AMERICAN EXPRESS BANI LTD Vs. NARENDER KUMAR RAI

JUDGEMENT

(1.) HEARD the learned Counsel for the appellant.

(2.) BIHAR State Consumer Disputes Redressal Commission, Patna has directed the appellant to issue duplicate travellers cheque of 12000 USD m lieu of lost cheque, to pay interest @ 10% p.a. after two months from the date of claim was made by the complainant till the date of payment and to pay compensation for harassment amounting to Rs. 25,000 with cost of Rs. 1,000.

(3.) THERE is no dispute in this appeal that the complainant/respondent purchased travellers cheque amounting to 10,000 US D on 9.6.2001 and again of 2,000 US D on 9.7.2001 at Novosibirsk City of Russia while he was returning from Russia to his home country India. While the complainant was coming Patna from Delhi through Rajdhani Express on 19.7.2001, unfortunately, he lost his hand bag containing travellers cheque along with other valuable documents including passport, etc. He lodged complaint at Patna and a case was registered as SDE No. 709 dated 20.7.2001. He also immediately informed the Travellers Cheque Related Service about the loss of the Travellers Cheques and filed Claim No. 010300259-7 in the office of the appellant.