Bank Guarantee :
A complaint was filed alleging deficiency in service in not paying the amount of bank guarantee on demand. The defense plea was that the demand was not in accordance with terms of guarantee. It was held that where bank guarantee provided conditions for its invocation then Bank would not be deficient in service in not making payment under the bank guarantee if conditions were found not fulfilled. M.P.Minerals Ltd Vs. Bank of India & ors - 2003 (1) CPR 96 (NC)
The bank was alleged to have failed to issue bank guarantee despite sufficient security and the complainant suffered financial loss. It was held that the non-issuance of bank guarantee despite security deposit with the bank would amount to deficiency in service and the complainant would be entitled to interest on that security amount. M/s.Anand Lubricating & Pneumatic Systems Ltd. Vs. State Bank of India - 2003 (2) CPR 53
Banking Service
The grant of relief of rendition of accounts in relation to transactions with the Bank is not within the scope of the provisions of the Consumer Protection Act and the averments in the petition do not make out any deficiency in the service rendered by the Bank. The rendition of accounts by the Bank and the recovery of amounts that may be found due as a result of settlement of accounts are reliefs that can be obtained only by recourse to a suit in the Civil Court. M/s. House of Dubary Vs. New Bank of India and others 1991(1) CPR 216 (NC).
The bank is liable for deficiency in service for inordinate delays in providing banking services and the customer of the bank is entitled to claim compensation for the loss and the injury suffered by him due to the inordinate delay in the payment of the amount of deposit certificate on its premature encashment. P.N.Prasad Vs. Union Bank of India 1991(1) CPR 198 (SCDRC- AP, Hyderabad).
The banker is supposed to safeguard the interest of the depositors when his amount is entrusted to the custody of the Bank and the Bank is liable to return the amount with interest. In the absence of any directions from the customer, no banker can unilaterally and arbitrarily transfer the money of a depositor from his account and deposit in the account of another customer. This amounts to deficiency in service by the bank. Dilip Madhukar Kambli Vs. Nilesh Vasant Borkar and Ors 1991(1) CPR 571(SCDRC- New Bombay, Maharashtra).
The Commission ruled that adopting discriminatory practice in sanctioning loan without basis by the cooperative society or Bank amounts to deficiency in service & such practice is liable to be stopped. Madras Prov. Consumer Association Vs. The Registrar Coop. Societies, Madras & Others (Madras) 1991(2) CPR 447 (SCDRC- Madras).
They (Banks) must be ever vigilant and solicitious about the interests of their customers departure from such standard can cause inconvenience not only to stray individuals but widespread economic disaster. The Banks should therefore be enjoined to maintain their services efficient and above reproach. In view of the above it was held that where the bank caused unexplained delay in the mail transfer of money it amounts to deficiency in service for which bank is bound to compensate. N.Sahadevan Vs. Manager, Syndicate Bank 1991(2) CPR 617 (SCDRC- Kerala).
Due to the wrongful dishonour of the demand draft the complainant was stranded at a very far off place from his home and it resulted in loss, mental agony and hardship to him. The primary duty of a Bank is to safeguard and protect the interest of their customer. It was held that if there has been a lapse or an omission committed by the officials of the Bank and if some inconvenience were caused to a customer due to the omission, negligence or default of the Bank, it amounts to a defective service according to the Consumer Protection Act. N.Raveendran Vs. Branch Manager, State Bank of India 1991(2) CPR 473 (SCDRC-Kerala)
It is a common knowledge that when an account holder draws a cheque in favour of the bank itself, it is undoubtedly for the purpose of utilizing that amount by the bank for any of the specified directions of the customer and not for paying to an unknown 3rd party, merely because the word 'bearer' is not struck off in the cheque. Therefore a cheque directing the drawer (i.e.) the bank to pay itself cannot be equated with an ordinary cheque payable to self or bearer where the bank can pay to the bearer. Hence the bank has clearly shown utter negligence in paying a huge amount of Rs.20,000/- to an unknown outsider and thus caused loss to the account holder. There is clearly lack of good faith on the part of bank. In the circumstances, the customer is entitled to the loss and costs of this complaint. Mrs. S.S.Shirwaikar, Margao Vs. State Bank of India, Margao 1991(1) CPR 513 (SCRDC- Goa).
It was alleged by the complainant that misappropriation by its employee from the complainant's account maintained with the bank was made possible due to the negligence and deficiency in service of the officials of the bank. It was held that the bank passbook is not a reliable piece of evidence to establish the fact of short deposit especially when it was in the custody of the employee who was convicted of forgery and fraud in the case. The short deposit has to be established on the basis of the amounts indicated in the depositors counterfoils of the pay-in-slips. Corporation Bank & Anr. Vs. M/s Filmalaya Pvt. Ltd -1992(1) CPR 445 ( NC).
The complainant had already overdrawn the cash credit limit given by the opposite party bank and was in default in the repayment of his dues. He was also not clearing the dues which he owed to some other bank. It was held that the refusal by the opposite party bank to permit the complainant to further draw in his account was justified and there was no deficiency of service. A.R.Narayan Vs. State Bank of Hyderabad – 1992(1) CPR 534 (NC).
The complaint against the respondent bank was improper maintenance of the complainant's account and transfer of some amount from Fixed Capital Loan account to Working Capital Loan account. The statement of the bank that the transfer of the amount from one account to the other was as per the instructions of the complainant himself, was accepted by the Commission. It was held that the transfer, though irregular, was to the benefit of the complainant and enabled him to reduce to an extent his exceeding the drawing power limit. The complaint was dismissed as vexatious and malicious. M/s Classsic Electronics Vs. Punjab National Bank & Anr. -1992(2) CPR 128 (NC).
The complainant filed the complaint praying that the opposite party bank be directed to issue a No Dues Certificate and also claimed compensation. There was nothing on record to show that the complainant had hired the services of the opposite party for consideration for the purpose of issuing a no dues certificate. Hence, it was held that the complainant is not a consumer as defined under Section 2(1)(d) of the Act. As the Redressal Forum can grant only those reliefs enumerated under Section 14(1) of the Act, it was held that the direction which the complainant has sought against the opposite party cannot be granted to the complainant. Pawan Kumar Birla Vs. Branch Manager, State Bank of Bikaner & Jaipur – 1992 (1) CPR 15 (SCRDC – Raj)
The services of appellant , an MD Collector of the bank, was terminated and his security deposit was not refunded by the bank. It was held that since the bank had hired the services of the appellant by paying commission and not hired the services for consideration, the appellant will not be a consumer of the bank. Also, it was held that for determining the amount due to the appellant accounts will have to be taken and that can be done by a Civil Court and not by the Consumer Forum, Parashuram S. Veerannavar Vs.Branch Manager, Union Bank of India –1992 (1) CPR 329 (SCRDC – Kar)
Where the bank permitted withdrawal of a huge amount from the account of the complainant on the basis of a duplicate pass book and cheque book, it was held that complainant is a consumer and permission for withdrawal from his account by another is deficiency in service. Premananda Nanda Vs. State Bank of India & Anr.- 1992(2) CPR 199 ( SCRDC – Orissa).
Under the terms of loan, the borrower-hypothecator- (i.e., the complainant) is bound to insure the hypothecated assets against fire and against any other risks and endorse the policy in favour of the bank. Insuring the assets in favour of the bank is not in any way part of the service contemplated or to be rendered by the bank. Taking out an insurance policy by the bank on behalf of the complainant at his request is a gratuitous service, performed by the gratuitous act. In the circumstances, it was held that no complaint would lie against the bank. K.R. Krishnankutty Vs. South Indian Bank Ltd. & 2 Ors.- K.R. Krishnankutty Vs. South Indian Bank Ltd. & 2 Ors.- SCRDC – Ker)
Where the complainant settled all his dues with the bank freely and voluntarily and sent a letter to the bank stating that " all transaction between us are fully and finally settled and there are no claims in whatsoever nature against you" it was held that the complainant's claim against the bank that certain amount has been collected in excess and hence repayable to him with interest, is an abuse of the process of Consumer Protection Act. SMW Consumer Protection Council & Anr. Vs. The Branch Manager, State Bank of India -1992(2) CPR 253 (SCRDC – Mad) .
The bank had given a guarantee ensuring due payment of a Hundi/promissory note and undertaken to indemnify the complainant in case of default by the drawer of the pro-note. It was held that the act of furnishing guarantee by banks amounts to 'service' as defined under Section 2 (1) (o) of the Act. Therefore, if a bank furnishes guarantee but fails to make the payment in accordance with the terms of the guarantee, the effected person can file a complaint against the bank under the provisions of the Act. Since the complaint has been filed on the basis of the guarantee issued by the bank in favour of the complainant, the drawer of the promissory note is not a necessary party to the complaint. M/s Chavan Rishi International Ltd. Vs. State Bank of Bikaner & Jaipur - 1992(2) CPR 567 ( SCRDC – Delhi)
The complainant's employer had sent some amount to him towards his traveling expenses, but the same was not received in his account with Catholic Syrian Bank, Ernakulam. The employer's banker in Middle East had sent telex payment order to the first opposite party (SBI Overseas Branch, Bombay) in favour of the complainant's aforesaid account who in turn vide telegraphic transfer remitted the funds to second opposite party (SBT, Ayiroor Branch) for credit to complainant's account. However, the said telegraphic transfer was not received by the second opposite party. It was held that not only the persons who hires any service but also the persons who are the beneficiaries of such service other than actual hirers would come within the clutches of the term 'consumer'. However, in the present case, the complainant's employer had not hired the services of the opposite parties but had hired the services of their bank in Middle East for sending the money. Therefore, it was held that the complainant was not a beneficiary of the service rendered by the opposite parties and hence not a consumer as defined under the Act. Complaint was dismissed. PP.Devassy Vs. State Bank of India & 2 Ors. - 1992(2) CPR 603 (SCRDC – Ker) .
The opposite party bank refused to accept the deposit of motor vehicle tax by the complainant on the ground that the District Transport Authority has not opened an account with them, it was held that refusal of the bank is understandable. In any event, since the complainant did not have any account with the opposite party bank. It was held that he is not a consumer under the Act as neither any goods were purchased nor any services were hired by him for consideration from the opposite party. In the circumstances, the complaint was held not aintainable. Nawal Kishore Sharma Vs. The Accontant State Bank of India - 1992(2) CPR 645 ( SCRDC – Bihar).
The issue in the case was whether the Ajara Urban Co-op. Bank being a large commercial organization and the purchase of Zerox Machine for its commercial activity as a bank could maintain a complaint under the Consumer Protection Act in respect of the Zerox Machine. The commission held that when a Xerox machine has been purchased by a bank for its office use and the complaint is not regarding services attached to it but rather that machine was faulty and defective then complaint does not fall within the purview of the Consumer Protection Act as machine purchased being for commercial purposes. IDC Electronics Ltd. Vs. Ajara Urban Co-operative Bank Ltd & Ors. 1993(1) CPR ( I) 225 (NC)
A revision petition was filed by the Bank of Maharashtra against the order of District Forum directing it to renew FDR of the respondent, to treat the amount of Rs.20,040/- withdrawn by the Respondent as having been paid under Cash Credit Facility, that Rs.42,042 with interest due under Cash Credit Scheme be paid to the complainant and Rs.900 be paid as expenses for hearing, Rs.1000/- for mental pain and Rs.2000/- for mental torture. The bank's appeal was dismissed by the State Commission against which the revision was filed before the National Commission. The National Commission on examination of facts held that it was open to the bank not to renew the cash credit facility after one year and to adjust the amount in FDR towards amounts recoverable. It therefore held that the act of the bank does not amount to deficiency in service as the action is strictly in accordance with the terms of the arrangement. Branch Manager, Bank of Maharashtra Vs. Monohar Sitaram Nanadanwar (1993(2) CPR 109) (NC)
The company engaged in the business of manufactureing and leasing and selling computers entered into an agreement with the Second Respondent Firm for supply of a computer system. The payment was to be made on a quarterly rental basis for a period of 60 months and the same was ensured by issuance of a bank guarantee in favour of the company. When the complainant company invoked the bank guarantee, the Bank did not make the payment. The complainant company alleged deficiency in service on the part of the Bank. It was held that the complainant Co. is a consumer as regards the Bank and the act of the Bank constituted deficiency in service. Bank of India Vs. HCL Ltd. anr. 1993(3) CPR 31 (NC)
Bank account was opened in the name of a partnership firm with instructions to the bank that the account would be operated by two partners which would necessarily include signature of complainant. An arbitration award was passed in the meanwhile allowing remaining three partners to operate the account. The bank after obtaining legal opinion allowed the operation of the account in terms of the supplementary award. When objections were raised to the operation of account in terms of the arbitration award, the bank obtained another advice from its senior lawyer and it stopped further operation of the account. In view of the facts involved, the commission held that it cannot be said that the Bank's action was not bonafide and the bank cannot be said to have acted negligently. M/s.Seth Mohan Lal Hiralal Vs. Punjab National Bank & Ors 1993(3) CPR 209 (NC)
Where an amount of Rs.1,85,000/- lying deposited in 3 FDs were being claimed by the complainant in the capacity of beneficiary under registered will executed by the depositor, the bank directed the beneficiaries to establish the authenticity of will before a competent court of law and to secure a succession certificate in order to make payment. The commission held that the bank commits no deficiency in service in asking the complainant to produce succession certificate for disbursement of amount of depositor who died leaving a will. B.G. Krishna Iyengar Vs. Manager, Vijaya Bank 1994 (3) CPR 547 ) (SCDRC- Karnataka)
The complaint was filed for increasing in service charges levied by banks for collection of cheques, issue of demand draft, processing of loans etc.It was held that the complaint about increase in charges levied by banks for its services doesn't fall within the provisions of Consumer Protection Act,1986.Complaint dismissed.) Sindhi Chamber of Commerce Vs. Reserve Bank of India & others, CPR(1) 756 (SCDRC - Tamil Nadu
The complainant filed the a against the opposite party/appellant under section 2(1)g, 14,19of consumer protection Act for deficiency in banking service .It was held that the bank advanced loans to the complaints who are agriculturist and who wanted to install lift irrigation system. They layout of the scheme was prepared by Mr.Autade,a Engineer(not a employee of the Bank) which was approved by the Bank. The Bank cannot be held responsible as the scheme was prepared by the Consulting. Appeal allowed. Maharastra State Co-Operative Agricultural and Rural Development Bank Ltd. Vs. National Forum of Consumers Education & others, CPR 1995(3) 24( NC)
The complainant applied for conversion of loan in Indian rupees and hedging /forward booking against exchange Rate fluctuations. He filed the captioned complaint under section 2(g) and 14 (1)(d) for deficiency in service for delaying two years by (RIICO) in arranging forward foreign exchange rate fluctuation. It was held that hedging was one of the devices to be adopted in the loan transaction as per the policy of the IDBI and the Central Government, and it was obligatory on the part of the opposite parties to secure hedging of the complainant's loan as early as possible. Further, it was held that RIILCO is liable to compensate complainant by a sum of Rs.50,07,609/- avoidable increase in principal amount on account of depreciation of Rupee with interest at the same rate which it is charging the borrower till the date of the payment of the compensation of Rs.50.07 lakhs. Complaint allowed. M/s. Global Granimarmo Ltd. Vs.Rajsthan State Industrial Development and Investment and Investment Corporation Ltd.& another (RIICO) CPR1995(1) 432(NC)
The complaint was filed under Section 2 & 14 of Consumer Protection Act. It was the case of the complaint/respondent that the Bank withdrew the amount in an account without instructions of the account holder and closed the account. It was held that the Bank cannot close an account and remit the amount in credit of somebody else even if, unauthorized or wrongly opened, as it is not at all function of the bank to find out as to whom the money in that account actually belong or from which source the same is collected. Appeal filed by bank dismissed. Chief Manager, Punjab & Sind Bank & Anr. Vs. Punjab & Sind Staff Organisation, CPR(3) 1995 309 (SCDRC - Punjab)
The complaint was filed under Sections 12 & 17 of Consumer Protection Act for deficiency in banking service. The complainant Association opened an S.B. Account in opposite bank. A dispute arose regarding operation of the account and civil proceedings pending. The opposite bank had informed complainant association that they would not permit operation of account without production of specific order of the Civil Court. It was held that act of Branch Manager permitting operation of account and allowing withdrawal of Rs.2 lakhs within 36 days is negligence and deficiency in service. Complaint allowed with cost. Bangalore Water Supply and Sewage Board Employees' Association Vs. The Manager, Syndicate Bank,CPR(3) 108 (SCDRC - Karnataka)
The question whether the bank acted in contravention of the special instructions issued by the partners of a partnership firm by honouring cheques signed by one of the partners only and that too after dissolution of the firm, was answered in the negative, on the evidence produced in the case wherefrom it was found that the partnership had authorized that 'partners at serial No. 1 or 3 shall operate the bank account with his signature' meaning thereby that signature of either of the said partners is sufficient and that the bank received a copy of the dissolution deed subsequent to the date upto which the account was operated. As such, it was held that there was no deficiency in service on the part of the bank. Branch Manager, Osmanabad Dist Central Co-op Bank Ltd., and Anr., v. Ramachandra Desharath Mane & Ors. 1996 (1) CPR 1(NC)
