SAROJ DEVI LATH Vs. CANARA BANK

JUDGEMENT

(1.) The complainant has a current account in the name of her firm M/s. Jay Bajrangbali and Co. with Canara Bank, Stock Exchange Counter, Asaf Ali Road, New Delhi.

(2.) It has been alleged that the respondent bank has committed fraud by debiting and crediting the following amounts in the account of the complainant's firm :-

(3.) The complainant has prayed for directing the respondent-bank to pay Rs.2,01,869.75 (Rupees two lakhs, one thousand eight hundred sixty nine and paise seventy five) and she has also claimed future and pendentelite interest @ 24% P. A. on the claim amount alongwith costs.