KAMTA PD SINGH Vs. BHOJPUR ROHTAS GRAMIN BANK

JUDGEMENT

(1.) both the cases have been heard together as the facts of both the cases are similar.

(2.) Complainant is the appellant who has preferred the appeal against the order dated 20.5.2003 passed by District Forum, Bhojpur in Complaint Case Nos.6/2003 and 7/2003 whereby and whereunder the complaint was dismissed.

(3.) The brief fact of the case is that complainant had Savings Bank Account at Baruna branch of P. N. B. Bhojpur. The complainant is a businessman and he was operating his account regularly. On 19.12.2002, he went to the Bank for withdrawal of the amount but the Bank refused to honour his cheque. The complainant met the Manager of the Bank but he did not disclose him the reasons for not honouring his cheque. This caused immense loss to the complainant in his business and thereafter he filed the complaint.