The Order passed by the State Commission allowing the complaint on the ground that the bank had debited the account of the complainant with interest amounts due to the bank without following the principles of natural justice, was set aside by the NC, for the reason that the guidelines governing such interest rate levy etc., do not contemplate issuance of a Show Cause Notice to the complainant. The matter was remitted to the State Commission to pass a proper order after hearing the parties and considering all the documents produced by the parties. Syndicate Bank & Ors., v. M/s. Bharat Appliances Corporation & Ors. 1996 (2) CPR 212 (NC)
The question whether a beneficiary under a Bank guarantee could be termed as a consumer of the bank was answered in the affirmative and accordingly, by not making payment within one month of invocation of the bank guarantee, the bank was held liable for deficiency in service and was also directed to make good the shortfall in the amounts required to be paid under the bank guarantee. Union Bank of India & Anr., v. M/s. Seppo Rally OY & Anr. 1996 (2) CPR 221 (NC)
Where the salary cheques were not cleared by the Service branch of the bank due to disturbances in the Ahmedabad City (Force majeure), the same was held not amounting to deficiency of service on the part of the bank. Madhubhai R. Patel & Ors., v. SBI & Anr. (pertains to November salary) 1996 (3) CPR 51 (NC)
Where the complaint sought for exemplary compensation on the ground that the complainants suffered mental agony etc., due to issuance of fake currency by the bank, the State Commission gave a nominal compensation, the same is in order in the facts of case when malafide intention and deliberate act of gross negligence on the part of the bank is not established. H.R. Davesh & Ors., v. PNB 1996 (3) CPR 191 (NC)
Non-honouring of bank guarantee was held to be deficiency of service on the ground that honouring of the bank guarantee was a contract unqualified / independent of the underlying contract between the complainant and the contractor in whose favour the bank guarantee has been issued. The decisions of the Supreme Court in M/s. Tarapur and Company Madras case (AIR 1971 SC 891) and Larsen and Toubro Ltd., v. MSEB (AIR 1996 SC 334) were followed. The bank was directed to honour the bank guarantee issued in gavour of the complainant (State), however it limited it only to the first bank guarantee which was an unconditional guarantee and the complainant was held not entitled to invoke the second bank guarantee given towards loss/damage caused or likely to be caused in the absence of the complainant invoking the same on the existence of such grounds. State of U.P. through Executive Engineer v. Corporation Bank & Anr. 1997 (1) CPR 118 (NC)
Where the bank acted contrary to the terms of agreement entered into between the bank and the complainant and released the goods in favour of a third party without realizing all the amounts from that party, the bank was held liable for deficiency in service. However the complainant was restrained from recovering the amount the bank if the recovery is already made from that third party. The Manager, State Bank of India v. M/s. Chemist Products & Anr. 1997 (1) CPR 156 (NC)
Where the cheque book facility was refused to the Appellant - customer (Complainant before the District Forum) on the ground that the minimum balance in his account was not maintained at Rs. 250/- as required by the rules of the bank, it was held that there was no deficiency in service on the part of the bank in such refusal. Harindra Nath Singh v. Central Bank of India 1996 (1) CPR 384 (SCDRC-Bihar)
The transfer of amount from the account of the complainant - appellant firm by SBI to the account of another concern owned by the brother of a partner in the complainant firm, allegedly on the basis of a telephonic call by the said partner, was held to be deficiency in service on the part of SBI. The order of the District Forum dismissing the complaint filed by the complainant - appellant firm was set aside and directions were issued to SBI to restore the entry in favour of the complainant firm and the complainant firm, in the absence of any evidence to show dishonour of cheques issued by the firm, was awarded a token compensation of Rs. 1000/-. M/s. Vijay Laxmi General Store, through partner v. SBI 1996 (1) CPR 410 (SCDRC-Rajasthan)
Where the complainant was not provided with the withdrawal slip for the reason that she did not bring her pass-book, the same was held not to be a deficiency of service on the part of the bank when the rules required that a withdrawal slip is to be issued to a customer only on production of the pass-book. The order passed by the District Forum allowing the complaint, was set aside and the complaint was dismissed. Corporation Bank v. Smt Nirmala Baliga 1996 (1) CPR 450 (SCDRC-Thiruvananthapuram)
There is no deficiency in service on the part of the bank if it refuses to release the amount lying in the account of its customer who has since expired, to his children in the absence of a succession certificate entitling such child / children to the estate of the deceased; the same being in accordance with the provisions of Section 214 of the Succession Act and guidelines issued by the Reserve Bank of India. The order of District Forum allowing the complaint, was set aside Dhenkanal Gramya Bank v. Pradipta Kumar Nanda 1996 (1) CPR 479 (SCDRC-Orissa)
The issue whether a customer going to a bank for having the cheque encashed can insist on the payment of the amount of the cheque in the currency not of the denomination of Rs. 100/- as a matter of right or he will have to accept the amount of cheque in Rs. 50/- rupee currency notes as offered by the Cashier, was answered in favour of the bank on the ground that the complainant had neither any legal right nor justification to refuse the payment of the cheque in Rs. 50/- denominations, the same being legal tender. There being no deficiency in service, the appeal against the order passed by the District Forum dismissing the complaint, was dismissed. Prestige Bakelite Moulders v. The Oriental Bank of Commerce. 1996 (1) CPR 567 (SCDRC-Haryana)
Where the bank credited the remittances in NRE Account instead of FCNR account although the correspondence addressed by the complainant clearly indicated the intention of the complainant that the amounts should be credited to the FCNR account, it was held that the bank is liable for deficiency in service, and order of the District Forum to that extent was confirmed. As regards the compensation awarded by the District forum, the matter was remitted back to it for considering the said issue afresh. The SBI v. Smt. Rosy Arakal Raphael & Anr. 1996 (2) CPR 97 (SCDRC-Kerala)
The appeal filed against the order of the district forum directing the bank to pay interest for the period for which there is a delay in crediting the account of complainant was dismissed for the reason that the bank was clearly in error in sending the payment proceeds to the Srinagar Branch of Jammu & Kashmir Bank Ltd., instead of the Chandigarh branch of the Jammu & Kashmir Bank Ltd. The Manager, State Bank of Patiala v. Samrat Forgings Ltd., & Anr. 1996 (2) CPR 361 (SCDRC-UT of Chandigarh)
There is no deficiency of service in closing down the account unilaterally by the bank if the account is not being operated as per the Rules and when the complainant has been intimated of the intention of the bank to close down the account. V.P George v. Chairman, The Federal Bank Ltd., & Anr. 1996 (2) CPR 393 (SCDRC-Kerala)
Where the bank failed to act on the instruction of the complainant to debit his savings account to the extent of the loan installment falling due every month and subsequently charged interest on one such installment which was not debited by it, more so when the savings bank account had sufficient funds, the bank was held liable for deficiency in service. The Catholic Syrian Bank Ltd., v. Thomas 1996 (3) CPR 305 (SCDRC-Kerala)
The bank was held liable for deficiency in rendering service to the complainant by not allowing the complainant to withdraw money from his savings account, eventhough the balance standing in the name of the complainant was sufficient, on the ground that the withdrawal slip was not accompanied by the pass book as was required by the bank rules. Abhay Singh v. Co-operative Bank, Lucknow 1996 (3) CPR 408 (SCDRC-UP)
Where the bank did not pay the amount to the complainant under the bank guarantee, the bank was held liable for deficiency of service and although during the course of the proceedings the band paid the amount covered under the bank guarantee the State Commission awarded interest at the rate of 15% from the date on which the bank guarantee was invoked till the date of payment on the ground that the bank has been deficient in providing service. The Tamil Nadu State Construction Corpn. Ltd., v. The Tamil Nadu Mercantile Bank Ltd. 1997 (1) CPR 1 (SCDRC-TN)
The bank is deficient in providing service in not forwarding copies of the invoice to the complainant to enable him to make payments to M/s. Philips India Ltd., for the goods purchased by the complainant from M/s. Philips India Ltd. The complainant was held to be consumer being the beneficiary of M/s. Philips India Ltd., and all the payments alongwith commission of the bank was to be paid by the complainant as per the deferred payment under the authority of M/s. Philips India Ltd. The State Commission drew support from the cases of Taraben N. Doshi and others v. M/s. Madhan & Co., and another (1994 (3) CPR 295 (Madras SC)), Lakshminarayana v. Divisional Electrical Engineer and another ((1991) CPJ 303 (AP SC)) and M/s. Mohindra Gas Enterprises v. Jagdish Poswal and others (I(1993) CPJ 199 (NC)). State Bank of India v. Chandra Nath Sah 1997 (1) CPR 78 (SCDRC-UP)
The complainant addressed a letter to the bank stating that the cheque-book containing certain unused signed cheque leaves was misplaced and that the bank should stop payment on the said cheques presented thereafter and that the complainants intend to withdraw the amounts using withdrawal slips only. Subsequently, the complainant received two notices under section 138 of the Negotiable Instruments Act, 1881 on the grounds that cheques issued by the complainant have been returned with the endorsements 'insufficient funds' and 'refer to drawer'. It was held that there was no deficiency on the part of the bank as the said endorsements related to the true state of affairs of the complainant's account. M/s. Vijay India Construction v. State Bank of Hyderabad 1997 (2) CPR 229 (SCDRC-TN)
Where the bank refused to pay interest on the FCNR account maintained by the complainant for the period for which it was so maintained on the ground that it was prematurely withdrawn and that premature withdrawal of the amount would not entitle the complainant to any interest, the State Commission held that, in the absence of any evidence to show that the complainant was informed of the said condition at the time of opening the FCNRA, the bank is liable to pay interest and the action on the part of the bank in not paying interest in such circumstances amounted to deficiency in rendering service to the complainant. T.P. Vijayan v. The Branch Manager, The British Bank of the Middle East 1997 (3) CPR 252 (SCDRC-Kerala)
Where the records showed that the bank made mistakes, on more than one occasion, in crediting / debiting the account(s) of the complainant company and corrected the same after considerable lapse of time, the bank was held liable for deficiency of service in as much as such frequency of mistakes within a span of an year or so, affected the confidence in the banking system. Assam Import Agency Ltd., v. Chief Manager, UCO Bank & Anr 1997 (3) CPR 314 (SCDRC-Rajasthan)
The appeal was directed against the order of the State Commission, Maharashtra whereby the claim of the complainant was allowed with interest and costs. The appellant had provided a continuing bank guarantee facility to the complainant after taking a deposit of Rs.50,000/- as security. The bank guarantee covered various transactions between the complainant and the beneficiary, upto a limit of Rs.1.5 lakhs. The bank paid the guarantee amount to the beneficiary when the same was invoked and filed a suit for getting the balance amount due from the complainant after adjusting the fixed deposit amount. The State Commission proceeded on the ground that the guarantee was for a period of one year, whereas the record did not indicate any such restriction. Moreover, the term of the fixed deposit was five years. It was observed by the National Commission that in the suit filed by the appellant against the complainant-Respondent which was still pending for disposal all questions of the relationship between the parties that the guarantor and its customer could be gone into and if so advised the complainant-Respondent could have even raised a counter claim. IN the light of the peculiar facts and circumstances of the case, the order of the State Commission was set aside. Branch Manager, Bank of Maharashtra v. Deepali Enterprises 1998 (3) CPR 1 (NC)
The complainant’s father-in-law had pledged gold ornaments with the bank for a loan and the loan was discharged by the complainant after the death of the father-in-law. Bank insisted on succession certificate for returning the ornaments. It was held that it cannot be said that there is any deficiency of service on the part of the bank in insisting on production of succession certificate by the complainants, as under Muslim Law, it cannot be said that they are only the legal heirs. Shaik Rahim & Others v. Manager, State Bank of India & Another 1998 (3) CPR 237 (SCDRC - Andhra Pradesh)
Instead of sending the amount to National Commercial Bank, Riyadh as instructed by the complainant what was done by the appellant bank was to send money through the Arab National Bank which committed negligence in transferring the amount to the National Commercial Bank, Riyadh, who were only acting as an agent of the appellant bank and in the circumstances it cannot be said that there is no deficiency of service on the part of the appellant. In the circumstances, the State Commission did not find any error in the order of the District Forum directing the appellant bank to pay interest at the rate of 18 % and also to pay costs of Rs.1000/-. Senior Branch Manager, Bank of Baroda v. Feroz Khan 1998 (3) CPR 538 (SCDRC - Kerala)
The complaint pertains to a loan taken on the basis of a forged power of attorney deed. It was observed that once a registered power of attorney deed is produced before the bank, the bank does not have to make any further verification. It has to act upon the power of attorney deed unless there is prima facie defect. If fraud is seriously suspected it may even have to alert the police. Otherwise the bank is not expected to sit on judgment over a deed which was properly registered. For the reason that in this case the bank has stated that they have verified the signature which it was not expected to do, the bank cannot be held responsible of negligence, if ultimately there was some defect in the document. Failure in the act which does not form part of the service, by no stretch of imagination be considered as a deficiency in service. Any way since the third opposite party presented herself before the bank on those occasions on behalf of the complainant, when she applied for loan with a power of attorney deed which was prima facie good, the bank has committed no deficiency in service in allowing the loan. E. P. Saraswathi v. The Branch Manager, Indian Overseas Bank & Anr 1998 (1) CPR 642 (SCDRC - Pondicherry)
Certain gold ornaments sold by the opposite party bank in auction were purchased by the complainant. The complainant became suspicious about the genuineness of the ornaments and the same were reauctioned when the complainant failed to take delivery. The bank had no right to prevent the complainant from availing reasonable opportunity for examining the ornaments before the sale was completed, since nothing in the conditions set forth in the notice of auction took away the right of bidder to reasonable inspection of the gold ornaments. It was held that by making the second auction and appropriating the sale proceeds thereof, the bank has sold another persons property without his consent. The bank was held guilty of negligence in not dealing with the transaction in accordance with the law and it was held liable to pay compensation for the loss sustained by the complainant on account of the retention of the money and for mental agony. Jugal Kishore Dhandhania v. The Federal Bank Ltd. & Anr 1998 (1) CPR 417 (SCDRC - West Bengal)
The complainant has alleged that the bank has debited certain amount without any authority or permission. The District Forum had dismissed the complaint and hence this appeal. It was found that the facts stated by the bank in its written statement were not proved by filing any evidence before the District Forum and that the District Forum failed to consider the evidence which was filed by the complainant-appellant which should have been done before coming to any conclusion. The order of District Forum was set aside and the case was sent back to the District Forum for reconsideration. Vijay Singh v. Allahabad Bank 1998 (1) CPR 8 (SCDRC - Uttar Pradesh)
The complainant availed a loan from the bank for purchase of chicks and executed a hypothecations agreement. The Bank deducted money from the account of the complainant and paid premium towards insurance of chicks. When the chicks died, the insurer denied payment on the ground that the proposal was incomplete and hence the complainant sought a direction to the opposite parties to pay compensation. It was observed that having debited the amount and undertaken to insure it would not be open to the bank to say that there is no deficiency as the obligation is primarily on the borrower to take insurance policy. Further, the agreement provided that the bank has got a right to take the insurance if the borrower fails to do so. In this case the bank has undertaken that responsibility by debiting the premium amount from the account of the complainant. Bank of India v. Sathyaseelan & Ors 1998 (1) CPR 513 (SCDRC - Kerala)
The bank paid the guarantee fee to DICGC for the advances made to the complainant and debited the amount from the account of the complainant on the basis of an agreement to that effect. The circular issued by DICGC showed that the burden of fee at the rate of 1.5 % was to be absorbed by the bank in case the rate of interest charged exceeded 16%. The State Commission had decided the case in favour of the complainant and ordered for refund of the guarantee fee. It was held that the bank’s contention that the average rate of interest charged by it was between 10.78% and 13.99% and by adding 1.5% towards fee it would not cross the 16% could not be rejected straight away and the matter need to be looked into afresh. The order of the State Commission was set aside. Bank of India, Bombay & Ors v. Dharampal Kansal, Ludhiana and Ors. 1998 (2) CPR 29 (NC)
The complaint was filed for a direction to the bank to allow the complainant to operate the account without insisting for any fresh introduction, as the earlier introducer had withdrawn his introduction. The District Forum disposed of the complaint in favour of the complainant. However, no compensation or costs were awarded and hence the complainant has filed this appeal for award of compensation. Since the bank failed to appear even after repeated notices were issued, it was proceeded ex parte. After recording a finding wit respect to the actual loss suffered by the appellant an order was passed granting Rs. 500/- towards compensation and costs. Federation of the Punjab State Consumers’ Organisations (Regd.) v. The Patiala Central Co-operative Bank Ltd. & Anr 1998 (2) CPR 1 (SCDRC - Punjab)
