LAL CHAND Vs. PUNJAB NATIONAL BANK

JUDGEMENT

(1.) This appeal has been filed by the complainant against the order of the District Forum-II dated 5.11.92 dismissing the complaint.

(2.) Briefly the facts are that the complainant issued two cheques bearing Nos.106826 and 106827 for Rs.13,400/- each in favour of UTI for purchasing two 1000 US-64 units. The cheques were presented for encashment on behalf of the UTI; cheque bearing No.106827 was honoured by the respondent, whereas the other cheque bearing No.106826 was returned with the remarks 'signature differ'. As a result his application for purchase of 1000 units was cancelled by the UTI.

(3.) The complainant approached the Bank Manager, who on his representation wrote a letter to the UTI on 18.11.89 that the cheque had been returned inadvertently by the Bank and it be presented again. The UTI did not accede to the request of the Manager. The complainant filed a complaint before the District Forum for recovery of compensation.