STATE BANK OF INDIA Vs. PRAVINBHAI SHANTILAL PANDIT

JUDGEMENT

(1.) THIS revision is directed against the order of the Gujarat State Consumer Disputes Redressal Commission, Ahmedabad (in short, "the State Commission") dated 31st July, 2014 whereby the State Commission confirmed the order of the District Forum directing the petitioner bank to pay to the respondent/complainant a sum of Rs.2,86,000/ - w.e.f. 23rd September, 2011 with 9% interest thereon besides compensation of Rs.10,000/ - and cost of litigation Rs.5,000/ -.

(2.) BRIEFLY stated, facts relevant for the disposal of the revision petition are that the complainant had an account with the petitioner Bank. According to the petitioner from the said account an amount of Rs.2,86,000/ - was withdrawn on the basis of a forged cheque No.491137.

(3.) THE complaint was resisted. The District Forum on consideration of evidence allowed the complaint and directed the petitioner as mentioned above. The petitioner preferred an appeal and the State Commission, Gujarat vide impugned order concurred with the finding of the District Forum and dismissed the appeal.