The complainant had availed a loan from the bank for purchasing a boat and the boat was insured with the second opposite party (insurance company). When the boat was destroyed in rioting the insurance company refused to pay the claim on the ground that riots were not covered by the policy. The District Forum held that the bank had an obligation to cover all the risks and directed to pay Rs.25,000/- with interest to the complainant and hence this appeal. It was observed that apart from a vague statement in the complaint that the bank gave assurance that all risks including the risk of riot are covered by the policy, no evidence was produced in support. It was held that the order of the District Forum cannot be sustained. The Manager, State Bank of Travancore v. Vincent & Anr. 1998 (1) CPR 32 (SCDRC - Kerala)
When the complainant sought transfer of his account to another place, he was made to sign on different papers including withdrawal slip. An amount of Rs.40,000/- was withdrawn from the account. The District Forum dismissed the complaint on the ground that allegations of fraud levelled cannot be gone into in summary proceedings and hence this appeal. It was observed that the complaint can be disposed of if finding was recorded that Bank was deficient in rendering service and the complainant was put to loss due to the negligence of the bank. The order of District Forum was set aside and compensation was awarded. Sanjay Chopra v. Manager, Punjab National Bank & Ors. 1998 (1) CPR 358 (SCDRC - Punjab)
A total of six transfers were made from the complainant’s account without her knowledge and hence this complaint. The bank’s contention that three transactions were made on the basis of authority letter signed by the complainant, the signatures of which were confirmed by the handwriting expert. The complainant did not offer herself for cross examination on the facts stated in the affidavit, though the bank wanted her to. However, it was found that the other three withdrawals were without any authorisation and therefore the bank was liable to credit those amounts with interest and damages were also awarded for mental sufferings. Geetha Nayar Menon & Anr. v. State Bank of India & Anr. 1998 (1) CPR 325 (SCDRC - Karnataka)
The complainant was not allowed to withdraw money from her savings bank account on the ground that there was some enquiry. The marriage of the complainant’s daughter was postponed due to lack of funds. The District Forum decided the case in favour of the complainant and hence this appeal. The State commission observed that there was gross negligence and the deficiency in service on the basis of evidence on record and thus the District Forum’s order was confirmed. Manager, Andhra Bank & Anr. v. Smt. Suram Tirupathamma 1998 (1) CPR 396 (SCDRC - Andhra Pradesh)
The complainant had alleged that certain amounts were withdrawn from his account by way of withdrawal slip with forged signature. Relying on the position of law stated by National Commission in Laxmi Vilas Bank Ltd and Another v. P. R. Krishnan & Another I (1995) C.P.J. 43 (NC) it was held that the award of compensation of Rs.5000/- with interest of 15% by the District Forum is without jurisdiction and the same was quashed. The uncharitable remarks made by the District Forum as against the Manager to be expunged and the direction for enquiry to be deleted. Branch Manager, State Bank of India v. Nakul Chandra Bharali 1999 (1) CPR 204 (SCDRC- Assam)
The complainant was aggrieved by the release of the amount of the bank guarantee amount to the beneficiary. The complainant’s contention was that the bank should have verified/satisfied whether any loss was suffered by the beneficiary. It was held that the payment made by a bank under a bank guarantee which was payable on demand cannot be a case of deficiency of service even on allegations that the bank ought to have verified whether any loss or damage was suffered by beneficiary or not. The appropriate remedy for the complainant would be to initiate appropriate proceedings in the Court of competent jurisdiction for alleged illegal encashment of bank guarantee. Packwell Printers v. Union Bank of India 1999 (3) CPR 401 (SCDRC - Madhya Pradesh)
The appellant had taken a car loan from the bank and also obtained a policy of insurance in respect of the car. The cheques for insurance were also handed over to the bank for passing on the cheque to the insurance company for the subsequent years insurance. The car met with an accident and a third party claim for a huge amount was made. It was found the insurance was not taken. It was observed that under section 146 of the Motor Vehicles Act, 1988 there is an obligation on the part of the owner of the vehicle to take out an insurance policy. Merely because owner of the Vehicle passed cheque for insurance premium on to the bank along with monthly instalment of loan obtained to purchase vehicle, liability arising out of accident to third party cannot be visited with the bank. It was observed that the appellant also had certain duties to discharge in the matter of obtaining insurance policy and cannot merely put the blame on the first respondent and he would be liable to compensate the third party victims. Pradeep Kumar Jain v. Citi Bank & Another 1999 (3) CPR 60 (SC)
The complainant’s son remitted an amount on 5.04.1997 from abroad to be credited to his NRI account with appellant bank. The remittance was not confirmed till 22.04. 1997. Appellant bank pleaded that non- confirmation was due to failure of computers. The issue is whether this delay on the part of the bank amounted to deficiency in service. The Commission in appeal observed that bank officials could have verified vouchers and cheques received by post or confirmation and could have given correct reply within a reasonable time. It was held that failure of the bank to confirm remittance received from outside country within a reasonable period amounts to deficiency in service. The AGM, State Bank of India, Pondicherry & Ors V/s N.Ganesan- 2000(3) CPR 423 SCDRC (Pond)
The appellant was having open cash credit facility from 1994 with respondent bank and had issued two cheques of which one was encashed and the other was dishonored. Respondent bank averred that appellant had overdrawn account. It was held that when there was credit in favour of the complainant, dishonour of the cheque issued by the complainant could not be said to be bonafide. Respondent bank was held guilty of deficiency of service and appellant was held entitled for compensation. Vettivel Pillai V/s Senior Manager Canara Bank- 2000(2) CPR 261 SCDRC (Ker)
The Respondent, who is an exporter under discounting agreement entrusted documents relating to export and bills of exchange with appellant bank to negotiate the same through a foreign bank. Respondent’s allegation is that the bank had failed to collect money in foreign currency indicated in documents but instead collected in local currency, hence there was deficiency in service on the part of the appellant bank and hence a claim for damages was made. In appeal, the Commission held that there was no deficiency of service on the part of the bank as the appellant bank, acting for an on behalf of the respondent, had negotiated the documents as provided under agreement. However the conversion of local currency in U.S. $ became difficult on account of policy of Sudan Government. It was observed that all that was required to be done under terms of the agreement and under contract had been done by the two banks. Corporation Bank & Anr V/s Navin J. Shah -2000(2) CPR 13 (SC)
Dividend warrants were issued by respondent No.1 and were sought to be encashed by respondent No.2, Banker at Panaji. The appellant filed a complaint before the District Forum as the warrants were returned unpaid with the remarks ‘No advice’ despite a letter dispatched to them by Industrial Financial Branch of SBI, Chandigarh. Respondent No.2 took the defense that they cannot honour dividend warrants unless they received intimation from local Head Office at Mumbai. The State Commission however held that refusal to clear the dividend warrant was deficiency in service as question of respondent No.2 having no authority to honour the warrants could not arise in view of the letter from Industrial Financial Branch of SBI, Chandigarh. Respondent No. 2 and Respondent No. 1 were held to be jointly liable. Anthony C. Vaz V/s M/s Himachal Futuristic Communication Ltd & Anr -2000(2) CPR 83 SCDRC (Goa)
The Bank charging, unilaterally without prior information or consent of the Bank Customer, for providing their services by supply of MICR Cheque. Consumer Forum and State Commission held it as deficiency of service but National Commission held that it was related to pricing and not in jurisdiction of the Consumer Fora to decide. The Supreme Court held that the charges by bank for issuance of MICR cheques is not against the directives of the Reserve Bank of India. The question of it being unilateral or with the consent of each customer do not arise. Brijesh Kumar & A.R.Lakshmanan Vs. Canara Bank & anr - 2003 (1) CPR 296 (SC)
The complainant withdrew overdraft facility sanctioned to him by the bank only after availing facility to the extent of Rs.1,20,000/-. The facility was availed by the complainant for business purpose. It was held that where complaint alleging banking service deficiency was found connected with commercial purpose, the consumer complaint would not be maintainable. India Export Corporation & ors Vs. Chairman-cum-MD, Syndicate Bank & ors - 2003 (3) CPR 106 (NC)
Cash was snatched from the hands of the complainant/appellant at the gate of the respondent bank. The appellant alleges that the absence of security on the gate and the non-provision of steps like siren/alarm system etc. amounts to deficiency in service on the part of the respondent bank. The State Commission held that the non-provision of security on the gate of the bank on the date of occurrence viz. snatching of cash in bank premises cannot be held to be amounting to deficiency in service hired by complainant. Col. D.S.Sachar Vs. Zonal Manager, Punjab & Sind Bank, Cahndigarh & anr- 2003 (3) CPR 203 SCDRC (Chandigarh)
The complainant had deposited amount for issue of pay order in favour of a particular firm. However, the said pay order was cancelled by the bank and was issued in favour of another party. It was held that when the bank has acted in good faith in cancellation of bank pay order and issuance of fresh pay order in favour of another party on the request made by Manager of the complainant firm, there would be no deficiency in service Ratanchand Morarkar Vs. Bank of Maharashtra - 2004 (1) CPR 66 (NC)
The complainants have purchased a tractor after taking loan from the respondent bank. The respondent bank did not remit the premium amount to the insurance company with which the complainants have insured their tractor as a result of which the loss suffered when the tractor met with an accident could not be recovered from the Insurance company. The issue for consideration is whether non-payment of premium amount by the bank amounted to deficiency in service. It was held that when hire purchase agreement between the bank and buyer of vehicle with the help of bank loan did not contain a condition creating obligation on the part of the bank to remit premium for insurance policy, complainant buyer of vehicle could not hold bank guilty of deficiency in service. Manohar Singh Chouhan & Ors Vs. Central Bank of India- 2004 (1) CPR 285 SCDRC(MP)
The issue for consideration is whether the appellant, a banking company can be directed to make payment to the depositor contrary to the directions issued by the Reserve Bank of India under section 35A of the Banking Regulation Act, 1949. It was held that the directions issued by the Reserve Bank of India under Section 35A of the Banking Regulation Act cannot be allowed to be flouted by the bank by order of Consumer Fora. Mitra Mandal Sahakari Bank Vs. Jugal Kishore Goyal- 2004 (3) CPR 15 SCDRC (MP)
A complaint was filed before the District Forum alleging deficiency in service on the part of the respondent-bank in withdrawal of amount from joint account (one of the account holders expired) through ATM. District Forum held that withdrawals done after the notice of demise is given is deficiency in service but withdrawal before notice & after death of one of the account holders was due to negligence of the complainant himself. The Commission affirming the decision of the Forum held that for any withdrawal of amount through ATM Card after death of account holder till notice about the death is given to the bank will not amount to deficiency in service on the part of the bank. Smt.Mitali Saha & anr Vs. ANZ Grindlays Bank- 2004 (1) CPR 128 SCDRC (WB)
The issue for consideration is whether there is deficiency in service by the bank in levying increased ledger folio charges and increase in minimum balance limit and deducting the same from the respondent without giving him notice. It was held that the increase in minimum balance amount in current account and increase in ledger folio charges brought in operation by bank pursuant to the Reserve Bank of India directions and general policy could not be held deficiency in service on the ground that individual notice was not given to the consumer. Branch Manager, State Bank of India Vs. S.K.Lekhi- 2004 (1) CPR 430 SCDRC (Chattisgarh)
The issue is whether there is any deficiency in service on the part of the respondent bank in deducting certain charges from the appellant without giving notice to the appellant. It was held that where the bank recovered bank guarantee fee/charge in a cash credit account as per stipulation in cash credit agreement even without issuing notice to account holder customer, bank could not be guilty of deficiency in service. M/s.Gurudev Rice Mill Vs. Central Bank of India- 2004 (2) CPR 182 SCDRC (Chattisgarh)
Cheques
The complainant had deposited a cheque with the opposite party bank for collection and to credit the proceeds to its account. The bank after collecting the cheque did not credit the amount to complainant's account on the ground that the amount has been held as margin money for a bank guarantee issued on behalf of the complainant. It was held that bank guarantee could have been issued by the bank only after margin money had been deposited by the complainant, and in the present case the bank guarantee was issued much before the cheque was received by the bank. Further, even after the expiry of bank guarantee, the amount was wrongfully retained as margin money. Therefore, it was held that bank is liable to credit the proceeds of cheque to complainant with interest and also pay exemplary damages. M/s Sovintorg (India) Pvt. Ltd. Vs. State Bank of India - 1992(1) CPR 833 (NC).
When cheques given by the complainant to the bank for collection were lost due to negligence of the employees of the bank it was held that such account holder cannot be made to suffer. It was held that a person holding a savings bank a/c with a bank would fall within the definition of consumer under the Consumer Protection Act and the difference in the interest paid to the account holder and the interest earned by the bank by lending his amount is the consideration for the service of the bank. Branch Manager, Canara Bank Vs. K.R. Hanumatha Rao - 1992(1) CPR 401 (SCRDC – Kar)
The complainant had current accounts with opposite party bank at their Kumbakonam and Bombay branches. The complainant had drawn a self cheque on its account with Bombay branch and had given to Kumbakonam branch for collection. Though there were sufficient funds, the said cheque was not honoured by the second opposite party ( Bombay branch) on the ground that the third opposite party had represented that the said amount was deposited by them in the account of the complainant by oversight and therefore the matter was referred by them to their Central Office. In the meantime, the third opposite party obtained an interim injunction from the Court. It was held that the conduct of second opposite party in withholding clearance of the cheques issued by the complainant when there were sufficient funds in its accounts is in contemptuous violation of the express provision of Section 45ZB of the Banking Regulation Act, 1949. No banking institution should poke its nose into other man’s affair. It is not the business of a bank holding a customer’s money in the customer’s account to enter into or adjudicate upon the claims of a third party. Even if a person had deposited his ill-gotten wealth in a bank, the bank must honour its commitments to the depositor and clear his cheques unless the bank itself has a claim against the depositor or unless there is an interdiction under the authority of law. The default of the second opposite party to clear the cheque for about 17 days (till third party obtained an order of injunction) is a clear case of deficiency of service and negligence. M/s Sakthivadivelu & Sons Vs. Bank of India & Ors.- 1992(2) CPR 288 (SCRDC – Mad)
When cheques sent by a bank for collection waslost in transit, it was held that bank cannot be held liable for the loss of cheques since it is not lost on account of the negligence of the bank and as per the rules of collection of instruments the bank is not liable for any delay/loss of the instrument. Further, the complainant while requesting the bank to collect the cheque had expressly stated that the collection will be at the complainant's risk and responsibility. Hence there is no deficiency of service on the part of the bank. Mrs. Meera. S. Bhat Vs. The Manager, Syndicate Bank 1992(2) CPR 484 (SCRDC-Ker).
The bank wrongly dishonoured a cheque issued by the complainant. Even though the bank had admitted its mistake it failed to contact the complainant after the cheque was dishonoured. The cheque was payable to GSFC, a financial institution. The Commission held that the complainant has to be awarded damages for such indifference and awarded Rs.500/- towards compensation with interest on 18% on the amount of cheque from the date of cheque till it was again credited in his account. Vasudevbhai Valjibhai Patel Vs. Manager, Bank of Baroda 1993(2) CPR 422 (SCDRC-Gujarat)
A Cheque being dishonoured by Punjab & Sind Bank despite sufficient funds in the account of the customer on the ground that dealing official being an old man misread the figures of amount outstanding in the account is a deficiency in service. The District Forum had awarded Rs.5000/- as compensation and Rs.1000/- as costs and the State Commission concurred with the observation of the District Forum. Punjab & Sind Bank Vs. Manpreet Singh Sood 1994(2) CPR 627 (SCDRC, Punjab)
In this case, a cheque for Rs.10,000/- bearing forged signature of complainant was cleared by bank without proper verification of the signature of the complainant. The Bank took the defence that the complainant was negligent in not keeping his cheque book under lock and key and therefore the bank should not be held liable. The District Forum placed reliance on the observations of National Commission in Sarda Ben and Others Vs. Gujarat Gas Supplier and held that the act of the bank constituted deficiency of service within the meaning of Consumer Protection Act. The State Commission concurred with the views of District Forum and relying on the observations of Allahabad High Court (AIR 1938 Allahabad 374) dismissed the appeal of the bank with costs. D Sundarson, Senior Manager, Canara Bank & Anr. Vs. R K Singhal 1994(3) CPR 41 ( SCDRC- Delhi)
The complainant/appellant deposited a cheque for crediting it in her account but the bank lost it. The complainant filed the captioned complaint against the bank for deficiency of service. It was held that complainant is entitled to get interest at prevailing rate of 5% from date of deposit of cheque till receipt of the amount. Dr.Smt.Vidya Jain Vrs.Manager, PNB, CPR 1995(1) 158 (SCDRC - Madhya Pradesh).
