CENTRAL BANK OF INDIAN Vs. AJAY AGGARWAL

JUDGEMENT

(1.) ON account of having lost of three cheques amounting to Rs. 72,175 issued by respondent No. 2, M/s. Janta Trading Company in favour of respondent No. 1, deposited with the appellant bank the appellant Bank has been vide impugned order dated 21. 7. 2005 directed to credit Rs. 72,175 together with cost of Rs. 10,000.

(2.) FEELING aggrieved the appellant has preferred this appeal.

(3.) ADMITTEDLY the earlier cheque issued by respondent No. 2 was dishonoured on account of insufficient fund and second cheque of the same amount was deposited with the appellant bank. Respondent No. 2 was given notice but it did not appear to contest the claim of respondent No. 1.