M. THANIKACHALAM J. - (1.) The opposite parties are the appellants.
(2.) The respondent herein as complainant approached the lower forum for recovery of a sum of Rs.1,17,000/- representing the cheque misplaced or lost, the cheque dishonored, and for compensation etc.
(3.) The grounds alleged are that on 26.8.99 the complainant did not withdraw any amount on the lose cheque bearing No.588684, that under the hope he is having sufficient amounts in his account issued a cheque on 11.11.99 in favour of Fist Leasing Company of India Ltd., that the same was returned or dishonored as if the account holder has no sufficient funds in his account, that if the non-withdrawal of amount of Rs.10000/- by somebody was available, the cheque issued by him in favour of the First Leasing Company of India Ltd., would not have been dishonored and therefore for the deficiency in service committed by the bank/appellants, the complainant/respondent is entitled to the cheque amounts as well as compensation.;