DENA BANK Vs. SAU SHEETAL RAJUSINGH PATIL

JUDGEMENT

(1.) The complainant/respondent had a savings bank account with the petitioner-Dena Bank at its Amravati Camp Branch. According to the complainant, she made two cash deposits in the aforesaid account on 31-01-2009, the first deposit being of Rs.90,000/- and the other deposit of Rs.45,000/-. Both the deposits were entered in the passbook issued to the complainant. However, subsequently, the bank debited the amount of Rs.90,000/- in the account of the complainant on the ground that no such amount was deposited by her on 31-01-2009. The case of the bank is that only an amount of Rs.45,000/- was deposited by the complainant in her aforesaid account on 31-01-2009.

(2.) Being aggrieved from the debit entry of Rs.90,000/- made in her account the complainant approached the concerned District Forum by way of a complaint. Vide order dated 29-01-2010 the concerned District Forum allowed the complaint and directed the petitioner bank to pay a sum of Rs.90,000/- to the complainant along with interest at the rate of 9% per annum with effect from 01-02-2009. The bank was also directed to pay Rs.25,000/- as compensation and Rs.5,000/- as cost of litigation to the complainant.

(3.) Being aggrieved from the order passed by the District Forum the bank approached the concerned State Commission by way of an appeal. Vide impugned order dated 07-05-2014 the concerned State Commission maintained the direction for payment of Rs.90,000/- with interest but reduced the compensation to Rs.5,000/- while awarding Rs.2,000/- towards cost of litigation. Being dissatisfied the petitioner bank is before us by way of this revision petition.