DISTRICT CO-OPERATIVE BANK LTD Vs. LEELAWATI DEVI

JUDGEMENT

(1.) The case of the complainant/respondent in nutshell is that they deposited a sum of Rs.1,60,000/- with the petitioner bank for which Fixed Deposits Receipts were issued to them. The said fixed deposits were renewed from time to time. When the complainant approached the petitioner bank for encashment of the fixed deposits, the same was refused by the bank. Being aggrieved, the complainants approached the concerned District Forum by way of a consumer complaint.

(2.) The complaint was resisted by the petitioner bank which interalia stated in its reply that no amount was actually deposited by the complainants with the bank and that the Fixed Deposit Receipts had been obtained in connivance with one Murlidhar Mishra cashier of the bank.

(3.) The District Forum having allowed the consumer complaint, the petitioner approached the concerned State Commission by way of an appeal. The said appeal having been dismissed, the petitioner Bank is before this Commission.