KALICHARAN Vs. UCO BANK

JUDGEMENT

(1.) -HEARD Mr. Sharma. The order impugned is in fact in favour of appellant. However, certain observations have been made in paragraph-8 of the order, leaving the respondent/bank free to take such action against the appellant, as permitted by law.

(2.) ADMITTEDLY, the respondent/bank permitted withdrawal of Rs. 10,000 from the appellant's account on the basis of a cheque which carried signature in English, while appellant's specimen signatures were in Hindi. Deficiency on the part of respondent/bank was clearly established. However, it was contended on behalf of the Bank that the signature in English on the cheque was also of the appellant. It was for this reason that the Forum has given permission to respondent/bank to take recourse to such remedy as may be available to it in law. We see no infirmity in the impugned order.

(3.) DISMISSED. We may however, clarify that any observation made against the appellant by the Forum below shall not be treated as it is final decision on the subject. Ordered accordingly.