RAMESH CHANDRA SAXENA Vs. KASHINATH SETH BANK

JUDGEMENT

(1.) This is an appeal against the judgment and order dated 10.12.1993 passed by District Consumer Forum, Shahjehanpur in Complaint Case No.1001/93.

(2.) Briefly stated the facts of the case are that the complainant deposited a sum of Rs.60,000/- in Fixed Deposit Scheme with the opposite party Kashi Nath Seth Bank Limited. It was provided that upto 75% loan can be advanced from the Fixed Deposit after pledging the F. D. R. The appellant applied on 11.10.1993 for encashment of Rs.45,000/-. This cheque was refused by the Bank on the ground that Reserve Bank of India have issued some instructions because of which cheque cannot be encashed. The complainant is not concerned with the internal working of the Bank and his cheque was not encashed with the result the complainant had to suffer mental torture during the marriage of his daughter. The complainant, therefore, claimed Rs.2 lacs as compensation also.

(3.) The opposite party in its written version alleged that on account of directions of R. B. I. the amount in question could not be credited.