K V SUBBANNA Vs. KUSUMA

JUDGEMENT

(1.) - In this complaint, the complainant has sought compensation in a sum of Rs.1,50,000/- for having cheated him by the.

(2.) Opposite Party No.1 is the daughter-in-law of the complainant. Opposite Party Nos.2 and 3 are the officials in the State Bank of India, Mysore. Opposite Party No.1 is also an employee in the S. B. I. , Branch at Bangalore.

(3.) It is the case of the complainant that he kept a lakh of rupees in the joint account of himself and his daughter-in-law Opposite Party No.1, in the Branch of the S. B. I. at Mysore. The said deposit amount of Rs.1 lakh kept by him in the joint account was transferred to the Branch of the said Bank of India, Bangalore in the same joint account of the complainant and Opposite Party No.1. This was done to deceive the complainant. The complainant further averred that Opposite Party No.1 withdraw the said amount from the joint account from the Bangalore Branch of the S. B. I. without the knowledge of the complainant and thus. Opposite Party No.1 cheated him. The complainant on the basis of these averments, sought compensation from the Opposite Parties in a sum of Rs.1,50,000/-.