GOPAL KHODE Vs. DISTRICT CO-OPERATIVE CENTRAL BANK

JUDGEMENT

(1.) Petitioner who was Complainant before the District Forum, has filed the present Revision Petition.

(2.) Aggrieved by the order of the District Forum, Respondent filed the appeal before the State Commission. State Commission after taking into consideration original ledger account and the scroll register of the Bank evidencing the withdrawal of the sum of Rs. 9000/-, held that the Petitioner had re-deposited the sum of Rs. 9000/- in order to take an FDR, after withdrawing the sum of Rs. 9000/- from his account. The State Commission allowed the Appeal and reversed the finding recorded by the District Forum that the signatures of the Petitioner on the withdrawal forum did not appear to be that of the Petitioner. This finding has been recorded by the State Commission after comparing the signature of the Petitioner on the withdrawal form with the specimen signatures and other admitted signatures of the Petitioner. The relevant findings of the State Commission are as under:

(3.) State Commission after comparing the signature on the withdrawal forum and specimen signatures, has come to the conclusion that the signatures on the withdrawal form were of Petitioner. Respondent had produced original ledger account and the scroll register maintained by the Bank which clearly show that the sum of Rs. 9000/- were re-deposited by the Petitioner towards FDR after withdrawing the sum of Rs. 9000/- lying in his Saving Bank Account. All these entries have been made by the Bank in the regular course of business are presumed to be record. There is nothing on the record to show that the signature on the withdrawal forum were not of the Complainant. No handwriting expert has been produced.