A complaint was filed for deficiency in banking service for dishonouring of cheque by bank despite sufficient amount in the account. It was held that dishonouring cheque despite sufficient funds due to negligence is a deficiency in service on part of opposite party bank. Ishwar Prakash Chopra Vs. State Bank of India,CPR 1995(1) 429 (SCDRC - Maharashtra)
Where the bank honoured a cheque issued by the complainant, subsequent to the written instruction issued by the complainant not to honour the subject cheque, which fact was not in dispute, the bank was held liable for deficiency in service. Harjivandas Valjibhai Patel v. The Manager, Dena Bank, Saraspur Branch 1996 (3) CPR 342 (SCDRC-Gujarat)
Where the cheque issued by the complainant was not honoured for want of funds as the draft deposited by the complainant was not cleared in time, the bank was held not to be deficient in rendering service when from the facts it was evident that the draft could not be cleared due to intervening holiday and that subsequently the cheque was honoured and the proceeds were realized in time for the purpose for which the cheque was issued. On the other hand the State Commission imposed costs on the complainant for making frivolous demands to bring the complaint within the jurisdiction of the State Commission. Mrs. Savita Sukhdev Sawhney v. The Manager, SBI, Punjab University & Ors. 1996 (3) CPR 120 (SCDRC-UT of Chandigarh)
Where the branch name of the bank was not stamped on the cheque leaves of the cheque book issued to the complainant and consequently the application of the complainant for issue of debentures of a company was rejected, it was held that the bank could not be held liable for deficiency of service in as much as it is the duty of the complainant to see whether all the details of the cheque are written, before issue of the cheque. Ishwar S. Rudalal v. The Chief Manager, Planning, Dena Bank and others 1997 (1) CPR 188 (SCDRC-Gujarat)
Where there was a delay in crediting the account of the complainant with the proceeds of the cheque deposited by the complainant, after having received the telegram confirming clearance of the cheque, the bank was held liable for deficiency of service and also directed the bank to fix responsibility of its own employee(s). M/s. Technical Production Corporation v. SBI 1997 (2) CPR 246 (SCDRC-UT of Chandigarh)
Where the cheque presented by complainant was forwarded for collection and the bank received the intimation of dishonour of cheque, but the cheque itself was lost in transit, it was held that there was no deficiency in service on the part of the bank in not returning the dishonoured cheque nor in not making payment of an amount equivalent to the cheque amount to the complainant. UCO Bank, Mangalore v. Shri Manoj Shetty 1997 (1) CPR 593 (SCDRC-Karnataka)
The complainant alleged deficiency of service on the part of the bank as the bank did not honour the cheques of the complainant on the ground that the over draft limit having been exceeded the cheques could not be honoured. Further, as directed by the complainant, the bank did not close the accounts of the complainant by adjusting the amounts due on the fixed deposits receipts held by the bank as collateral security, for the reason that the complainant did not give a valid discharge of the FDRs. The NC held there is no deficiency of service on the part of the bank in the said facts and circumstances and set aside the order of the State Commission and dismissed the complaint. M/s. Supreme Builders v. The Veer Seva Urban Co-op. Bank Ltd. 1997 (2) CPR 282 (NC)
Where the District Forum held that the bank has been deficient in rendering service to its customer by allowing withdrawal of a sum of Rs.25,000/- form the account of the complainant without the complainant actually withdrawing the said amount on the said date, allegedly on a forged cheque, the State Commission confirmed the same on the ground that the bank failed to recognize the apparent dissimilarity between the signature on the cheque and the specimen signature, and dismissed the appeal. H.P. State Co-op Bank Ltd., v. Smt. Nisha Raj 1997 (3) CPR 410 (SCDRC-HP)
The cheque presented by the complainant for collection was discounted by the respondent bank. However, the cheque was lost in transit and the complainant was duly advised by the bank to get a duplicate cheque issued. Since the complainant failed to do anything in the matter, the bank debited the amount from the account of the complainant. It was held that there is no deficiency in service and the bank will not be responsible. M. Soundarapandian (Deceased) & Ors v. The Manager, The Nedungadi Bank Ltd & Anr 1998 (1) CPR 346 (SCDRC - Tamil Nadu)
It was held that dishonour of cheque of a customer on the ground of insufficiency of funds when the customer had sufficient balance will obviously amount to ‘faulty’ and ‘imperfect’ manner of performance of service. This default is certainly covered in the definition of ‘deficiency’ in service under section 2 (1) (g) of the Consumer Protection Act. On the quantum of damages, it was found that there was a clear nexus between the default of the respondent bank and the denial of allotment of debentures to complainant and the bank is liable to compensate the loss. Ram Kanwar v. Punjab National Bank 1998 (1) CPR 646 (SCDRC - Delhi)
The complainant had sent a crossed cheque the under registered post to payee. However, the payee did not receive the same and on a enquiry with the bank it was found that the crossing on the cheque was cancelled under the signatures of the drawer and it was made an open cheque and was paid as a bearer cheque. The District Forum had decided the case in favour of the complainant and hence this appeal. It was observed that the District Forum was not justified in comparing the two sets of signatures appearing on the cheque in question and coming to a conclusion that they did not tally with each other on an examination by the naked eye. It has been repeatedly laid-down by the highest Court that the Court should avoid comparing disputed signatures with the admitted signatures and leave such an examination to the experts. The occasions for the Court to apply the naked eye test are rare and only when the Court has been assisted by experts in the matter of comparison of disputed writing with the admitted one. After considering the submissions made by the parties it was held that the bank had made the payment of the cheque according to its apparent tenor in due course and after satisfying itself that the crossing has been cancelled and there was a direction to pay the amount in cash. United Bank of India v. R. P. Chhabra 1998 (1) CPR 588 (SCDRC - Delhi)
A cheque issued by the complainant was dishonoured on the ground of insufficiency of funds. On an enquiry it was found that the bank had made payments on two cheques earlier which were forged. The District Forum dismissed the complaint stating that the allegation of forgery cannot be decided in the consumer forum, the proceedings of its being time bound and it is matter that has to be decided by the Civil Court. The State Commission remanded the matter back to the District Forum stating that if the forgery is apparent on the face of the records and still the bank has honoured the cheques forged then it will amount to deficiency in service and if forgery is not so apparent and the cheques were honoured, then it will not amount to deficiency in service. This point was left to be decided by the District Forum. Prathibha Bulla v. State Bank of India 1998 (1) CPR 645 (SCDRC - Tamil Nadu)
Complainant deposited a cheque for collection on 4.4.1992 and requested for hand clearance. The amount was not paid immediately and the payment was received on 21.4.1992 and hence the complaint. It was observed that to give and not to give the hand clearance of a cheque or a particular cheque is the discretion of the Branch Manager of the bank inasmuch as the Branch Manager has a risk in such a matter and he may exercise his discretion in appropriate case. It was found that there was no inordinate delay in making the payment. As such, no fault can be found with the Branch Manager. State Bank of India v. M/s Vanijya Vikash 1999 (1) CPR 22 (SCDRC - Assam)
The complainant was aggrieved since the cheques presented for collection were lost. However, it was not clear whether the cheques were lost at Chandigarh where they were presented or at Amritsar where the respondent no.2 (who was the agent of the complainant) was maintaining his account. The bank on which the cheques were drawn was not made a party. It was observed it may be required to examine the records of the banks involved and secondary evidence may also be required. In view of the multifarious issues, it was held that the complainant should approach the appropriate Court. Director, Punjab State Lotteries v. State Bank of India & Another 1999 (1) CPR 537 (SCDRC - U.T., Chandigarh)
A cheque deposited with the bank for collection was dishonoured, but the bank failed to return it on the plea that it was lost in transit. It was held that due to the deficiency of service on the part of the bank, the complainant has suffered mental agony and harassment, as neither the money has not been credited to the account of the complainant nor has the cheque which is alleged to be dishonoured has been returned to the complainant and such the complainant is clearly entitled for compensation. Smt. Harmohinder Kaur v. State Bank of Patiala 1999(2) CPR 553 (SCDRC - Himachal Pradesh)
The complaint was with respect to two cheques deposited by him for collection which was drawn on the same branch of a bank and against which credited entry was made in complainant’s account. However, the credit was scored of the next day pursuant to a "payment stopped" instruction letter received on that day. Consequently, a cheque issued by the complainant on that account was returned not honoured for insufficiency of funds. The evidence indicated that the entries were not made inadvertently and the procedure required to be followed for reversal of entries were not followed. The bank was deficient and negligent in its conduct and the complaint was held entitled to the amount which was credited along with interest at the rate of 18 % and Rs.10,000/- for harassment. Makhan Lal Vinod Kumar v. Allahabad Bank & Another 1999 (2) CPR 74 (SCDRC - Punjab)
The cheque deposited was admittedly misplaced at the end of the sponsor bank of the appellant bank. The appellant bank’s contention that the commission in a number of cases rejected claims from complainant’s in the case of loss of cheques, was not accepted by the State Commission (relying on the Dictionary meanings of the words " misplace" and "loss") on the ground that the present complaint relates to "misplacement" of cheque and not "loss" of cheque. It was held that once appellant bank had discretion to sent the cheque for collection to the sponsor bank, non-joinder of sponsor of sponsor bank did not affect the complainant’s right to proceed against the appellant bank. The District Forum’s order allowing the complainant’s claim was upheld. The Branch Manager, South Malabar Gramin Bank v. C. I. Rasheed 1999 (3) CPR 450 (SCDRC - Kerala)
The complainant was aggrieved by the delay of 11 months in crediting the cheque amount to her account. The complainant has filed the present appeal for enhancing the amount of compensation awarded by the District Forum. It was held that delay of eleven months in crediting amount of cheque to account of drawee of cheque is deficiency on part of the bank and the relief granted by the District Forum was found to be on the lower side. Smt. Santosh Kumari v. Bank of Rajasthan 1999(3) CPR 269 (SCDRC - Union Territory of Chandigarh)
A cheque presented for collection on 5.6.1995 was returned unpaid to the complainant on 17.6.1995 on the ground that it was sent to the wrong branch. The six month validity period of the cheque expired on 11.6.1995. It was held that though the bank was deficient in rendering service to the complainant by keeping the cheque till its expiry, complainant could not be said to have suffered loss to the extent of the amount of the cheque. The complainant was given interest on the amount of cheque at the rate of 18% per annum during the period between the deposit of the cheque and its return. Oriental Bank of Commerce & Another v. Bruno Knitwears 1999 (3) CPR 26 (SCDRC - Punjab)
The issue for consideration was whether there is deficiency in service on the part of the bank in rejecting the claim, of the complainant/respondent, for refund of lost travelers cheque. In revision the Commission held that when claim for refund of lost travelers’ cheque is rejected by the bank after holding detailed enquiry and proper investigation, it did not constitute deficiency in service. American Express Bank Ltd., Travel Related Services & Anr. V/s Rajesh Gupta & Ors) -2000(1) CPR 22 (NC)
The appellant, a credit card holder, had filed a complaint before the District Forum as he was refused encashment of credit card cheques by different branch banks of the respondent. The bank took the defense that the complainant had never visited the alleged branches and thence there could be no occasion to refuse encashment of the cheques on the basis of which the District Forum dismissed the complaint. The issue for consideration is whether this refusal for encashment amounted to deficiency in service on the part of the bank. The State Commission, upholding the appeal, held that, as there was material on the file supporting the complainant/appellant’s claim that banks had refused to encash his cheques, there was deficiency in service on the part of the bank. Anil Kumar Chopra V/s State Bank of India- 2000(3) CPR 593 SCDRC (Del)
The complainant whose cheque was handed over for collection, was returned un-encashed as a result of which the cheques issued by the complainant to different customers was dishonoured. Subsequently the cheques were encashed. The complainant filed a complaint before the District Forum alleging negligence and was awarded token compensation. In appeal the Commission held that there was deficiency in service on the part of the bank and on account of the negligent act of the bank, the complainant was put to harassment for which he had to be compensated and that the token compensation was not excessive. Punjab and Sind Bank, through its Zonal Manager V/s M/s BHS Money Corporation-2000 (3) CPR 558 SCDRC (Chandigarh)
The bank issued cheque book to imposter and there was withdrawal of large amounts on those cheques from the account of the complainant. District Forum allowed the complaint directing the bank to repay the amount with interest. The State Commission allowed the appeal and set aside the order passed by the District Forum. The National Commission held that the bank couldn't escape responsibility in comparing signatures. The issuance of cheque book by bank without comparing signature with that of the account holder and then clearing cheque to imposter amounts to deficiency in service. Abdul Razak & Anr Vs. The South Indian Bank Ltd - 2003 (1) CPR 145 (NC)
The complainant issued cheque for Rs.3 lakhs for conversion of amount into fixed deposit. The bank did not convert cheque amount into fixed deposit as they had received intimation from CBI under section 102 Cr.P.C. requiring stopping the operation of account. It was held that the bank could not be held responsible for deficiency in service when it failed to convert cheque amount into fixed deposit where account on which cheque was drawn had been seized by CBI by issuing notice to bank under Section 102 of the Criminal Procedure Code. The Memon Co-op Bank Ltd Vs. Anwar D. Ahmedabadi & Ors - 2003 (1) CPR 279 (NC)
The issue for consideration is whether there has been deficiency in service on the part of the appellant-bank in having received a cheque of the complainant uncleared and unencashed by the paying bank as early as on 9.04.2002 but informing the complainant/respondent only on 20.06.2002. It was held that late return of dishonored cheque is a deficiency in banking service. But its compensation equal to the amount of the cheque is disproportionate of loss caused by negligence. Union of India & ors Vs. Suman Kanwar & ors- 2004 (3) CPR 719 SCDRC (Raj)
A complaint was filed by an account holder of the Andhra bank alleging withdrawal of amount by forgery. The District Forum allowed the complaint and gave their finding that the complainant was negligent since he had lost the pass book and therefore 50% of the amount of loss was awarded. An appeal was filed by the complainant and the State Commission confirmed the view taken by the District Forum. The National Commission held that payment on forged cheque by a bank would amount to deficiency of service and that the customer cannot be held liable for contributory negligence by not keeping the pass book in safe custody. Venkanna Vs. Andhra Bank - 2005 (2) CPR 75 (NC)
A complaint was filed by an account holder from whose savings
account an amount of Rs.18, 000/- was allegedly withdrawn by an unauthorized
person through a loose cheque leaf issued by the bank. The officials of the
bank took the plea that the amount was allowed to be withdrawn on the bona fide
belief that the person withdrawing the money was a real account holder. It was
held that bank permitting withdrawal from savings account to unauthorized person
on loose leaf of cheque without presentation of pass book would be guilty of
deficiency of service. Dena Bank Vs. Dina Ram - 2005 (2) CPR 123
A bearer cheque was issued to the complainant on the Vindhyavasini
Gramin Bank. The bank, without any justifiable reason, refused to honour the
cheque and the cheque remained uncashed, which caused enormous harm to the reputation
of the complainant. It was held that third party bearer cheque returned without
any reason in writing by the bank amounts to deficiency in service on the part
of the bank. Vindhyavasini Gramin Bank Vs. Ganesh Vastralaya - 2005 (2)
CPR 47
Consumer Forum – Procedure
Where the appellant filed an appeal against an ex-parte decree
passed against them on the ground that no service of summons was effected by
the District Forum, it was held that the question whether service of summons
was effected or not is a question of fact to be determined by the Forum which
passed the decree after recording evidence. The appeal is not the proper remedy
in such cases and it is incumbent upon the appellant to file an application
before the District Forum to set aside the ex-parte decree. Citi Bank
Vs. Raman Sharma & Anr. -1992(2) CPR 59 (SCRDC – Del) .
The question whether a complainant is a consumer of the bank
has to be determined first before granting any relief and the facts of the case
where the second complainant merely handed over documents of title to the bank
with a view to stand as surety for the 1st complainant, and has not availed
/ hired any service of the bank, he was held not to be a consumer of the bank.
The order of the State Commission directing the bank to pay compensation for
retaining the documents was set aside and the order of the District Forum dismissing
the complaint was restored. Bank of India v. Vidarbha Conductors Pvt.,
Ltd., & Anr. 1997 (1) CPR 93 (NC)
Complaint filed for deficiency in service on the part of the
bank in as much as the bank did not return the title deeds deposited with the
bank for creating equitable mortgage. Bank claimed lien under section 171 of
Contract Act, 1872 in respect of another loan transaction where complainants
were guarantors and a suit has been filed by bank for recovery. The State Commission
held that the transaction in question is a borrowing transaction and hence complainant
cannot be considered as a consumer within the meaning of the Act. Order of DF
allowing the complaint was set aside. The NC did not find any error of jurisdiction
or illegality in passing of the said Order by the State Commission and dismissed
the Revision petition. M/s. Shankar Tube Wells v. The Branch Manager,
SBI 1997 (2) CPR 3 (NC)
It was observed that the case of the complainants was that
the account payee vouchers in their names were encashed at different branches
of the appellant bank and other banks by fictitious persons fraudulently and
not that they hired the services of the bank. In such circumstances, and in
the light of the definition of 'consumer' under Section 2(1)(d), it was held
that there was no privity of contract between the complainants and the bank
concerned and as such the complaint was not maintainable. The Gauhati
Co-op Urban Bank Ltd., & Anr., v. Santosh Kumar Tiwari & Ors. 1997 (2)
CPR 111 (NC)
Where the complainant alleged that the bank received the lorry
receipt sent by the complainant for collection of the proceeds from the consignee
and that it was ascertained that an unintended 3rd party took deliver of the
goods with false endorsements and as such, there was deficiency on the part
of the bank, it was held by the State Commission that privity of contract was
not established between the complainant and the bank nor could the complainant
prove that the bank has received those lorry receipts on the face of the denial
by the bank. In such circumstances held that there was no deficiency of service
on the part of the bank and the order of the District Forum was set aside and
the complaint was dismissed. State Bank of Bikaner and Jaipur v. Shri
Velammal Textiles & Ors. 1997 (3) CPR 564 (SCDRC-TN)
Where the DF dismissed the complaint alleging deficiency of
service on the part of the company in not repaying the deposits, on the preliminary
issue that the allegations therein did not constitute deficiency of service
as understood under the Act, the State Commission set aside the order and remanded
the matter to the DF for disposing of the matter on merits on the ground that
after the decision of the Supreme Court in the cases of Lucknow Development
Authority v. M.K. Gupta (reported in (1994) 1 SCC 243) and Consumer Unity &
Trust Society v. Chairman and Managing Director, Bank of Baroda, Calcutta (reported
in (1995) 2 SCC 150), the test was not if a person against whom complaint is
made is a statutory body or private body but whether the nature of the duty
and function performed by it is 'service' or even 'facility' and as such, payment
of interest on over-drafts, interest on lending rate etc., may be covered in
the expression 'service'. M/s. Una Grahak Suraksha Samiti v. M/s. Janapriya
Finance & Industrial Investment (I) Ltd. & Anr. 1996 (3) CPR 282 (SCDRC-HP)
Where the bank did not agree to sanction a loan to the complainant, he could
not be stated to be a consumer vis-à-vis the bank. Manager, UCO
Bank v. Suvas Chandra Mohanty & Ors. 1996 (2) CPR 57 (SCDRC-Orissa)
The complainant had deposited certain amount with the Bombay
office of the bank. The bank refused payment on the ground that the sum had
already been credited to the complainant’s account in Bombay Mercantile Co-operative
Bank Ltd. The complainant preferred a complaint before the District Forum, Patiala
as the bank was having a branch in that place. The bank contented that the District
Forum, Patiala could not have jurisdiction in the matter as no cause of action
had accrued within the jurisdiction of the said Forum. It was held that if the
case falls under any of the clauses under section 11 (2) of the Consumer Protection
Act, the District Forum of particular place will have jurisdiction to entertain
the complaint. The clauses are not overlapping but are independent. In case
of matter covered by either clause (a) or (b), the cause of action or part thereof
would be irrelevant consideration for determining the question of jurisdiction
of Forum to entertain the complaint likewise if the cause of action or part
thereof has accrued at a particular place, it would be immaterial whether the
opposite party was having head office or branch office at that place or not.
