ICICI BANK Vs. KUSUM RANI

JUDGEMENT

(1.) since the Counsel for the respondent has appeared on his own and has argued the case the matter is being decided on merits.

(2.) Vide impugned order dated 2.9.2006, the appellant-Bank has been directed to pay a sum of Rs.49,999, the amount of the cheque dropped by the respondent in the drop box and Rs.5,000 as compensation and Rs.1,000 as cost of litigation. The said cheque was unauthorisedly encashed by someone of the staff of the appellant-Bank. Feeling aggrieved the appellant has preferred this appeal.

(3.) Admittedly, the cheque issued by the respondent was a self/bearer cheque i. e. , herself as she wanted to transfer the amount from her account in the appellant-Bank and dropped the same in the drop box of the appellant-Bank, Connaught Place Branch, New Delhi.