V.C. SINDHWANI (VAZIR CHAND SINDHWANI) Vs. THE PNB EMPLOYEE CO-OPERATIVE (S.E.) THRIFT & CREDIT SOCIETY LTD. & ANR.

JUDGEMENT

(1.) The complainant / respondent No.1 namely PNB Employees Co-operative (S.E.) Thrift And Credit Society Ltd. instituted a complaint against two persons one being another Society namely All India Bank Employees (S.E) Thrift And Credit Society Ltd. and the other being the petitioner Shri V.C. Sindhwani, stated to be the then Secretary of the All India Bank Employees (S.E) Thrift And Credit Society Ltd. It was alleged in the complaint that the complainant society had deposited sume amount with V.C. Sindhwani, the petitioner in the complaint, subject matter of RP No. 985 of 2017. The complaint was resisted by the petitioner who alleged that he had no concern with All India Bank Employees (S.E) Thrift And Credit Society Ltd. and that the matter was not covered under the provisions of the Consumer Protection Act.

(2.) Similar averments were made in the complaint subject matter of RP No. 986 of 2017. A perusal of the receipt filed with the complaint would show that it was executed by the authorized signatory and the Hony. Secretary of All India Bank Employees (S.E) Thrift And Credit Society Ltd. and the petitioner was the Hony. Secretary of the Society and in that capacity had executed the aforesaid receipt along with the authorized signatory of the society.

(3.) The District Forum vide its order dated 17.11.2015 allowed the complaint against both the respondents i.e. All India Bank Employees (S.E) Thrift And Credit Society Ltd. and the petitioner Shri V.C. Sindhwani.