Vijaya Bank and Anr v. K.V. Singh 1998 (2) CPR 249 (SCDRC - Punjab)
The complainant was aggrieved by the refusal by the bank to
sanction a second loan to him on his failure to execute a fresh mortgage. The
complainant contented that he had repaid the first loan and the mortgage executed
in the first transaction was continuing in nature and as such, there is not
necessity for a fresh mortgage. The District Forum disposed of the matter in
complainant’s favour awarding compensation to him. It was held by the State
Commission that in law there is no such thing as a continuing mortgage and when
the complainant asked for a fresh loan he must execute a fresh mortgage. The
argument of the bank that it is not bound to grant loan also appears to have
merit. It was also observed that since the appellant bank has been registered
under the Co-operative Societies Act and the complainant being one of its members,
this matter shall be agitated before the Registrar under section 90 of that
Act. Secretary, Mayuram Co-operative Urban Bank Ltd. & Anr v. John
Nicholson 1998 (1) CPR 95 (SCDRC - Tamil Nadu)
The complainant’s case was that he sent a Hundi by registered
post to the bank at Etawah but the registered envelope was refused to be accepted
by the bank. The complaint was filed ay Mathura from were the registered post
was sent. The complaint was dismissed on the ground that no cause of action
arose at Mathura. It was held that the cause of action arose at the place where
the bank was situated, i.e., Etawah and not at the place from which the registered
post was sent. Girish Chand Agrawal v. Etawah Khetriye Gramin Bank 1998
(1) CPR 314 (SCDRC - Uttar Pradesh)
The complainant’s application for setting aside an ex parte
order was dismissed by the District Forum holding that Order 9 Rule 13 of the
Civil Procedure Code had no application to the proceedings of Tribunals under
the Consumer Protection Act. It was observed that there is no illegality or
material irregularity in the order of District Forum as the revision petitioner
had received notice and the justification for non-appearance before the District
Forum was that the notice was misplaced. Lakshmi Priya Township Promoters
Pvt. Ltd v. V. Prasanth 1999 (1) CPR 102 (SCDRC - Andhra Pradesh)
Demand Drafts
In this case, the compensation awarded by the District Forum
against the Bank for issuing an unsigned Demand Draft was reduced by the State
Commission. It was held by the National Commission that the appellate authority
is competent to re-determine what would be the proper quantum of compensation
to be awarded in a particular case but such exercise has to be undertaken on
a careful appraisal of the evidence on record and all the relevant facts and
circumstances having a bearing on the quantification of the loss etc. Any arbitrary
exercise of power by a judicial or quasi judicial authority would be an improper
exercise of jurisdiction vested in such authority by law. Therefore, it was
held that interference by the appellate authority with the quantification of
compensation in the present case was without proper application of mind and
cannot be regarded as proper or regular exercise of its jurisdiction. Malati
Bhat Vs. State Bank of India -1992(2) CPR 122 (NC).
Where the demand draft issued by one bank (SBT,Venganoor) payable
at appellant bank was not honoured by the appellant bank on the ground that
specimen signature number of second official's signature is not present, it
was held that it amounts to deficiency of service especially when similar drafts
were earlier honoured by the appellant bank. It was also held that Reserve Bank
guidelines regarding two signature discipline does not lay down anything about
the validity of the demand draft and demand draft does not become invalid if
those guidelines about two signature discipline were not strictly followed.
The banks have been permitted to issue demand drafts under one signature in
exceptional circumstances. Also the guidelines did not lay down anything about
mentioning specimen signature number of the person/persons signing the DD.
State Bank of India, Surat Vs. N. Raveendran Nair -1992(2) CPR 400 (NC).
The draft purchased by the complainant from the opposite party
bank was dishonoured, when presented for collection by the Institute in whose
favour the draft was taken, on the ground that signature of the teller was not
there. It was held that it is not the function of the consumer to know whether
the draft is to be signed by one person or two persons,. When the draft was
issued to the consumer it was also the duty of the clerk at the counter to verify
the same, note it in the register and take the signature when delivered to the
customer. Further, the draft was in favour of an educational institution and
it cannot be said to be counterfeit. The bank can always make payment of the
draft as it was only an internal mistake and not a statutory mistake. Therefore,
it was held that there was carelessness and utter negligence on the part of
the bank and hence bank was liable for deficiency in service. Bhupendrakumar
Nanalal Rajguru Vs. The State Bank of India - 1992(2) CPR 324 (SCRDC – Guj)
.
The complaint was filed against the opposite party for non-issuance
of the duplicate Demand Drafts for about 4 months amounts to negligence and
deficiency in banking service. It was held that the O.Ps have unreasonably delayed
the issuance of Demand Draft by imposing unreasonable conditions and by asking
the changing of documentations time and again only with a view to protract and
delay the issuance of the duplicate Drafts. The Bank also most unreasonably
insisted on the Complainant depositing 25% of the amount of the Drafts as margin
money in the form of a fixed deposit whose term extended about six months beyond
the period of validity of the drafts An amount of Rs.50,000/-amounts was ordered
to be paid by the opposite parties to the complainant as compensation. Soya
Udyog Ltd. Vs. State Bank of India,CPR 1995(I) 336 (NC)
The complaint was filed under section 2 and 14 of Consumer
Protection Act for refusing to encash demand draft on the ground that there
was no proper identification of complainant. It was held that refusal was an
act of vindictiveness as only 10 days before complainant closed his account
with bank. The state commission declined relief holding complainant himself
created circumstances for the situation. Petitioner's conduct in dealing with
bank with which he did not have good relation cannot be at par with deficiency
in service on part of bank. Petititioner is entitled to get nominal compensation
of Rs.500/-. S.Sankaran Vs. Senior Manager, Canara Bank,CPR1995 (1) 229
(SCDRC - New Delhi)
Where in the case of encashment of a foreign draft, the complainant
- payee was not an account holder with the bank and where she could not satisfactorily
prove that she intended to open an account with the bank, the order of the District
forum allowing the complaint and awarding compensation was liable to be set
aside. Branch Manager, Syndicate Bank v. A.R. Aysha 1996 (2) CPR 12 (SCDRC-Kerala)
The bank issued a demand draft to the complainant but failed
to mention the code number and name of the issuing branch which resulted in
the son the complainant not being able to encash the draft for some time. The
District Forum found that the bank was deficient in rendering service to the
complainant but did not award compensation on the ground that the complainant
failed to prove his compensation claim and the fact that the demand draft was
encashed at a later stage was also taken into consideration. The State Commission
modified the order of the District Forum to the extent of awarding compensation
to the complainant on the basis of the decision of the National Commission in
Ashok Kumar Singh v. M/s. Gujarat Cycles Ltd., & Anr., (1992 (2) CPR 447)
wherein the National commission observe that where it is manifest that real
inconvenience has been caused to the complainant by reason of those goods being
defective in material respects, it is the duty of the forum to determine what
would be the reasonable compensation. P.C. Janardhan v. The Manager, Indian
Bank & Ors. 1997 (3) CPR 427 (SCDRC-Kerala)
Where one of the two banks involved in the matter was negligent
in issuing a bank draft without showing the issuing bank code number and branch
and the other bank delayed the presentation of the draft beyond the date of
closure of rights issue of a company for which the draft was purchased, the
order passed by the State Commission holding both the banks liable for deficiency
in rendering service to the complainant, and apportioning the negligence between
the two banks was held to be valid. SBI v. Dr. Kalika Charan Dube 1996
(2) CPR 110 (NC)
Where in the case of loss of demand draft the necessary formalities
as required by the rules of the bank are not complied with, the bank cannot
stated to be deficient in service in not issuing a duplicate draft or canceling
the draft and making cash payment to the purchaser (Complainant). The order
of District forum was set aside and the complaint was dismissed. Bank
of Baroda & Anr v. Devi Das 1996 (1) CPR 1 (SCDRC-Rajasthan)
The complaint was filed for non-credit of the amount in the
draft deposited for collection with the appellant bank. The bank, relying on
the widely cast terms of the contract, took a contention that draft was forwarded
at the risk and responsibility of the complainant. It was held that the bank
cannot shell its responsibility and there was deficiency of service and negligence
on the part of the appellant bank. The Senior Manager, Canara Bank v.
A. Rajesh Kumar 1998 (3) CPR 489 (SCDRC - Kerala)
The bank had refused to pay the amount covered by demand drafts
issued to the complainant and reported lost to the bank on the next day and
hence the complaint alleging deficiency in service. District Forum had found
that the drafts were endorsed in favour of a travel agent, who was in the position
of a holder in due course of instruments and therefore the purchaser is not
entitled to issue instruction of stop payment and the issuing bank thereafter
pay back the amount to the purchaser only with the consent of the payee. The
reasoning given by the District Forum was confirmed and it was held that the
bank could not be found fault with for not paying the amount covered by the
demand drafts. T. M. Hussain v. The Manager, State Bank of Travancore
1999 (1) CPR 268 (SCDRC - Kerala)
The complaint was with respect to certain credit entries reversed
by the bank. The complainant had availed a cash credit hypothecation facility
and the payment of goods sold used to be sent to the bank for credit to the
cash credit account. Eight drafts were forwarded to the bank for credit by the
complainant, out of which goods were already delivered in respect of five transactions.
The bank informed the complainant to stop delivery of the goods in respect of
the eight transactions, as the drafts were found to be forged. In the other
three cases the goods were withheld. The bank requested the complainant to refund
the amounts credited with respect to the five drafts, and on the refusal of
the complainant, his account was debited and the complainant’s account went
into debit balance. It was observed that as soon as the complainant was informed
of the forged drafts, he stopped delivery of the goods and so he is not at fault.
Bank drafts once received by the bank and proceeds thereof credited in the account
of the customer, the customer is entitled to conduct the business of the goods
hypothecated through the bank as per terms of the mutual agreement. The action
of the bank in debiting the amount resulted in deficiency of service. Praful
Jain v. State Bank of India 1999 (3) CPR 19 (SCDRC - Uttar Pradesh)
A demand draft for Rs 50,000/- was drawn on the appellant bank
but was refused to be accepted by the appellant on the ground that the draft
could not be encashed on account of embargo put by Reserve Bank of India by
way of a circular issued. The issue is whether non-payment by the appellant
bank amounted to deficiency of service. The Commission held that in issuing
the draft against the circular there was deficiency of service on the part of
the bank. Branch Manager, State Bank of India & Anr V/s M/s Oriental
Rice Mills-2000(1) CPR 518 SCDRC (WB)
A bank draft was received by bank branch , 2nd Opposite
Party in Nov 1992 but complainant was not informed about it till 1994. The draft
was renewed and encashed on 5.10.1994. The appellant filed a complaint before
the District Forum alleging deficiency in banking service and claiming loss
of interest and damages. In appeal it was observed by the commission that the
appellant had got his NRI account transferred from 2nd opposite party
bank branch in 1987 to another branch of the bank and had never contacted 2nd
opposite party branch about the draft. It was held that as far as banks are
concerned, each branch is treated as a separate entity and that 2nd
opposite party could not have feed back in respect of closed account after 5
years when draft was received and hence there is no deficiency in service on
the part of the bank. A.J.Yuvaraj V/s DGM, Syndicate Bank & Anr -
2000(1) CPR 62 SCDRC (AP)
The issue for consideration was whether a delay of 3 years
in crediting the proceeds of a demand draft in the savings account of the complainant/respondent
amounted to deficiency in service on the part of the bank. The Commission held
it to be a case of deficiency in service of the bank. Punjab National
Bank V/s Dr. Satyendra Kumar Tiwari - 2000(1) CPR 96 SCDRC (UP)-
A Bank draft was not encashed by drawee bank, as it did not contain signatures
of authorized official as well as S.S.No. It was held that incomplete or defective
draft issued by bank would constitute deficiency in service. Bhagwan Shankar
Pd. Singh Vs. Swatantra Kumar Suman -2005 (1) CPR 136
Employer-Employee relationship:
A complaint was filed against the State Bank of India when
the complainant who is holding a savings bank account in the bank, came to know
that his pass book was missing from his room and applied for a duplicate pass
book. On receipt of the same, he noticed that Rs.800/- had been withdrawn from
his account, which was due to the negligence of the concerned official who did
not take it seriously because of the paltry amount involved. Held that if the
bank official was not careful and vigilant in verifying signatures of account
holder with signatures presented while withdrawing amount and some unauthorized
person withdrew the money, it would amount to deficiency in service on the part
of the bank. State Bank of India Vs. Amar Kumar Prem - 2005 (2) CPR 261
The bank refused to pay the maturity amount of deposit to the
complainant on plea that the amount collected by the bank agent was misappropriated
by him and criminal case was registered. It was held that where the money collected
by the bank agent towards a deposit was misappropriated, the bank cannot deny
its liability to pay the amount on a plea that criminal case had been registered
against the agent. In terms of contract, bank was equally liable for omissions
and commissions of its agents. R.K.Agarwal Vs. Manager, United Commercial
Bank - 2003 (2) CPR 184
The agent appointed by the bank for collection of deposits
deposited only Rs.7,500/- out of Rs.36,500/- in the account of the complainant,
thereby committing fraud.It was held that where agent of the bank having collected
money from account holder did not deposit it in the bank and committed fraud,
the bank will be responsible for misconduct of its agent to pay amount to the
account holder. Branch Manager, Central Bank of India Vs. Bagwan Vishnoo
Mahadeshwar - 2004 (2) CPR 185
Fixed Deposit
The complaint was filed for deficiency in banking service for
withholding of amount even after date of maturity of a term deposit. It was
held that withholding of amount even after date of maturity is deficiency in
service and the complainat was entitled to get the maturity amount with interest
at 15% from date of its maturity till payment. Sumangal Rao & another
Vs.Vijaya Bank, CPR(1) 163 (SCDRC - Karnataka)
It was held on the facts and circumstances of the case that
the bank committed deficiency in service in transferring the fixed deposit amount
of the complainant for the recovery of the decretal amount against her husband,
and appeal was allowed, setting aside the order passed by the District Forum
dismissing the complaint. Mrs. Shahana v. SBI 1996 (1) CPR 662 (SCDRC-Karnataka)
Where the complainant alleged that the she deposited foreign
currency in the Foreign Currency Non Resident Account (FCNRA) and produced a
certificate of investment which was titled FCNRA, and the bank submitted that
the account was in fact a Non Resident (External) Rupee Account (NRERA), which
carried an interest rate higher than that of FCNRA but was repayable in rupee,
the State Commission referred to the terms and conditions mentioned in the Certificate
of Investment as a whole and observed that the maturity amount was calculated
on the lines of a NRERA, it was held that the complainant was entitled to the
maturity amount on the lines of a NRERA and not as FCNRA. Mrs. Sushma
Dhain v. PNB & Anr. 1997 (3) CPR 528 (SCDRC-HP)
The bank refused to pay the maturity proceeds on the fixed
deposit to the widow of the deposit holder, by exercising its right to lien,
on the ground that the fixed deposit holder stood as guarantor for a loan taken
by another person and that the said person has not repaid the loan and that
a decree has been passed against the said borrower as well as the fixed deposit
holder however providing that the bank would exhaust its remedies as against
borrower in the first instance and then proceed against the guarantor.. The
DF as well as the State Commission directed the bank to make payments to the
complainant for the reason that in view of the said decree and by not taking
adequate steps to realize the decree amount from the borrower, the bank had
waived its right of lien over the fixed deposit proceeds of the guarantor. The
NC set aside the said orders for the reason that records reveal that bank has
taken adequate steps to execute the decree against the borrower in the first
instance and thereafter exercised its right of lien over the fixed deposits
of the guarantor and also the bank could not be stated to have waived its right
to have a lien over the fixed deposit as the decree was passed by the Court
and the bank was not a consenting party to the decree. The Senior Manager,
Indian Overseas Bank & Anr., v. Smt. M.K. Thankam 1997 (2) CPR 280 (NC)
The question whether bank has been deficient in not allowing
premature encashment of a fixed deposit was answered in the affirmative and
objections raised by the bank that the fixed deposit being a contractual arrangement,
it has to be acted upon only as per the terms of the contract was rejected,
in the facts and circumstances of the case, where the relevant rules framed
by the Reserve Bank of India permitted premature withdrawal of the fixed deposit
and the fixed deposit holder was in dire need of the amount for her treatment
of cancer. Complaint filed by the legatees of the fixed deposit holder was allowed
negating the contentions the of the bank that the legatees were not authorized
to proceed against the bank on behalf of the deceased fixed deposit holder,
on the ground that the complainants were legatees under probated will. Ronen
Mukherjee v. Branch Manager, Standard Chartered Bank 1997 (1) CPR 619 (SCDRC-WB)
(Similar Orders were passed in Purnima Mukherjee & Anr., v. Branch
Manager (Sales & Service) reported in 1996 (3) CPR 389 (WB))
The bank had wrongly paid the complainant’s fixed deposit to
some other person. The complaint was dismissed by the District Forum. It was
held that if the bank without verifying the genuineness of the person claiming
the amount of the FDR had paid the same, in other words refusal to make payment
to the original and genuine person, deficiency in rendering service is writ
large. The bank was directed to pay the FDR amount and compensation by way of
interest of 18 % per annum. Malkiat Singh Bansal and Another v. Punjab
National Bank and another 1998 (3) CPR 348 (SCDRC - Punjab)
The bank paid the complainant fixed deposits to someone else.
