to the Bank s notice without undue delay.