JAJULA VEERANJANEYULU Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) The whole controversy centres around the question whether Jajula Veeranjaneyulu complainant/petitioner had withdrawn a sum of Rs.1,50,000/- from the Bank ?

(2.) The complainant/petitioner had opened a Savings Bank Account with the State Bank of India the opposite party/ respondent under savings bank account no. 11509282941 on 08.12.2008. The complainant was having a credit balance of Rs.1,87,530.12 paise in his account. Thereafter on enquiry it transpired that an amount of Rs.1,50,000/- was transferred from his account to another account bearing no. 030344251858 which is the joint account of Mr. K S M Prasad, (who committed suicide on 08.01.2009), cashier's wife and her brother at Guntur, Andhra Pradesh. The grouse of the complainant/petitioner is that he never authorised any person much less the opposite party/respondent to transfer the amount from his account. He also lodged a complaint on 19.01.2009 in this context. However, the opposite party/respondent insisted that the amount was withdrawn by the complainant/petitioner himself and not by somebody else.

(3.) Ultimately, the complainant filed a complaint before the District Forum. The District Forum allowed the complaint and directed the opposite party/respondent to pay Rs.1,50,000/- together with interest as applicable in the case of savings banks account from time to time. It also awarded Rs.5,000/- towards compensation and Rs.1,000/- towards costs.