While the proceedings before the District Forum was going on the bank paid the
amount involved in the FDR along with the agreed rate of interest. The District
Forum finding no deficiency in service dismissed the complaint. The complainant
had filed the appeal for getting compensation. It was observed that the complainant
has to be compensated for non-availability of the amount of the fixed deposit
and the complainant having accepted the amount of FDR could not be said to have
given up claim for compensation. It was held that the bank is liable to pay
compensation for deficiency in not making available the amount of FDR to account
holder even in absence of evidence about actual loss suffered. Malkiat
Singh & Anr v. Punjab National Bank and Anr 1998 (2) CPR 416 (SCDRC -Punjab)
A complaint was filed by the complainant alleging that the
opposite party bank did not release the Bank Fixed deposit amount on maturity.
The Bank took the plea that the of the complainant’s son had taken loan and
complainant stood guarantor and guarantee clause authorized bank to invoke lien
on complainant’s deposits. State Commission dismissed the complaint, observing
that the complainant had suppressed all these material facts in the complaint
and approached the Commission with false pretences. B.Prasada Rao V/s
Branch Manager, Bank of Baroda - 2000(2) CPR 451 SCDRC (AP)
The complainant had reinvested the deposit on maturity of fixed
deposits. But the bank did not issue FDRs on some or the other pretexts. It
was held that if the bank fails to pay the amount of deposit with accrued interest
on the date of maturity it will tantamount to deficiency in service.V.Ramasamy
Vs. The Deputy Registrar of Co-operative Societies & Ors - 2003 (2) CPR
18
The bank refused to repay to the complainants amounts of fixed
deposit on its maturity. It was held that the non-payment of fixed deposit on
maturity gives rise to consumer dispute and amounts to deficiency in service.
Sanjay Kumar Ahuja & ors Vs. Shanta Rani & Ors - 2003 (2) CPR 8 (NC)
The issue for consideration is whether there is deficiency
in service on the part of the appellant bank by delaying the release of an FDR
which was submitted as security for the bank guarantee, even after the cancellation
of the bank guarantee. It was held that there was deficiency of service on the
part of the bank and the bank was held liable to pay interest, compensation
and cost in the delay caused in release of FDR even though the bank guarantee
stood cancelled. Allahabad Bank Vs. Chandigarh Construction Co Pvt. Ltd-
2004 (1) CPR 161 SCDRC (Chandigarh)
The non payment of entire fixed deposit by the bank with interest
even after lapse of time on account of alleged excess payments made to the complainant
in earlier occasions would amount to deficiency in service on the part of the
bank. The relationship of banker and customer depends upon good faith and trust.
T. Appu Vs. The Egmore Benefit Society Ltd- 2004 (1) CPR 542
The issue for consideration is whether the respondent-bank
has committed deficiency in service by refusing to accept and honour an FDR
on the ground that it was issued by an unauthorized employee of the bank on
stolen blank FDR’s and that the amount had not been deposited by the complainants
with the bank in the regular course of business. It was held that the non-payment
on an alleged forged FDR by one of the employees of the bank out of the regular
course of banking business is not deficiency in bank service. Mohammed
Salim & anr Vs. State Bank of India- Reported in 2004 (3) CPR 120 SCDRC
(Chattisgarh)
The issue for consideration is whether there is deficiency
in service on the part of the bank in refusing to pay the FDR amount on maturity
when it was shown that a sum of Rs 35,000/- was deposited in two installments
with the bank under the FDR Scheme and the receipts were also obtained. The
bank took the plea that with the connivance of the then employee of the bank,
the complainant got the fraudulent FDR prepared and that the bank was not under
any obligation to make payment of the money so deposited. It was held that the
bank is vicariously liable for fraud of its employee in which customer is not
a party to it. Allahabad Bank Vs. Shiv Swaroop Srivastava- 2004
(3) CPR 652SCDRC (UP)
A fixed deposit jointly owned with an 'either or survivor'
clause cannot be pledged by one of the account holders with the Bank so that
the amount becomes payable to such third party, without the consent of the joint
account holder. The bank was liable for deficiency of service for non payment
of the fixed deposit and adjusting the amount against a pledge without the authority,
knowledge or concurrence of the other account holder. Anumati Vs. Punjab
National bank -
2005 (1) CPR 48 (SC)
The Karamsad Urban Co-operative Bank was under the directives
of the Reserve Bank of India under Section 35A of the Banking Regulation Act,
1949. The bank was not making the fixed deposit amount of the complainant in
view of the said directives of the Reserve Bank of India. The Gujarat State
Commission was of the opinion that the directive of the Reserve Bank will have
effect upon the execution of the order passed by the Lower Forum. The co-operative
bank would have to answer its liability with regard to the fixed deposits to
the depositors. It was held that non-payment of amount of fixed deposit by bank
will be deficiency in service and any directions issued by the Reserve Bank
of India under Section 35A of the Banking Regulation Act, 1949 will have its
effect only in execution of order. Karamsad Urban Co-operative Bank Ltd
& anr Vs. Chandrakant Dahyabhai Patel & anr - 2005 (2) CPR 323
Shares
The complainant's case in the lower forum was that he had given
a power of attorney in favour of the State Bank of India for transferring share
on his behalf and that in pursuance of the said power it had acted malafide
causing loss to the complainat and creating a bad debt against the complainant.
The District Forum dismissed the complaint on the ground that the service of
selling the shares to others hired by the complaint was not a banking service
and that it was a service under personal contract. The State Commission held
that if selling of shares or purchasing the same out of account maintained by
customer is undertaken by bank then it is service and complaint about deficiency
in such service is maintainable. Appeal allowed. T.K.Goswami Vs. State
Bank of India, CPR1995(1)No.559 (SCDRC - West Bengal)
The bank is not liable for deficiency in service if the bank
draft and application form for purchase of equity shares reached the bank on
or before the prescribed date and the money in question was returned to the
complainants. Appeal against the order of the district forum dismissing the
complaint, was dismissed. R.C. Gupta & Anr., v. The Manager, SBI &
Ors. 1996 (2) CPR 41 (SCDRC-UT of Chandigarh)
While holding that there has been deficiency of service on
the part of the bank in not remitting the amount forwarded by the complainant
for purchase of share under a rights issue, thereby depriving the complainant
the benefit of those shares, the State Commission also upheld the District Forum's
order in respect of the compensation awarded on the basis of prevailing market
value of the shares on the relevant date on the ground that the fundamental
principle for determining the quantum of compensation which naturally flows
from the consequence of the deficiency in service on the part of the bank is
that as far as possible the injured party should be placed in as good a situation
as if there has been no deficiency in the service and the complainant would
have succeeded in obtaining the shares from the Company. Samanya Sahayak
Prabandhak, SBI & Anr., v. Abdul Moin 1997 (2) CPR 205 (SCDRC-UP)
The appeal has been filed against the compensation granted
by District Forum to the complainant for loss suffered by the complainant due
to loss of pledged security (shares) by the bank. The District Forum held and
the State Commission confirmed that there was deficiency of service on the part
of the bank. The only issue consideration is as to what compensation, if any,
is the complainant entitled to from the bank. For deficiency in banking service
for not taking proper care of pledged shares of the customer, the complainant
is entitled to receive from the bank for the loss suffered by him the amount
equivalent to the loss suffered by him due to difference in prices of lost shares
i.e. NAV on date of loss and NAV when duplicate were provided. Central
Bank of India & anr Vs. Mary Rajan- 2004 (3) CPR 410 SCDRC (MP)
Interest
The complainant had deposited certain amount in the bank, but
it was not credited to her account. On enquiry, it was found that one bank employee
had misappropriated that amount. The bank submitted that the father of its employee
had deposited that amount with the bank, but not in complainants savings bank
account and he had requested to return the amount. Therefore, it was not possible
for the bank to credit this amount in the account of the complainant, as prayed.
It was held that the decision of the District Forum that the bank was vicariously
liable is not sustainable, without specific averment in the pleading. The matter
was remanded with direction that the said amount be deposited in special account
with interest , so that ultimately if complainant succeeds, she can get the
interest. Manager, State Bank of Saurashtra Vs. Kum. Ramilaben Amrutlal
Soni –1992 (1) CPR 316 (SCRDC – Guj)
The complainant had pledged FDR as security deposit for the
purpose of some contract work with a third party. It was, however, agreed that
interest would be payable to the complainant. The respondent bank after giving
credit of the accrued interest of some years to the S.B. account of the complainant,
without informing him and without his consent, debited the said amount from
the account. It was held that the bank having paid the interest in accordance
with the instructions and the money having been merged with the other account
of the complainant in the bank, the bank had no authority to debit that amount
from the account of the complainant and this is clearly deficiency of service
to the depositor. Patel Kantilal Kevaldas Gavada Vs. Manager, Dena Bank
& Anr. –1992 (1) CPR 544 (SCRDC – Guj)
The complaint was filed against the opposite party bank for
charging interest arbitrarily capriciously, capitalizing interest at quarterly
.The Complainant alleged that the opposite part bank charged excess interest
on bill purchase credit; interest is charged upto date of intimation of realization.
The complainant alleged that the opposite party bank charged excessive interest,
which was in violation of directives issued by Reserve Bank of India. The complaint
was dismissed without prejudice to rights of Complainant to seek redress in
a suit. Omega Packing Pvt.Ltd. Vs. Central Bank of India & Others,
CPR 1995(I) 247(NC)
The complaint was filed under section 2(1) and 14 for deficiency
in service for charging of interest at higher rate contrary to stipulation of
loan the opposite party bank. It was held that the charging of the interest
by a bank contrary to the stipulation of loan is deficiency in banking service
and the Complainant was entitled to get Rs.5 lakhs as compensation. Complaint
allowed. Narayan Rao Mahadeo Manjrekar Vs.Sangli Bank Ltd.& another,
CPR1995 (1) 582 (SCDRC - Maharastra)
The complaint was filed under section 17 read with 12 of the
Consumer Protection Act,1986 for claiming of refund of excess amount interest
collected by Bank of Tamil Nadu which got merged with opposite party. It was
held that the claim is based upon the mistake in the calculation of interest
and it was the clear case of the complainant that this mistake was found out
only on 25.02.1991 on which date notice was by the complainant to the opposite
party bank .The liabilities, duties and obligation of the transferor bank namely
the Bank of Tamilnadu shall be and shall become the liabilities, duties and
obligations of the transferee bank namely the Indian Overseas Bank .The opposite
party Indian overseas Bank is therefore bound to refund the excess amount collected
from the complainant by the erstwhile Bank of Taminadu and the failure of opposite
party to refund the amount, amounts to deficiency in service. Apex Roller
Flour Mills (P) Ltd. Vs. Indian Overseas Bank another, CPR1995 (1) 468 (SCDRC
- Tamil Nadu)
The respondent/complainant availed of loan from opposite party
@19% interest. The respondent/complainant alleged that appellant bank collected
excess amount at the time of closing of loan. The complainant was filed for
refund of excess amount. It was held that section 21(A) of the Banking Regulation
Act provides that the rate of interest charged by by the banking companies shall
not be subjected to scrutiny by courts. Opposite party directed to examine whether
rate of interest levied from complainant is in accordance with direction given
by Reserve Bank of India from time to time and statement showing details of
interest levied from time to time be given to complaint Appeal allowed. The
Branch Manager, State Bank of Travancore Vs.P.A.Sebastian CPR(3) 525 (SCDRC
- Kerala)
The bank had accepted fixed deposit from the complaint promising
to provide a rate of interest of 12 %. However, when the amount was paid a reduced
interest rate of 11 % was given stating that the bank had promised the higher
rate of interest in ignorance of the Reserve Bank direction concerning interest
rates fixing the interest applicable at 10.5 % with a discretionary 1 %. It
was observed that the conditions in FDR specified that the rate of interest
will be governed by the Reserve Bank directives issued from time to time and
the complainant was also aware of the said condition. It was held that the bank
could be faulted for reducing the rate of interest to the extent of interest
prescribed by Reserve Bank and applicable at the time of acceptance of the deposit.
However, it was held that since the maximum interest allowed by the Reserve
Bank was 11.5 %, the complainant may also be paid at the same rate, instead
of 11%. Kokan Mercantile Co-operative Bank Ltd v. Abdul Sattar Ahmed Bondre
1998 (2) CPR 3 (NC)
The complainants have made fixed deposits with the bank at
an interest rate of 12.5% and it was agreed that, if the money is not withdrawn,
it would be reinvested for about eight terms automatically at the same rate
of interest. The bank failed to pay the interest promised on the ground that
the interest rates payable on fixed deposits were changed by Reserve Bank of
India during the period of investment. It was observed that the bank did not
inform the complainants about the reduction in interest rates and this was obligatory
and the bank has failed to render proper service in this regard. The order of
the District Forum directing the bank to pay interest was upheld. Jalgaon
Janata Sahakari Bank Ltd. v. Rishikesh Prabhakar Kukarni & another 1999
(2) CPR 451 (SCDRC - Maharashtra)
The appellant had deposited a cheque for collection for an
amount of Rs. one lakh in 1983. Eventhough the proceeds of the cheque were collected
in 1983 itself, the amount was not credited to the account of the appellant
for over a period of seven years. The State Commission and the National Commission
decided the case in favour of the appellant directing the bank to pay the amount
of Rs. one lakh along with interest at the rate of 12% per annum. The appellant
filed this appeal before the Hon’ble Supreme Court, relying upon the provisions
of section 34 of the Civil Procedure Code, on the ground that the National Commission
and the State Commission were not justified in rejecting the appellant’s claim
for interest at the rate of 24 % per annum. It was held that in proceedings
under Consumer Protection Act interest cannot be claimed under section 34 of
the Civil Procedure Code as its provisions have not been specifically made applicable
to the proceedings under the Act. However, the general provision of section
34 of Civil Procedure Code being based upon justice, equity and good conscious
would authorise the Redressal Forums and Commissions to also grant interest
appropriately under the circumstance of each case. Interest may also be awarded
in lieu of compensation or damages in appropriate cases. Interest can also be
awarded on equitable grounds. Sovingtorg (India) Ltd. v. State Bank of
India 1999 (3) CPR 56 (SC)
A complaint was filed by the appellant/complainant before the
District Forum alleging that in violation of the agreement between the complainant
and the opposite party, the opposite party charged interest which constituted
deficiency in service. District Forum held that the complainant was not entitled
to reopen the question of interest. In appeal it was held by the Commission
that when the bank by an agreement agrees to charge a particular interest on
loan then the bank could not unilaterally enhance the interest rate and consumer
complaint about higher rate of interest charged would be maintainable. V.Gilbert
V/s The Manager, Vijaya Bank (Br.) & Anr - 2000(1) CPR 180 SCDRC (Ker)
A complaint was filed before the District Forum as less interest
was credited to the PPF account of complainant respondent by the Bank. The mistake
was rectified on being pointed out by respondent by crediting lesser interest
amount after a few days. An award of compensation was passed by the District
Forum for the inconvenience caused to the complainant/respondent. In the appeal
before the State Commission, the appellant bank took the defense that the mistake
occurred due to heavy work in closing financial year and by inadvertence. The
Commission held that the compensation awarded by the Forum for deficiency in
service was reasonable and called for no interference. The Branch Manager,
State Bank of India V/s Shri K.J.Joseph-2000(2) CPR 376 SCDRC (Meghalaya)
The complainant/respondent deposited an amount in double deposit
scheme with the appellant bank but on maturity was given only lesser amount
on the ground that RBI had reduced interest rate w.e.f 8.10.1992 i.e. prior
to the date the deposit was accepted. District Forum found deficiency in service
on the part of the appellant bank. The State Commission held that though a depositor
cannot be paid interest higher than the one prescribed by the Reserve Bank of
India but all such facts if not disclosed to the depositor while accepting the
deposit would amount to deficiency in service on the part of the bank.
District Co-operative Central Bank Ltd Vs. Kailash Prasad Tiwari 2003 (2) CPR
195 SCDRC (MP)
The bank, by mistake did not make any debit entry in the account
of the complainant. And later, it made a debit entry in the account and also
debited the interest on it. It was held that the charging of interest for belated
mistaken credit from the customer by the bank is not valid. Anjana Kundu
Vs. Branch Manager, Bank of Baroda - 2003 (3) CPR 67 (NC)
Lien
The dispute that arose was whether the action of the bank in
realizing the amount of fixed deposit and crediting that amount in the cash
credit account of the complainant exercising its general lien under Section
171 of Contract Act, is legal and binding on the complainant. In the absence
of any evidence to show that there was a contract to the contrary to defeat
the general right of lien of the bank, it was held that there was no deficiency
of service . Since, the recovery suit filed by the bank against the complainant
is pending, it was held that questions regarding whether the banks adjustment
is right or wrong can be decided by the Civil Court after taking elaborate oral
evidence and not in summary proceedings before the Forum. M/s Sanjiv Textiles
Pvt. Ltd. Vs.State Bank of India & Ors – 1992 (1) CPR 238 (SCRDC – Guj).
Where even after discharging the loan for which jewels were
pledged, the bank did not return the jewels on the ground that the complainants
earlier loan is still due, it was held that bank is entitled to retain the jewels
as a lien under Section 171 of the Indian Contract Act. The Branch Manager,
Canara Bank Vs. P.Moovendan - 1992(2) CPR 455 (SCRDC – Mad) .
