RAJENDRA PRASAD DASHA Vs. UPALI SURAJITA DHAL

JUDGEMENT

(1.) The appellants are the opposite party Nos.1 and 2 respectively and Miss Upali Surajita Dhal - the sole respondent in C. D. Appeal No.573 of 2003, who is respondent No.1 in C. D. Appeal No.1399 of 2003, is the complainant in C. D. Case No.73 of 2001 filed before the District Forum, Jajpur.

(2.) Miss Upali Surajita Dhal, the complainant, had filed the aforesaid C. D. Case claiming compensation of Rs.5,00,000 with cost of litigation against both the opposite parties/appellants for causing deficiency in service by purposefully depriving her from withdrawing money from her saving Bank account in spite of three cheques issued in that respect.

(3.) Taking into consideration the case of both parties and documents filed by them, the District Forum, Jajpur as per orders dated 18.2.2002 held the opposite parties jointly and severally liable causing deficiency in service dishonouring the cheques of the complainant. Accordingly, the District Forum awarded moderate compensation of Rs.5,000 for the inconvenience caused to the complainant by dishonouring her cheques and Rs.2000 towards mental agony and Rs.1000 as litigation expenses in favour of the complainant directing opposite party No.1 to pay half of the entire awarded compensation amount to the complainant and the other half is to be recovered from the defaulting officer who would be found out in departmental inquiry.