KARNATAKA BANK LTD Vs. SACHIYA TRAVELLERS PVT LTD

JUDGEMENT

(1.) THIS appeal has been filed by the appellant under Section 15 of the Consumer Protection Act, 1986 (hereinafter referred to as 1986 Act) against the order dated 27.9.2000 passed by the learned District Forum, Jaipur II, Jaipur, whereby the complaint of the complainant -respondent was allowed and the appellant was directed to pay a sum of Rs. 92,000/ - to the respondent, together with interest and cost of litigation.

(2.) THE brief facts giving rise to this appeal are that the complainant -respondent had opened a Bank account with the appellant. On 21.11.1998, the appellant checked his Bank account and found that an amount of Rs. 92,000/ - was withdrawn from it on 19.11.1998 by an unauthorised person on the basis of a forged cheque which was stolen from his office. The complainant -respondent has alleged that the appellant Bank did not take due care and caution which was deficiency of service on their part. The complainant -respondent accordingly submitted a complaint in the learned District Forum for recovering the amount from the appellant Bank together with damages on account of mental agony and cost of litigation.

(3.) THE respondent filed a rejoinder that he had not authorised Shri Ram Singh to have any dealings with the Bank.