SUNIL MITTAL Vs. VIJAYA BANK AND ORS.

JUDGEMENT

(1.) Present revision petition has been filed by Sunil Mittal, complainant/petitioner against the order dated 24.4.2006 of the State Consumer Disputes Redressal Commission, Delhi, (in short 'the State Commission').

(2.) Brief facts of the case are that the complainant deposited 37 drafts for Rs.4,54,851/ - duly endorsed in his favour with the respondent - Bank, which were misplaced. Later 23 drafts were recovered and the amount of these 23 drafts has been credited to the account of the complainant/petitioner. The remaining 14 drafts are still untraced. The complainant filed a consumer complaint before the District Consumer Disputes Redressal Forum (North West), Shalimar Bagh, Delhi, (in short 'the District Forum'), which vide its order dated 26.8.2002 allowed the complaint and passed the following order: -

(3.) Aggrieved with the above order of the District Forum, the opposite party/respondent Bank filed an appeal before the State Commission, which was allowed vide its order dated 24.4.2006 as under: -