V L KRISHNA Vs. P RAMACHANDRA

JUDGEMENT

(1.) We could not have come across a better case of fraud committed by a Financial Institution on a bona fide Depositor than the case on hand. In the instant case, depositor had deposited certain amount with the Financial Institution. On maturity of the Deposit, when the Depositor demanded for the matured value, the Financial Institution denied to pay the matured amount on the alleged ground that the Depositor has availed a loan, by creating certain documents. Added to this, the Financial Institution has filed a Criminal Case against the Depositor for offences punishable under the Indian Penal Code for having demanded the lawful amount.

(2.) Parties in this Order are referred to according to their position in the Complaint filed before the District Forum.

(3.) This Appeal is by the Complainant challenging the Order of the District Forum dismissing his complaint.