(1.) This revision petition has been filed under sec. 21(b) of the Act 1986 in challenge to the Order dtd. 6/7/2010 of the State Commission in appeal no. 805 of 2006 arising out of the Order dtd. 29/5/2006 of the District Commission in complaint no.193 of 2005.
(2.) We have perused the record and have heard the learned counsel for the opposite party bank (the petitioner herein).
(3.) Briefly, the society, under the control of the state government, maintained its savings bank account with the bank. The account was being operated under the joint signatures of the District Development Officer and the Deputy District Continuous Education Officer. In the years 2000, 2001 and 2002 one senior clerk of the society, who was maintaining its books of accounts and the cheque-books, withdrew a total amount of Rs.13,72,629.00 in cash through 16 cheques by forging the signatures of the two joint authorised signatories. A criminal complaint was lodged by the society with the police against the concerned senior clerk. Thereafter, after consultations with the legal department and with the government advocate(s), the instant consumer complaint was filed before the District Commission on 4/5/2005.