PUNJAB NATIONAL BANK Vs. BHUPINDER SINGH

JUDGEMENT

(1.) THE unsavoury story emanating from the record about the betrayal of a bank, cheating and defrauding of its account holder, is this.

(2.) THIS revision petition has been filed by the Punjab National Bank/OP 2. Bhupinder Singh, the complainant is an account holder with the Punjab National Bank at its branch office Bawana, Road, Jagadhri. The complainant was given limit loan facility subject to his depositing six Kisan Vikas Patras, on 06.07.1999. The Patras were to mature after six years ' from 06.07.2005. On maturity of these Kisan Vikas Patras, the complainant was to receive an amount of Rs.60,000/- from the Post Office.

(3.) THE banks are constituted to serve the people properly. THE people of this country have reposed enormous faith in the banks. THE learned counsel for the petitioner has tried to make light of such like serious criminal offences. THE higher authorities are prone to turn a Nelson 's eye to indispline in the Branch rather than tackling the issue by taking the bull by horns. Unfortunately, ours is not a criminal court. For such like offences, codging punishment is called for. It appears that the Branch Manager has committed series of criminal offence. THE omissions and commissions on the bank 's part must have caused problems to the complaint without number. For such kind of harassment and mental torture, the complainant deserves this much compensation.