PUNJAB NATIONAL BANK Vs. HARI RAM YADAV

JUDGEMENT

(1.) Arguments heard.

(2.) Shri Hari Ram Yadav was having a savings bank account No.18473 with the Punjab National Bank. His main allegation is that three entries in his account are manipulated. The petitioner bank admits that two entries were manipulated. It admits that Shri Bhagwan Das Yadav, its employee committed fraud with the customers by withdrawing amounts fraudulently. It also transpired that Bhagwan Das Yadav made a confession before the CBI and he was punished in accordance with law.

(3.) The only dispute pertains to the entry in the sum of Rs.90,000/- dated 16-09-2002. According to the bank the said amount was transferred to Shri Devki Nandan and Smt. Mithilesh. The Punjab National Bank is terribly remiss in discharge of its duties. It has not taken the trouble to make an inquiry from Shri Devki Nandan and Smt. Mithilesh. It has not made an attempt to procure their affidavits. It appears that the bank is working in cahoots with Shri Bhagwan Das Yadav and other employees. It could not mustered the guts to make inquiry from Shri Devki Nandan and Smt. Mithilesh. A clear picture would have emerged had the inquiry been made to these two persons. The relationship of Shri Devki Nandan and Smt. Mithilesh either with the complainant or with Bhagwan Das Yadav would have elicited.