HEMANTI CHUTIA Vs. UNITED COMMERCIAL BANK CALCUTTA

JUDGEMENT

(1.) This is a petition filed by Srimati Hemanti Chutia against United Commercial Bank and its Branch at North Lakhimpur. The Divisional Manager and the Assistant General Manager have also been impleaded as party.

(2.) The Bank in question is a nationalised bank having a Branch at North Lakhimpur. On 13.3.84 the complainant opened a Saving Bank Account bearing No.2064 at North Lakhimpur Branch. On 16.10.89 she went to the bank for verification of her account and she found that on 19th, 21st Nov. '88 and 19th December 1988, Rs.4000/-, Rs.5000/- and Rs.7000/- respectively were shown to have been withdrawn from her account and accordingly to the complainant it was done fraudulently. The total amount comes to Rs.16,000/-. On the same date, she lodged a complaint to the Branch Manager, opposite party No.2 vide Annexure-A. As no reply was received, again on 5.3.90 she sent a reminder vide Annexure-B. Thereafter, according to complainant several requests were made and finally on 20.3.93 she sent another letter vide Annexure-C to the petition.

(3.) In reply to this letter, the Bank by letter dated 17.4.93 informed the complainant that she would be apprised by the concerned branch and Controlling Officer regarding the matter. The said letter is available at Annexure-D to the present petition. On 29.5.93 the Divisional Manager of the Bahk, respondent No.3 informed the complainant by letter that the matter had been taken up with the Head Office and Vigilance Department for realisation of the amount with interest. Inspite of these assurance the claim was not satisfied. Hench, the present petition has been filed. The complainant has claimed Rs.50,000/- for mental agony, another Rs.50,000/- for financial hardship etc. and also interest in addition to above sum of Rs.16,000/-. Thus total amount comes to Rs.1,16,000/-.