LEELA DEVI Vs. CITI BANK

JUDGEMENT

(1.) The complainant has filed this complaint claiming damages of Rs.20 lakh from the opposite party (for short, the "o. P. " ).

(2.) Though the complaint runs about 15 pages, the only dispute according to the complainant as against the O. P. relates to dishonouring of the cheques with an endorsement "insufficient funds", even though the complainant had sufficient funds, as the O. P. has allowed the complainant to avail the facility of Temporary Overdraft (for short "tod" ).

(3.) The complainant is the Proprietor of M/s. Micro Fashions India, which is a manufacturer of exclusive shirts and trousers, having its manufacturing unit in Bangalore City and wholesale and outlet at Shop No.93, I Floor, Madhu Market A. M. Lane, Chickpet Cross, Bangalore - 560 053. The complainant has opened a current account bearing No.052439-809 with the O. P. Bank. The O. P. is a Banking institution. Though the complainant has made several allegations against the O. P. , the learned Counsel appearing for the complainant restricts his argument insofar as dishonouring the cheques by the O. P is concerned, stating or that even though the complainant was having sufficient funds in her account in view of the fact that the facility of TOD was provided by the O. P. to the complainant.