STATE BANK OF INDIA Vs. MOHAMMED SATHURDHIN

JUDGEMENT

(1.) The complainant/respondent deposited a cheque of Rs. 80,000/-, drawn on Union Bank of India, Dindigul branch in his account with the petitioner Bank. However, neither the amount of the aforesaid cheque was credited in his account nor was the cheque returned to him. Being aggrieved, the complainant approached the concerned District Forum by way of a complaint.

(2.) The complaint was resisted by the petitioner Bank on the ground that since the cheque was drawn on Dindigul branch of Union Bank of India, it was sent to Dindigul branch of the State Bank of India. However, the Dindigul branch of the bank claimed that the envelope received by them did not contain the cheque and was empty. It was also stated in the reply that on an inquiry, they had come to know that the funds in the account of the drawer of the cheque were not sufficient and therefore it would not have been possible to encash the cheque.

(3.) The District Forum, vide its order dated 15.12.2010, directed the petitioner to pay a sum of Rs. 10,000/- to the complainant as compensation alongwith cost of litigation quantified at Rs. 2,000/-.