SUPDT OF POST OFFICES Vs. JHARNA BURMAN

JUDGEMENT

(1.) The complainant/respondent deposited an account payee cheque of Rs.20,035/- drawn on HDFC Bank, Haldia in her account with the post office. The aforesaid cheque was allegedly sent by the post office to the State Bank of India, P.O. Tamluk, District Purba Midnapore for being presented to HDFC Bank through clearing house. However, the payment of the aforesaid amount was not credited to the account of the complainant. Being aggrieved and alleging deficiency on the part of the opposite parties i.e. the Post Office, SBI, Tamluk and HDFC Bank, Haldia, he approached the concerned District Forum by way of a complaint.

(2.) The complaint was contested by opposite party No.2, Superintendent of Post Office, Midnapore, on the ground that the cheque deposited by the complainant on 07-02-2007 was an invalid cheque and despite having sent the same to Tamluk Head Post Office no information was received by them regarding encashment of the said cheque.

(3.) Vide its order dated 28-08-2009 the concerned District Forum directed the opposite parties to credit the amount of the cheque to the account of the complainant along with interest at the rate of 10% per annum with effect from 01-03-2007. They were further directed to pay Rs.5,000/- as compensation to the complainant.