A.K.ANNAMALAI, J. - (1.) The unsuccessful complainant is the appellant.
(2.) The complainant filed a complaint against the opposite party praying for the relief of compensation of Rs.30,022/- together with 12% interest for the wrongful return of the demand draft presented for encashment.
(3.) The complainant case in brief as per the complaint is follows :- The Complainant had received a demand draft for Rs.10,00,000/- at Bangalore payable to the opposite party bank, Trichirappalli under demand draft No.299523 dated 2.2.2005. The complainant presented the demand draft to the opposite party through his banker Bharath Overseas Bank Ltd., Trichy on 4.2.05. But the demand draft had been returned by the HDFC Bank, Thillai Nagar Branch on 5.2.05 and thereby the complainant undergone mental agony and once again represented the draft on 9.2.05 with the Bharath Overseas Bank and received the proceeds on 10.2.05. The return of the demand draft would amount to deficiency of service and made the complainant could not honour his business commitment to the amount payable one A.Raj Mohan, Bala Real Estate, Tiruchirappalli towards the advance payment for the purchase of land and thereby an additional expenditure of Rs.30,000/- which he had to pay and also the Bank has charged Rs.22/- for the return of demand draft as bank charges and therefore the complainant claimed Rs.30,022/- as compensation.;