RAMJI DASS Vs. STATE BANK OF INDIA & ANR

JUDGEMENT

(1.) CHALLENGE in this appeal is to order dated 17.3.2003 passed by the District Consumer Disputes Redressal Forum, Panipat whereby complaint filed by the appellant -complainant has been dismissed.

(2.) IT was the case of the complainant before the District Forum that cheque bearing No. 022037 for Rs. 4,639 which was issued by him in favour of A.O. Karnal, BSNL, Karnal was wrongly dishonoured by the Bank on account of "Insufficient Funds" when the same was submitted for encashment by the beneficiary, through there was sufficient amount in this account for encashment of the cheque. Alleging deficiency in service on the part of opposite parties, the complainant invoked the jurisdiction of the District Forum with the plea that he had to pay excess amount to the beneficiary as late fee as the cheque was issued by him for payment of bill of his PCO.

(3.) UPON notice, the opposite parties appeared and contested the complaint. In the written statement they admitted dishonouring of the cheque. However, took the plea that the mistake had occurred due to computer fault and the same was rectified when was noticed. Denying any kind of deficiency in services on the part of opposite parties, it was prayed that complaint be dismissed.