CENTRAL BANK OF INDIA Vs. GAUDA DEVI

JUDGEMENT

(1.) Revision Petition no. 2017 of 2008 has been filed under section 21 (B) of the Consumer Protection Act, 1986 against the order dated 27.03.2008 passed by the Uttar Pradesh State Consumer Disputes Redressal Commission, Lucknow ('the State Commission') in appeal no. 610 of 2008.

(2.) The brief facts of the case as per the respondent/ complainant are that the respondent is a resident of Mauza Gopala, Post Gopala, Tappa Matkopa, Pargana Haveli, Teshil Sadar, District Maharajganj.

(3.) The respondent has savings bank account no. 18329 with the petitioner/ opposite party Bank which was operated by the respondent. On 31.10.2006, the respondent has deposited in her savings bank account no. 18329, a cheque for Rs.70,060/- while the Branch Manager of the petitioner Bank had assured that payment thereof shall be disbursed in about one week but owing to negligence and total indifference of the Bank, payment of the said cheque was never disbursed although the respondent was to perform her daughter's marriage which the respondent had to perform by taking loan etc., and owing to non-encashment of cheque by the petitioner, the respondent had to undergo serious physical and mental agony apart from facing serious social insult also.