The Revision petition arises out of the order dated 6th October,1994
passed by the State Commission, Maharastra.The Revision petitioner was opposite
party in the complaint filed by the respondent. The complainant alleged that
the had a S/B account with the opposite party bank. He withdrew Rs.20,000/-
from the account and deposited the amount with the opposite party bank in two
term deposits of Rs.10,000/-each in his and his brother's name. The Bank refused
to make the payment to the complainant by saying that there is a loan outstanding
against his brother amounting to Rs.20,000/-. It was held that even if any security
is not expressly pledged or made a security for a loan a banker can appropriate
the amount due from the party to whom the amount under some other account is
payable. State Bank of India Vs. Jawaharlal,CPR 1995(3) 632(NC)
The complaint was filed under Sections 12 & 17 of the Consumer
Protection Act. It was the case of the complainant that complainants availed
credit card service facility and a sum of Rs.1,27,918/- became due under the
said credit card . The complainant opened a current account and deposited Rs.
one lakh. The complainant issued a cheque for Rs.65,000/- but it was dishonoured
as the Rs. one lakh adjusted towards dues in the credit card. It was held that
there was no deficiency in service on part of bank in exercising right of set
off and adjusting the amount from current account of customer to the amount
due in credit card of such a customer complaint dismissed. V. Saraswati
& Anr. Vs. ANZ Grindlays Bank, CPR(3) 64 (SCDRC - Karnataka)
The jewels pledged in respect of a jewel loan were not released
even after repayment of the said loan, in exercise of the right of banker's
lien as provided under section 171 of the Indian Contract Act, 1872 on the ground
that the complainant has failed to repay another loan taken by the complainant
from a different branch of the bank. The same was held not to be deficiency
in service on the part of the bank. The Branch Manager, Canara Bank &
Ors., v. Chandrababu 1996 (1) CPR 173 (SCDRC-TN)
Where the bank in exercise of the lien under Section 171 of
Contract Act, 1872 adjusted the amount lying in the current account of the complainant
towards the outstanding dues of the complainant and have also filed a suit for
recovery, they could not be held liable for deficiency of service if the cheques
on the said account issued by the complainant subsequent to being informed of
the intention of the bank to so adjust, were dishonoured. Appeal was allowed,
DF order set aside and complaint was dismissed. The Nedungadi Bank Ltd.,
v. A. Parameswaran 1996 (2) CPR 380 (SCDRC-Kerala)
The question whether the bank has a lien on the separate savings
bank account of the partner for the balance due to the bank from the partnership
firm and whether the amount lying in that separate account fo the partner can
be set off against the loan secured by the partnership firm was answered in
the negative on two counts - (i) the lien under section 171 of the Contract
Act, 1872, on the bank account arises only when there is no contract to the
contrary and from the records it was noticed that the complainant had entered
into an agreement with the bank mortgaging / hypothecating land / machinery
as guaranteee; and (ii) the civil suit filed by the bank against the firm, wherein
the liability of the partners is yet to be determined is pending and the liability
of the complainant partner is not yet determined. Branch Manager, PNB
v. Gurmukh Singh 1997 (1) CPR 3 (SCDRC-HP)
Where the bank, while exercising the banker's general lien,
did not pay the amounts due to the complainant on maturity of the deposit madeby
the complainant with the bank, on the ground that the complainant as a guarantor
in a different loan transaction was liable to be repay the loan, it was held
that there was no deficiency in service. The Order of State Commission allowing
the complaint was set aside, and the complaint was dismissed. PNB &
Anr., v. Charan Singh Guha Singh 1996 (2) CPR 179 (NC)
By withholding shares pledged to it by the complainant, the
bank cannot be stated to have committed deficiency in service, when the same
was done in exercise of banker's lien for the purpose of requiring the complainant
to settle outstanding loans nor the decision of the bank in not extending credit
facilities could be assailed before the consumer fora as banks will have to
take a decision to so extend based on various factors and the same would not
amount to deficiency of service. Vimal Chandra Grover v. Bank of India
1996 (2) CPR 266 (NC)
Where the bank in exercise of bank's lien under section 171
of the Contract Act, 1872 refused to part with the proceeds of the fixed deposit
on the ground that a loan taken by the complainant on an earlier fixed deposit
is still outstanding, it was held that there was no deficiency in service as
the lien being a right of defence and not of action can be claimed in respect
of a time barred debt. The Branch Manager, UBI & Anr., v. Tele Surya
Rao 1997 (2) CPR 12 (NC)
The bank refused to pay the deposit of the complainant on the
ground that he was the Chairman of a company from which certain amounts were
outstanding to the bank. It was observed that a company is a legal entity and
the bank under the law cannot exercise any lien over the FCNR deposits made
by the first complainant on the ground that he was the Chairman of the company
when overdraft was granted. If there was a personal guarantee given by the complainant
position would have been different. But there is not evidence to substantiate
this. It was held that complainant is entitled to get refund of the deposit
amount with interest. Sri Thomas George & Anr v. Allahabad Bank 1998
(1) CPR 405 (SCDRC - Kerala)
The complainant was aggrieved by the non-payment of TDR’s on
its maturity by the bank. The District Forum directed the payment of the maturity
value of TDR’s along with interest at the rate of 18 % from the date of maturity
and Rs.2000/- as compensation and Rs. 200/- as Advocate’s fee. The bank filed
an appeal against the order of the District Forum, inter alia, taking the contentions
that a civil suits on the same matter and the TDR’s have been retained by the
bank in exercise of its lien under section 171 of the Contract Act as security
for payment of advance taken towards advocate’s fee, court fee etc. for appearing
in the bank’s case. It was held that the civil suits have nothing to do with
TDR’s and they have been filed for recovery of advocate fee, court fee from
the complainant, which were paid to him for pleading the bank’s case as an advocate
and therefore the Forum shall have full jurisdiction to entertain the complaint.
It was further held that the complainant did not bail out the concerned TDR’s
for payment of advocate fee, court fee etc. paid by the bank to the complainant
and whatever fee which was paid to him was in his capacity as advocate to the
bank, without any security of TDR’s. It was observed that as a consumer the
complainant had bailed nothing to the bank and withholding of payments due to
on maturity of TDR’s was gross deficiency on the part of the bank. State
Bank of India & Anr. v. Narayan Das Mishra & Anr. 1998 (2) CPR 294 (SCDRC
- Madhya Pradesh)
The bank refused to pay the two FDRs jointly owned by the complainants
and purchased by them in 1990 by invoking its general lien for enforcing guarantee
given by one of the complainants. It was held that the bank was legally not
justified in creating a lien unilaterally on the FDRs for enforcement of guarantee
given by one of the complainants in 1983. It was held that there has been serious
deficiency in service on the part of the bank. Smt. Putlibai & Anr.
v. State Bank of Indore 1998 (1) CPR 503 (SCDRC - Madhya Pradesh)
The bank retained the collateral security of the complainant
even after the cash credit account was closed and no amount was due in respect
of that account. However, the complainant was a guarantor for another person
against whom recovery proceedings were pending. The bank retained the securities
as per the terms of the contract of guarantee and also in exercise of its power
of general lien under section 171 of the Indian Contract Act, 1872. Therefore,
the appeal was allowed and the order passed by the District Forum was set aside.
Bank of India v. Pramod P. Dhond 1999 (1) CPR 246 (SCDRC - Goa)
Non-release of security documents by bank despite complainant
having cleared the loan account on the ground that other debts were due and
payable by sister concerns of the complainant. Held that to create banker’s
lien over several accounts, they must belong to customer in the same capacity.
Therefore, the complainant can be considered as a consumer of the bank under
Section 2 (1) (d) of the Consumer Protection Act, 1986 and the non-release of
the security documents by the bank will amount to deficiency of service. M/s.Pondy
Polymers (P) Ltd Vs. The Branch Manager - 2005 (1) CPR 189
Limitation
The complainant had alleged that by squeezing the working capital
account, the bank is guilty of deficiency in service. It was held that since
the complaint was filed much after the expiry of the period for filing a suit
for damages, the complaint is a stale one and cannot be entertained. Though
law of limitation has not been expressly made applicable to proceedings under
Consumer Protection Act, 1986, general principles of law of limitation are to
be applied to such proceedings in the interest of justice, equity and fair play.
If a remedy under the general law has become barred under the law of limitation,
a valuable right accrues to the other party. Hence a consumer cannot come before
the Redressal Forum and argue that his time barred claim should be adjudicated
by the Forum on the ground that the law of limitation is not applicable to the
proceedings before it. A.N. Raju Vs. Chairman/Managing Director, Andhra
Bank – 1992(1) CPR 437 ( NC)
The State Commission had passed ex parte orders against the
appellant since despite notice they remained absent and did not file any version
within the period of 30 days. The written version was sent by post after 30
days of service of notice. The present appeal before the National Commission
was filed along with delay condonation application. The reasons stated by the
appellant to explain the delay were that the order of the State Commission was
received by the Bank but the same was received in the concerned department of
the bank much later and that the concerned officer happened to be on leave etc
. It was held that these were unacceptable to justify condonation of delay and
appeal was dismissed. Citi Bank N.A. Vs. Ganesh Narain Saboo -1992(2)
CPR 672 (NC) .
Where the cause of action arose in 1985 and the civil suit
filed earlier by the complainant was withdrawn without the permission to file
fresh suit, it was held that there was no error committed by the District Forum
in not registering the complaint filed by the complainant in the year 1991,
on the ground that it is barred by limitation. Basir Usman Vidha Vs. The
Manager, United Commercial Bank & Anr. – 1992 (1) CPR 748 (SCRDC – Guj)
Shares pledged with the bank as security was sold by the bank
and the grievance of the complainant was that shares would have fetched a higher
price in the open market, it was held that allegations are regarding deficiency
of service and a complaint is maintainable under the Consumer Protection Act.
However, since the complainant had not initiated legal action within three years
from the date on which the shares were sold and sale proceeds were credited
to her account, it was held that complaint cannot be entertained as it had become
a stale complaint. This decision has been upheld by the National Commission
vide its orders dated 1.09.1992 reported in 1992 (2) CPR 663. Mrs. R.D.
Chinoy Vs. Central Bank of India -1992(2) CPR 285 (SCRDC – AP).
This Revision Petition arises out of an order passed by the
State Commission allowing the compliant filed by the Respondent. The complaint
filed in 1994 was regarding the non-release of gold ornaments, eventhough the
loan being repaid in 1986, on the plea that loanee had outstanding against a
cash credit account. The National Commission quoted with approval the findings
of the State Commission allowing the claim of the complainant on the reasoning
that the complaint was not barred by Limitation. It was observed that by judicial
decision ‘suit’ as contemplated under section 10 of the Limitation Act, 1963
has a wider meaning and that it includes any legal proceeding strictly dealt
with by the Civil Procedure Code brought by one party against another. Further,
it was opined that in suitable cases the principle enunciated in section 10
as aforesaid may apply to other proceedings also. A banker (within the meaning
of section 171) who holds any goods as security from a customer is a trustee
as the security is not intended to be transferred to him and he does not acquire
any title to it, except on the basis of a legal proceeding. Hence, a proceeding
can be brought against a banker even after the expiry of the period of limitation.
It was observed that the two loans were taken for two different purposes at
different times and a separate and independent security was given for each loan
and there was no mention of the gold loan being given as collateral security
for the subsequent loan. State Bank of India & Others v. Ananda Mohan
Saha 1999 (2) CPR 18 (NC)
Complainant had a fixed deposit with the appellant bank and
was surety for a person in bank loan. The loan amount was not repaid and bank
adjusted loan amount against maturity value of fixed deposit by exercising lien.
This act of the bank was challenged on the ground that bank suit for recovery
of loan was dismissed as barred by limitation. The issue is whether lien under
section 171 of Contract Act can be exercised when the debt is barred by limitation.
It was held that the bank was within its right when it exercised right of lien
even where the debt is barred by limitation and hence there was no deficiency
in service on the part of the bank. The Manager, Canara Bank V/s Dr.P.V.Muhammed
-2000(1) CPR 627 SCDRC (Ker)
Loans and Advances
No relief can be sought under the Consumer Protection Act against
a Bank where Bank failed to advance further amount or discontinued the overdraft
or cash credit facility. Mukesh Jain Vs. V.K. Gupta & another 1991(1)
CPR 364 (NC).
It is for the Bank to decide whether a particular party is
eligible for credit within the framework of the credit policy laid down by the
Government of India and the Reserve Bank of India. It will not be open to the
Commission to substitute its judgment for the decisions to be taken by the Bank
for giving bank credit. If there is any evidence of proved abuse or exercise
of their authority for giving credit by bank Officials, redressal has to be
sought from the officers of the Bank in their higher echelons, the Reserve Bank
of India and the Government of India who have laid down the guidelines and norms
for Bank credit. Ram Kripal Bhargava Vs. Union Bank of India & Ors
1991(1) CPR 448 (NC).
There is no deficiency in service where the bank did not provide
loan to a customer because it is for the bank to satisfy itself whether applicant
for bank's financial assistance was creditworthy & the project to be financed
was technically feasible & economically viable. Smt. Asha Sharma Vs.
Union of India & Ors 1991 (1) CPR 575 (NC).
When the complainant approached the opposite party bank for
continuance of credit facilities, the bank had insisted that he should reduce
the outstanding balance in his account. It was held that it is in the discretion
of the bank to determine whether credit has to be allowed to a party to the
extent of sanctioned limits, keeping in view how the party is discharging his
obligations towards the bank. Therefore, refusal of the bank to enhance the
existing sanctioned limits of credit or even to continue to grant credit to
the extent of the limits already sanctioned cannot and does not constitute a
breach of the bank’s obligations toward its debtors. It is primary duty of the
bank to ensure that the money of the depositors which it invests in the form
of credit is safe. It was held that there was no deficiency of service on the
part of bank. M/s Essex Farms ( P) Ltd. & Anr. Vs. Punjab National
Bank & Anr. 1992(1) CPR 68 (NC)
The complainant, who had availed credit facilities from opposite
party bank had alleged that loss in his business was due to inadequate credit
and failure to provide timely credit by the bank. It was held that where it
has not been precisely explained as to how the bank could be held responsible
for the loss incurred by the appellant due to fluctuations in foreign exchange,
for non-return of the bank guarantee or delay in issuing bank guarantee, complaint
against the bank cannot lie. M/s Krishna Conductors Pvt. Ltd. Vs. Andhra
Bank & Ors - 1992(1) CPR 434 (NC) .
The complaint was that the bank failed to provide to the complainant
working capital assured to be provided for running his factory. It was held
that banks have the discretion to decide whether to sanction any working capital
facilities to a party, and having sanctioned them whether it is justified to
continue to provide those facilities and that the banks are within their right
to withhold the provision of such facilities if the performance of the loanee
is not satisfactory. Again it is for the banks to decide whether rehabilitation
financial assistance for the purpose of rehabilitation and nursing of sick industries
ought to be provided or not. Also, on facts, the complainant had failed to comply
with the conditions attached to working capital facilities. It was held that
there was no deficiency of service. M/s Kraft Paper Mills Pvt. Ltd. Vs.
New Bank of India & Ors - 1992(2) CPR 703 (NC).
Where the bank had not granted the facility of advance of loan
requested by the complainant, it was held that it is legally open to the banking
company concerned to take a decision in good faith in the exercise of its bonafide
discretion as to whether it is safe to make advances of public funds to any
particular party and arrive at a decision after examining the relevant facts
and circumstances. It cannot be said that when after consideration of relevant
factors the Bank in its discretion decides not to grant further advances there
has been any deficiency of service on the part of the Bank. Ambika Cold
Storage ( P) Ltd. Vs. State Bank of India - 1992(2) CPR 719 (NC).
TAHDCO recommended to the opposite party bank for grant of
loan to the complainant. But the bank found it not feasible and refused to sanction
the same. District Forum though found that it cannot direct the bank to advance
the loan, but held that if loan had been sanctioned the complainant would have
earned profit and directed the bank to pay compensation. It was held by State
Commission that sanctioning of loans by the banks are matters within their exclusive
discretion depending upon the viability of the project, the creditworthiness
of the borrower, his sense of honesty in repaying the loan etc. and it is not
open to the Forums constituted under the Act to substitute its judgement for
the decision of the Bank. It was also held that where decision of the bank not
to grant the loan is not liable to be questioned, there is no scope for a presumption
that if the loan had been granted, the complainant would have made profit.
The Regional Manager, State Bank of India & Anr. Vs. A. Periasamy -1992(2)
CPR 395 (SCRDC – Mad) .
The complainant had claimed a sum of Rs.61 lacs from the SBI
but SBI had refused to provide loan on the ground that the Small Scale Industry
was not viable. The unit was declared viable and later financed by Himachal
Pradesh Financial Corporation. The bank took the stand that even if SIDBI and
HPFC have found the project viable for term loan, the bank did not consider
the proposal as a fair banking risk and hence declined to finance the project.
The Commission held that it is for the bank or financial institution to decide
whether to provide loan to any industry after taking into consideration its
viability and its judgment cannot constitute deficiency in service. Ashok
Prabhakar Vs. SBI & Ors. 1993(I) CPR – 103 (NC)
A complaint was filed while the Respondents who had applied
for a loan of Rs.20,000/- from the appellant bank to start a bakery unit. Though
two instalment of the loan were paid there was delay in payment of the third
instalment. The District Forum had allowed the complainant to realize Rs.1,000/-
as compensation from the appellant bank for the negligence in the matter. The
Commission observed that the appellant bank did not care to disburse the last
instalment of the loan amount within a reasonable time. It held that even though
the bank have the right to grant or refuse loans, causing undue delay in releasing
the instalments of the sanctioned loan for no fault of loanee is a negligence
and deficiency in service and did not interfere with the order passed by the
District Forum. The Kottayam Co-operative Agricultural Development Bank
Ltd Vs. Sarada Chandran & Another 1993(1) CPR 603 (SCDRC-Kerala)
The complainant applied for a loan of Rs.10 lacs but was sanctioned
a loan of Rs.1 lakh. The complainant's grievance was that the loan of Rs.1 lakh
was insufficient for his business and he suffered a loss in the business and
claimed around three lakh as compensation. The bank stated that the complainant
was a defaulter and the bank had filed civil suit for recovery of the loan amount.
