PUNJAB STATE LOTTERIES Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) Appellant was the complainant before the State Commission, where he had filed a complaint alleging deficiency in service on the part of the respondents.

(2.) Very briefly the facts of the case are that the respondent No. 2 was the agent of the complainant in respect of lottery titled 'Punjab Baisakhi Bumber - 1996 Lottery Scheme'. The second respondent lifted large number of tickets for which post-dated cheques were issued amounting to Rs. 12,45,000. These cheques were presented to the first respondent Bank where they seem to have been lost. No payment was made to the complainant hence a complaint was filed before the State Commission for asking for payment of Rs. 12,45,000 along with interest @ 24% p.a. Upon issue of notice it was contested by the Bank. After hearing the parties, the State Commission in its order's operating para observed as follows:

(3.) Aggrieved by this order, this appeal has been filed before us.