- (1.) Leave granted.
(2.) This appeal is directed against order dated 10th April, 2007 passed by the National Consumer Disputes Redressal Commission (for short "the National Commission") whereby it dismissed the appeal preferred by the appellant against the order dated 3.4.2002 of the Kerala State Consumer Disputes Redressal Commission (for short "the State Commission") for award of interest @18% to the complainant-respondent on an amount of Rs.9.85 lakhs.
(3.) A perusal of the record shows that while he was working as clerk at Chengannur branch of Federal Bank Limited (for short "the bank"), the complainant-respondent introduced one Mr. M.P. Anil Kumar who opened savings bank account in that branch with account no. 12291. On 3.4.2000, the respondent presented a chqeque drawn in his favour by Anil Kumar for a sum of Rs. 9.85 lakhs before Kunchithanni branch of the bank for collection and crediting the same in his account. It is worth mentioning that on the date of issue of cheque, Anil Kumar had less than Rs.150/- in his account. The cheque was sent for collection to Chengannur branch of the bank through M/s. Professional Couriers but the same was lost in transit. The respondent complained to the Manager of Kunchithanni branch of the bank about non-credit of Rs.9.85 lakhs in his account and then filed a petition before the Banking Ombudsman for the State of Kerala. The Manager of the Kunchithanni branch of the bank, vide his letter dated 5th June, 2000, informed the respondent that the cheque was lost in transit and advised him to get a duplicate cheque in lieu of the lost instrument. Thereafter, the Banking Ombudsman issued communication dated 10th July, 2000 to the respondent that there was no deficiency of service on the part of the bank and that he may take necessary steps to obtain duplicate cheque from the drawer by invoking Section 45A of the Negotiable Instruments Act or approach a court/appropriate forum for recovery of the money. However, instead of taking steps for obtaining duplicate cheque from the drawer, namely, Anil Kumar, the respondent filed a complaint before the State Commission claiming Rs.9.85 lakhs with interest @18% per annum. The bank contested the complaint by asserting that there was no deficiency of service because it had asked the complainant to obtain duplicate cheque which he failed to do. The bank also questioned the bona fides of the complainant-respondent by alleging that on the date of issue of cheque, the drawer had a negligible amount of Rs.112/-in his account.;