PURUSHOTTAM NAGAR Vs. ZONAL MANAGER UCO BANK JAIPUR

JUDGEMENT

(1.) THIS is an appeal against the order of 27th September, 1991 of the State Commission of Rajas than in Complaint Case No. 61 /90. For the disposal of this case we mention only the relevant facts.

(2.) THE appellant Purushottam Nagar at the relevant time was also the Director of the Rajasthan Hindi Granth Academy. He had a personal Saving Bank Account No. 2427/16 with the opposite party-Bank.

(3.) FOR the understanding of this case, two credits into the S.B.A/c. No. 2427/16 of the appellant are relevant. Their details are given below: As per the telephonic instructions said to have been received from the State Government on 8.2.1990 itself, the credit of Rs. 1,10,278/- was reversed leaving a balance of Rs. 61,080/-.