MITTAL EDUCATION SOCIAETY Vs. INDIAN OVERSEAS BANK

JUDGEMENT

(1.) The present complaint has been filed on behalf of the complainant society by its Secretary, Mr. Ved Mittal, who has been duly authorized by the complainant society to file the present consumer complaint. The complainant society is a registered society running a duly recognized school, namely, Queen Mary's School.

(2.) The complainant society had been maintaining the following accounts with the OP's branch at Prashant Vihar, New Delhi, from sometime around 2005:- <FRM>JUDGEMENT_9_LAWS(NCD)11_2017_1.html</FRM> The complainant society had authorized its Secretary, Mr. Ved Mittal, and Treasurer, Mrs. Sunita Mittal, to operate the above mentioned bank accounts.

(3.) It is the case of the complainant that the daughter of Mr. Ved Mittal, Ms. Kavya Mittal Goyal, discovered that one Mr. Gaurav Aggarwal, a former CA/minor partner in the Chartered Accountancy Firm of Mr. Ved Mittal , had systematically diverted fund by forging signatures by misusing the cheque booklets lying in the Office.