A.K.ANNAMALAI, J. - (1.) The opposite parties are the appellants.
(2.) The complainant filed a complaint against the opposite parties claiming recovery of sum of Rs.50,000/- towards cheque amount deposited and Rs.2,00,000/- as compensation for mental agony and Rs.10,000/- as litigation expenses.
(3.) Complainant deposited a cheque on 21.4.06 for the amount of Rs.50,000/- dated 24.1.06 for collection with the 1st opposite party bank with whom he was having savings bank account and the cheque was not given credit even after 2 months of the cheque deposited. When enquired the cheque was sent for collection was lost in transit by the letter dated 2.6.06 and thereafter the complainant filed necessary indemnity bond to the Provident Fund Commissioner who had issued the cheque but the amount was not given credit. Hence he filed the complaint seeking the above reliefs.;