BANK OF BARODA Vs. K NATARAJAN

JUDGEMENT

(1.) WE heard the Counsel and in our view, the following order would meet the ends of justice.

(2.) THE case of the complainant is that he lost his credit card that it had been misused and in the process the issuing bank had charged him for such misuse even though he had notified them about the loss/theft of the card. His further case was that he had asked for copies of the charge slips from the opposite parties so that he could himself proceed against those institutions to recover the amounts covered by those charge slips.

(3.) ACCORDING to the opposite parties, the complainant had not notified the theft of the card in time with the result the matter went out of control and the damage could not be prevented.