VIJAYA BANK Vs GURNAM SINGH
Case number: C.A. No.-001064-001064 / 2003
Diary number: 20809 / 2002
Advocates: Vs
UGRA SHANKAR PRASAD
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 1064 OF 2003
Vijaya Bank .. Appellant(s)
Versus
Gurnam Singh .. Respondent(s)
O R D E R
This appeal, by special leave is directed against
order dated 16th July, 2002, passed by the National
Consumer Disputes Redressal Commission, New Delhi (for
short, “the National Commission”) declining to entertain
the appellant's revision petition under Section 21(b) of
the Consumer Protection Act, 1986 (for short, “the Act”).
The material facts, found by the forums below and
relevant for the purpose of this appeal, are as follows :
The respondent. (hereinafter referred to as “the
complainant”) had a savings bank account with the appellant
bank. Somehow he lost his cheque book containing one
unused leaf and the requisition slip required for issue of
a new cheque book. On 24th September, 1999, when the
complainant visited the bank to draw money, he was
surprised to find that there was only a balance of
Rs.1682.93 in his account. On enquiries being made, it
transpired that the requisition slip had been used to get a
new cheque book issued from the bank and the left over
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cheque in the lost cheque book had been misused to draw an
amount of Rs.2,500/- from complainant's account. It was
also discovered that an amount of Rs.3,50,000/- had been
withdrawn from the account by using a cheque leaf of the
newly issued cheque book.
Having failed to get the amount so withdrawn from
his account reimbursed by the bank, the complainant filed a
complaint with the District Consumer Disputes Redressal
Forum, U.T. Chandigarh, (for short, “the District Forum”)
alleging deficiency in service by the Bank. Upon
consideration of the material before it, which included
examination of complainant's account opening form; the
requisition slip; and the cheque in question, vide order
dated 4th December, 2001, the District Forum came to the
conclusion that there was gross deficiency in the service
by the bank which resulted in loss to the complainant.
The District Forum found that specimen signatures on the
account opening form and the cheque used for withdrawal of
money were different and more significantly when cheque in
the sum of Rs. 3,50,000/- was presented, balance in the
account of the complainant was only 3,46,682.93/- and yet
it was honoured by recording a debit entry of Rs.
3,317.07/- as recoverable from the complainant.
Consequently, the District Forum accepted the complaint
and directed the bank to credit the amounts of Rs.2,500/-
and Rs. 3,50,000/- less Rs. 5,000/- in the account of the
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complainant along with interest @ 10 per cent per annum
w.e.f. 17th August, 1999 till the date of the correct
entry.
Being aggrieved, the appellant preferred appeal to
the Consumer Disputes Redressal Commission, U.T.,
Chandigarh (for short, “ the State Commission”) but without
any success. The State Commission affirmed the findings
recorded by the District Forum.
Not being satisfied, the appellant preferred
revision petition before the National Commission. As
afore-stated, the National Commission has dismissed the
revision petition on the ground that both the forums below
have recorded a concurrent finding of fact that there is
negligence on the part of the bank in rendering the
services. Hence, the present appeal.
We have heard Mr. Sanjay R Hegde, learned counsel
appearing on behalf of the appellant. It is strenuously
urged by the learned counsel that all the forums below have
erred in ignoring the expert's opinion adduced in evidence
by the bank in support of its stand that there was no
forgery in the signatures on the cheques in question. We
do not find any substance in the submission for the simple
reason that the said report was no evidence in the eye of
law. Admittedly, the report was not proved by summoning
the expert. The Manager who had merely annexed the report
with his affidavit could not prove the same and, therefore,
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the forums below were justified in ignoring the report. On
a query by the Court as to how in the absence of any
overdraft facility being enjoyed by the complainant, a
cheque for the amount which was in excess of the balance
amount in the account of the complainant could be honoured,
learned counsel is unable to furnish any satisfactory
explanation. In our opinion, this fact, highlighted by the
State Commission, by itself is a glaring example of
negligence/deficiency in the service of the bank.
In the light of of the factual scenario as emanating
from the orders of the District forum as also the State
Commission and bearing in mind the limited scope of
revisionary jurisdiction of the National Commission, we are
of the opinion that the National Commission was justified
in declining to entertain the revision petition against the
said orders. The appeal, being bereft of any merit, is
dismissed accordingly with costs quantified at
Rs. 10,000/-.
....................J.
[ D.K. JAIN ]
....................J. [ T.S. THAKUR ]
NEW DELHI, DECEMBER 02, 2009.