BASHISTH NARAYAN SINGH Vs. RAM SEWAK PRASAD

JUDGEMENT

(1.) First Appeal no. 692 of 2013 has been filed against the order dated 27.08.2013 in Complaint no. 12 of 2009 of the Bihar State Consumer Disputes Redressal Commission, Patna ('the State Commission').

(2.) The brief facts of the case as per the petitioner/ complainant are that the petitioner was having a saving fund account no. 2851 in the Bank of the respondent/ opposite party since 2001.

(3.) The petitioner had delivered a cheque no. 010317 for Rs.56,192/- drawn on State Bank of India, Daudnagar, Aurangabad (Bihar) which was received by the FCI Daudnagar, Aurangabad (Bihar) by selling fifty nine quintal fifteen kilograms of paddy in the Savings Fund Account no. 2851 on 07.04.2009. Petitioner had already deposited Rs.25,622/- at the time of the delivery of the cheque no. 010317 in which the petitioner withdrew Rs.16,000/- up to 25.05.2009 from the Saving Fund Account no. 2851 but when the petitioner demanded in cash Rs.64,000/- by cheque no. 015924 from the respondent on 26.05.2009 to farm his land of twelve acres, the respondent has returned the same by writing on the cheque no. 015924 that the amount was not available in the account up to 26.05.2009 and in so much, the respondent has not given any information up to date as to availability of Rs.64,000/- to the petitioner, as a result of which, the petitioner suffered loss of Rs.20,65,814/- because the petitioner has leased the complete farming in lack of money as a result of misappropriation of the respondent.