SUSHEEL THAKUR Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) The present First Appeal has been filed under Sec. 19 of the Consumer Protection Act, 1986 ('the Act') against the Order dtd. 14/3/2017 passed by the learned State Consumer Disputes Redressal Commission, Telangana ('the State Commission"), in Consumer Complaint No. 1of 2015, wherein the Complaint filed by the Complainant (Appellant herein) was Dismissed.

(2.) For Convenience, the parties in the present matter are referred to as mentioned in the Complaint before the State Commission. 'Mr. Susheel Thakur is identified as the Complainant. While "State Bank of India' and Anr are referred as the Opposite Parties (for short OPs).

(3.) The brief facts of the case, as per the Complainant, are that a cheque, No. 090232 dtd. 13/9/2005 for Rs.2,70,000.00 was issued by him went missing. Thus, he issued another cheque No. 090233 dtd. 13/10/2005, for the same amount, with a request to OPs stop payment for the first missing cheque. However, the second cheque was also not received by OPs Bank. Thus, yet another cheque No. 090234 dtd. 19/10/2005 for Rs.2,70,000.00 was dispatched against both the missing cheques. Astonishingly, the third was encashed by an 'unknown person', indicating negligence of OP in verifying the recipient's identity, despite being informed of the missing cheques.