ICICI BANK LTD Vs. BINDU RESINS P LTD

JUDGEMENT

(1.) The opposite party is the appellant. The appeal is filed against the order of the District Forum in C.D.No. 449 of 2005 whereby it was directed to pay an amount of Rs.10,000 towards compensation and a sum of Rs.1,000/- towards costs.

(2.) The facts that led to filing of the appeal are that the Respondent is the account holder of the appellant bank with the account bearing number 631605006668. The respondent during the course of its business transactions issued a cheque bearing number 924329 dated 24th Janurary,2005 for an amount of Rs.50,000/- in favour of M/s Fab Trade Enterprises, Vishakapatnam and deposited on 24th January,2005 in the account of the drawee. The drawee of the cheque informed the respondent that the cheque was dishonoured. The respondent has good business dealings with the M/s Fab Trade Enterprises which were affected due to bouncing of the cheque. The appellant bank has not properly responded when the respondent enquired about the dishonour of the cheque.

(3.) The appellant bank remained exparte.