PUNJAB NATIONAL BANK Vs. SATYENDRA KUMAR TIWARI

JUDGEMENT

(1.) This is an appeal against the judgment and order dated 19.2.1997 passed by District Consumer Forum, Deoria in Complaint Case No.312/1994.

(2.) The facts of the case stated in brief are that the complainant has claimed a compensation of Rs.1,50,000/- alongwith recovery of Rs.15,000/- at the rate of 22% per annum interest and Rs.1,000/- as Counsel fee.

(3.) According to the complainant he deposited on 13.9.1991 with opposite party No.1-Punjab National Bank, Station Road Branch, Deoria a draft for Rs.15,000/- dated 22.8.1991 issued by Punjab National Bank, Kalwari Branch, Basti for depositing in saving bank account No.7182. This amount was not credited to the account of the complainant and as his cheque of Rs.2,000/- which was issued on 27.9.1994 was dishonoured on the ground that signatures of the complainant do not tally with the specimen signatures kept in the Bank on account of which the complainant suffered loss to his reputation.