CENTRAL BANK OF INDIA. Vs. IQBAL KHAN

JUDGEMENT

(1.) MR . Justice Ashok Bhan, President -Central Bank of India -petitioner herein, which was the opposite party before the District Consumer Disputes Redressal Forum -III, Janak Puri, New Delhi (hereinafter referred to as the District Forum' for short), has filed the present Revision Petition against the Order of State Consumer Disputes Redressal Commission, Delhi (hereinafter referred to as the State Commission' for short) passed in Appeal No. A -87 of 1997 on 3.9.2004 whereunder the State Commission allowed the Appeal of the respondent/complainant and directed the petitioner to pay a sum of Rs. 20,000 to the respondent in view of the alleged mental harassment and torture inflicted by the petitioner on the respondent.

(2.) BRIEFLY stated, the facts of the case are:

(3.) PETITIONER , after service, entered appearance and filed his Statement of Objections. It was submitted that the impugned cheque in the sum of Rs. 30,000 was dishonoured because the signatures borne thereon did not match with the signatures on the specimen signature card. It was pleaded that when the respondent was called upon to sign the cheque again, he lost his tamper and started using filthy and abusive language, particularly, with the concerned lady officer who was dealing with the current account.