- (1.)feeling aggrieved of the order dated 5.10.1995 passed by the District Forum whereby the complaint seeking recovery of Rs.15,068/- from the respondent Bank on account of charges towards penal interest and charges for bouncing of cheque was dismissed with the liberty to the appellant to seek remedy in the Civil Court, the appellant has preferred this appeal.
(2.)Facts are not in dispute. The appellant obtained a loan of Rs.85,407/- from the respondent Bank for the purchase of a vehicle which was repayable in 36 monthly instalments. Admittedly in total the appellant paid Rs.1,08,929/- to the respondent Bank but as per statement dated 26.2.1992 furnished by the respondent Bank it received only Rs.1,02,897/- i. e. , short by 2 instalements which discrepancy was later on explained by the complainant to the respondent Bank as the respondent Bank had not accounted for the balance amount of Rs.10,000/- + Rs.10,000/- - Rs.10,210/- paid on 16.3.1989 and 12.1.1990 and Rs.10,002/- paid on 12.1.1990 and Rs.2,200/- paid on 4.1.1991 which covered 14 instalments instead of 12 instalments.
(3.)Inspite of having explained the discrepancy the respondent Bank charged Rs.15,068/- on account of penal interest and cheque bouncing charges. Since the appellant required a 'no Objection Certificate' from the respondent Bank he was forced to deposit the aforesaid amount and later on approached the District Forum for recovery of the said amount on account of deficiency in service.