UCO BANK Vs. MALA RAM & ORS

JUDGEMENT

(1.) This revision petition has been filed by the petitioner UCO bank against the order dated 11.04.2018 of the State Consumer Disputes Redressal Commission, Rajasthan, (in short 'the State Commission') passed in Appeal No.152/2011.

(2.) Brief facts of the case are that the respondent No.1, who was the original complainant before the District Consumer Disputes Redressal Forum, Jodhpur (in short 'the District Forum') sent three drafts totalling Rs.1,40,000/- to Sh. Gopi, Sonar Hotel, Jodhpur through speed post. The post was not delivered to the addressee and later on it was found that three drafts have been encashed and have been credited to the account of one Mr. Ashok Kumar in his account at Syndicate Bank after clearing from the petitioner bank. The complainant filed a consumer complaint bearing No.371/2008 before the District Forum and the District Forum allowed the complaint vide its order dated 05.07.2011 and held the postal authorities being opposite party Nos.1, 2 and 4 to be deficient and liable and complaint against opposite party No.3/ petitioner herein was dismissed. The complainant preferred an appeal before the State Commission being Appeal No.152/2011 and the State Commission held opposite party No.3, bank liable to make the loss suffered by the complainant. The State Commission has directed opposite party No.3 bank to pay Rs.1,40,000/- along with interest at the rate of 9% p.a.

(3.) Hence the revision petition by the petitioner bank.