In view of the facts, the commission held that the refusal on the part of the
Bank to grant required loan facility to complainant does not amount to deficiency
in service. Devidas V Kale Vs. Bank of Maharashtra (1993 (2) CPR 207)
(SCDRC-Bombay)
The complainant applied for loan against security of Vikas
Patra. Though initially the loan was declined due to financial restraints, subsequently
it was sanctioned by higher authorities. However, the bank could not disburse
the loan amount as the complainant failed to produce Vikas Patra. The State
Commission held that there is no deficiency in service on the part of Bank when
initially it failed to provide loan but subsequently sanctioned it, still it
could not be disbursed as complainant failed to furnish security. O.P.Kingar
Vs. Union Bank of India 1993 (2) CPR 309 (SCDRC- Karnataka)
The complainant started a printing unit with financial aid
from SFC and M/s. Laxmi Commercial Bank sanctioned a working capital loan of
Rs.50,000/-. Later the complainant applied for a loan of Rs. 15 lacs. In the
meanwhile the assets and liabilities of Laxmi Commercial Bank were transferred
and amalgamated with Canara Bank which took over and started functioning in
the same premises. Canara bank refused to grant loan to the complainant mainly
on the ground that he did not submit audited balance-sheets of his unit for
the past years. After appreciating the facts involved in the case, the Commision
held that it is for the bank to decide whether a particular person is eligible
for credit within the framework of the credit policy and looking at his past
performance viability of project and it is not open to the Redressal Forum to
substitute its judgment of decision to be taken by bank. Parmananda Tripathy
Vs. Canara Bank & Ors 1993(2) CPR 645 (NC)
The complainant is a small scale unit which obtained loan from
bank which was sanctioned for one year. the complainant applied for extension
of loan facility on expiry of period.Sanction for extension had been received
from the Divisional Office burt branch office did not issue the sanction. Instead
the Branch office started debiting interest from the account of the complainant.
The Commission held hat the action taken by the bank in debiting complainant's
account with interest vitiates principles of natural justice. Instead of passing
any order on the application for extension of period of the loan facility, the
bank started debiting interest from the complainant. It was held that this constituted
deficiency in service for which bank is liable to compensate complainant for
harassment and sufferings. M/s.Bharat Appliances Vs. Syndicate Bank &
Ors 1993(2) CPR 651(SCDRC- UP)
The complainant who had a current account in Central Bank of
India was granted cash credit limit of Rs.1,75,000/- for his business . The
complainant requested for enhancement of cash credit facility, which was not
replied by the Bank. The complainant had also a fixed deosit of 1 lakh with
the bank. The bank however cancelled the cash credit facility to the complainant.
The State Commission placed reliance on the decision in Ramkripal Bhargava Vs.
Union Bank of India and others and stated that the refusal to provide financial
support to an industry does not amount to deficiency in the service. Rajendra
Chandak Vs. Central Bank of India 1993(3) CPR 253 (SCDRC-Bombay)
A partner of Satya Glass Industries on the ground filed the
complaint that SBI, which had commited to provide his unit its need based working
capital refused to sanction even a single penny working capital. The Commission
held that when a person applies for bank loan he does not hire services of bank
and his complainant against refusal to sanction loan by Bank is not maintainable
and any complaint against abuse of authority by the Bank Officers or disregard
of norms has to be regressed before higher officers of the Bank. Binay
Bhushan Tiwari Vs. SBI 1993(3) CPR 631) (SCDRC- Bombay)
The complainant had applied for working capital loan, which
was denied by Union Bank on grounds of technical, commercial and financial viability
of the project and the financial soundness of the managers of the project. The
complainant had claimed Rs.50 lacs as compensation from Union Bank. The National
Consumer Disputes Redressal Commission, New Delhi dismissed the petition on
the ground that the refusal by a bank to provide financial assistance for a
project for reasons cannot be deemed to be deficiency in service attracting
mischief of the Consumer Protection Act. M/s.Laxmi Fabricators & Ors
Vs. Union Bank of India & Ors 1994(1) CPR 89 (NC)
The complainant who had an account with the Union Bank, approached
for financial assistance for starting a new industrial unit and deposited Rs.
90,000/- with the Bank on the instructions of the Branch Manager. As the loan
amount of 3Lakhs was not sanctioned, the complainant approached the Forum. The
Forum placed reliance on National Commission decision in Ashok Prabhakar
Vs. State Bank of India & Ors.(1993(1) CPR 103) and held that the decision
of the bank not to provide finance on the ground that the project was not viable
would not constitute deficiency in service on the part of the bank. and the
complaint was dismissed. A. Shamsudheen Vs. Union Bank of India 1994(1)
CPR 453 (SCDRC-Kerala)
The complainant as a guarantor of his son who is proprietor
of a small-scale factory filed the complaint alleging that though manager of
opposite party Bank took running guarantee of Rs. 1Lakh, loan was not disbursed
as a result of which factory of his son was closed causing huge loss. SBI contended
that the firm of complainant's son was provided OD facility but did not pay
back dues and ultimately a suit had to be filed for recovery of dues. Central
Bank averred that bank allowed cash credit open limit and cash credit key loan
to the firm but loan advanced was not paid for which mortgage suit had to be
filed. The State Commission held that it is for the banks to decide whether
to assist any firm with term and working capital loans and Commission not to
substitute its judgment for decisions to be taken by banks. Ugra Mohan
Jha Vs. Dighra, Zonal Manger, Central Bank of India &Ors 1994(2) CPR 23
(SCDRC-Bihar)
Corporation Bank filed the said appeal against the order of
the District Consumer Forum which took the view that bank has discretion of
granting loan but dragged matter putting complainant to difficulties and awarded
compensation. The State Commission held that the complaint is premature, as
the complainant has approached the District Forum before the bank has taken
a final decision on the application submitted by the applicant. The State forum
held that the district forum was not right in thinking that the application
original submitted by the complainant was still pending and was not disposed
of by the bank and the Bank was giving assurance that the loan would be granted
to the complainant. The order of the District Forum was set aside and the appeal
of the bank was allowed. Corporation Bank Vs. P C Savithri 1994(1) CPR
97 (SCDRC-Kerala)
The complainant had approached the forum against SBBJ's action
of reducing the limit of cash creditfrom Rs.50,000/- to Rs.25,000/-. The reason
shown in the letter was that the complainant's unit is not a small-scale industry.
In the instant case, the Commission observed that having perused the letters
issued by the opposite party Bank for reducing the cash credit facility, the
bank was justified in reducing the limit of cash credit facilities to the extent
of Rs.25,000/- and it cannot be characterized as deficient in service. Kailashmal
Mehta Vs. SBBJ & Anr. 1994(2) CPR 173 (SCRDC- Rajasthan)
The Complainant was filed the captioned Complaint alleging
that the banking service rendered by the opposite party bank was deficient as
the bank not allowing complainant to avail of his full limit facilities available
to him. It was held that the consistent view of this Commission is that matters
concerning the eligibility of parties to any credit assistance, viability of
the project and continuation of the credit facilities or the operation of the
account by any party, are within the discretion of the financial institution
depending upon various sectors like financial discipline and past history of
borrower and his ability to pay the loan and if such discretion is exercised
bonafide,it will not amount to any deficiency on the part of the institution.
Complaint dismissed. M/s. National Paper Box Manufacturing Company Vs.
State Bank of Bikaner & Jaipur & Others CPR 1995(I)635 (NC).
A Complaint was filed against the opposite party/respondent
bank under sections 2,14 & 15 for deficiency in banking service in cash
credit facility.It was held that the bank cannot be said to be deficient in
the rendering service. The respondent bank has given all possible financial
help to the complainant but he failed to pay the installments of repayment of
loan. Appeal dismissed. Precision Industries Vs.Bank of Borada, CPR 1995
(3) 387(NC).
The complaint was filed under section 2(1)g & 14 of Consumer
Protection Act for deficiency in banking service. It was the case of the complainant
that the bank reduced his cash credit limit to Rs.2lakhs from 4lakhs without
any reason. It was held that the action of the opposite party bank in reducing
the cash credit facility from Rs.4 lakhs to Rs.2 lakhs is arbitrary as no reasons
have been indicated as to in what circumstances the opposite party bank came
to this conclusion. The bank failed to satisfy the commission about the action
taken by them. The complainat was entitled to get the compensation of Rs.1 lakh.
M/s. Arvind Modern Dal & Rice Mill Vs. Bank of Borada, CPR 1995(I)
715 (SCDRC - U.P).
The complaint was filed under section 2 and 14 of the Consumer
Protection Act for deficiency in banking service. The complainant had a small
scale industry who availed loan from West Bengal Financial Corporation(WBFC)
& DIC Calcutta after submission of Project Report which was found economically
and technically viable by WBFC and DIC,Calcutta.The respondent Bank sanctioned
the working capital loan to the extent of Rs.2.84 lakhs .The respondent bank
refused in the pretext that there is a considerable amount of debit balance
in the account which should be liquidated before the disbursement. It was held
that refusal of the bank to disburse the sanctioned loan on the pretext of the
debit balance in other account amounts to deficiency in service. Complaint allowed.
Awarded Rs.2 lakhs as compensation. Indian Electric & Transformer
co.& others Vs. United Bank of India, CPR (3) 618 (SCDRC - WB).
The complaint was filed under Sections 12 & 17 of Consumer
Protection Act. It was the case of the complainant that the opposite party bank
closed the credit facility without intimation, which was sanctioned earlier.
It was held that refusal of bank to continue to grant credit to the extent of
limit already sanctioned does not constitute a breach of bank's obligation towards
debtor, hence no deficiency in service. Complaint dismissed. N.S. Srirangarajan
Vs. State Bank of India, CPR 1995(3) 5 (SCDRC - Karnataka).
The complaint was filed under section 12 & 17 of Consumer
Protection Act for alleging that the complaint took pain to spend a lot of time
to comply with demand made by bank and incurred expenditure for getting loan.The
appellant bank rejected the application for sanction loan.It was held that rejection
of application for sanction of loan doesnot constitute deficiency in service.
The Manager, State Bank of India & others Vs.V.V.Abrahm, CPR(1)383 (SCDRC
- Kerala).
The complaint was filed against the opposite party bank under
section 2 and 14 of Consumer Protection Act. The Complainant alleged that the
opposite party bank refused to sanction additional loan. It was held that refusal
by bank to sanction additional loan doesnot amount to deficiency of service.
Complaint dismissed. B.M.Suresh Kumar Vs. The Branch Manager, Indian Overseas
Bank, CPR1995 (I)747 (SCDRC - Karnataka)
Where a loan was sanctioned to the complainant for running
a diesel pump set business and later after partial disbursal of the loan, it
was verified on inspection that the complainant is not carrying any such business
the bank stopped further amounts, it was held that there is no deficiency on
the part of the bank, as alleged by the complainant, in not disbursing the remaining
loan amount. The said order of the DF was confirmed by the State commission.
Shyamal Kumar Ghosh v. U.B.I. Deganga Branch 1996 (3) CPR 76 (SCDRC-WB)
Where the bank withheld the payments due to the complainants
under the provident fund account, on the ground that the complainants in their
capacity as Directors of a Mill stood as guarantors for a loan taken by the
mill and that a suit for recovery of dues has already been filed by the bank
against the mill and the complainants, the same was held to be deficiency of
service on the part of the bank for the reason that the amounts deposited by
the complainants with the bank under the PF account were in a capacity of trustees
which is different from their capacity as Directors of the mill and as such
not liable to be withheld, moreso when the law is well settled that amounts
lying in PF account are not attachable. Chinubhai N. Munshaw & Ors.,
v. Central Bank of India 1997 (1) CPR 412 (SCDRC-Gujarat)
The bank was held liable for deficiency of service when, without
serving any notice to the complainant, due to non-repayment of loan, it removed
a motor car from the possession of the complainant, to whom the bank advanced
the loan for the purpose of purchase of the said car. Pritpal Singh v.
Citi Bank N.A. 1997 (1) CPR 403 (SCDRC-UT of Chandigarh)
Where a loan was granted to a person on the security of the
amounts deposited in FCNR deposit account in the name of the complainant, although
it was held that the said security was not limited in time and would subsist
as along as the loan was due, it was held that the said deposit was to be treated
as a security only for the loan for which it was so kept and not for all the
debts due from the borrower to the bank. To the extent where the bank withheld
the amount due to the complainant after adjusting the loan for which the deposit
was kept as security, the bank was held liable for deficiency in service and
the complainant was held entitled to recover the said remaining amount. C.D.
Patel v. Canara Bank & Anr. 1997 (3) CPR 65 (SCDRC-Karnataka)
The bank withheld certain amounts due to the complainant under
a letter of credit, on the basis of an alleged arrangement enabling the bank
to do so and later on released the amount in favour of the complainant. The
bank was held liable for deficiency in service in as much as the bank could
not prove the existence of such an arrangement and the other terms and conditions
of the letter of Credit exhibited a contrary intention. The bank was directed
to pay interest for the period during which the amounts were withheld as well
as costs to the complainant. R.S. Industries (Rolling Mills) Ltd., v.
Branch Manager, Central Bank of India & Ors. 1997 (3) CPR 345 (SCDRC-Rajasthan)
Where the complainant was not granted remission of a loan amount
in terms of the scheme framed by the Government, the bank was held not to be
deficient in providing banking service. The orders passed by the District Forum
and the State Commission were set aside and the complaint was dismissed. The
Special Officer Ambasamudram Co-op Primary Land Development Bank Ltd., v. Esakkimuthu
Konar 1996 (2) CPR 7 (NC)
Where the bank denied grant of working capital loan and it
was found that such a decision was taken based on valid reasons, the same was
held not amounting to deficiency in service. B.B. Tiwari v. SBI 1996 (3)
CPR 190 (NC)
National Commission, accepting the findings of the tribunals
below dismissed the complaint on 3 grounds: (i) The petitioner had not complied
with the conditions of the agreement for repayment; (ii)The suit was filed by
the bank for recovery; (iii) the petitioners had admitted that they failed to
repay the installments due to slump in the market. The Supreme Court
was of the view that the rejection of the complaint under the first two grounds
was not proper because there was mutual violation of the agreement, i.e, there
was violation by bank resulting in the violation by the complainant and that
the existence of the suit for recovery should not be considered as a bar in
all cases. Supreme Court however held that since there was an admission
on the part of the complainant that there was a default on her part, no interference
was called for and the SLP was dismissed. Mrs. Viswalakshmi Sasidharan
& Ors., v. Branch Manager, Syndicate Bank, Belgaum 1997 (1) CPR 107 (Supreme
Court) [National Commission Section]
The complainant’s application for a loan of Rs. 10 lacs was
sanctioned by the respondent Land Development Bank. However, only a part of
the amount sanctioned was paid to the complainant and hence this complaint for
deficiency of service. It was observed that the Consumer Protection Act is a
new Act which has been devised for a specific purpose. It is a self-containing
Act which indicates the jurisdiction of the machinery created under the Act.
Section 1 (4) of the Act makes it clear that unless there is a notification
by the Central Government to the contrary all matters pertaining to goods and
services will be within the jurisdiction of the machinery created under the
Consumer Protection Act. There is a specific provision in the Consumer Protection
Act to the effect that a Co-operative Society may be brought before the Forum.
It was further observed that on lifting of the veil, there is no real relationship
of a Co-operative Society and its member. In reality it is found that it is
a bank with welfare credit as its aim. The Society is rendering the service
of granting loans on easy terms. The complainant has availed one such loan,
she is a perfect customer. V. Kalavathy v. The Pondicherry Co-operative
Central Land Development Bank Limited 1998 (3) CPR 238 (SCDRC - Pondicherry)
The complainant’s application for a loan under the Prime Minister’s
Rozgar Yojna filed through the Industries Department was rejected by the bank.
The complaint filed before the District Forum was allowed. Aggrieved by the
order of the District Forum the bank has filed this appeal. It was held that
the non-grant of financial accommodation, loan or subsidy etc. does not amount
to deficiency in service on the part of a bank. Syndicate Bank, Branch
Gurgaon v. Sanjay Kumar 1998 (3) CPR 312 (SCDRC - Haryana)
The complainant had availed medium terms loan and cash credit
loan of different amounts. The complainant’s request for a loan of Rs.15,000/-
to avail of a contractual commitment was not considered by the bank. The complainant
had to discontinue its business on account of the refusal to grant loan. It
was observed that there is no prima facie ground for non-consideration of prayer
for loan. The District Forum rightly held that complainant was entitled to compensation
and the compensation was enhanced to Rs.50,000/-. It was observed that although
a bank had right to decide the question of granting a loan to a particular customer
but where the bank consented to give advance but did not give the same, matter
stood on a different footing. M/s Teletronics v. Regional Manager State
Bank of India & Anr. 1998 (2) CPR 197 (SCDRC - West Bengal)
The complainant had availed a cash credit facility from the
bank on the security of some Life Insurance Policies, NCCs and CCRs. The arrangement
was that the bank would collect the maturity proceeds from the life insurance
policies and adjust the same towards dues. However, the bank collected the proceeds
after a long period. District Forum held that there was deficiency in service
and hence this appeal. It was observed that the reasons for not collecting the
proceeds in time were not mentioned by the bank. The recovery suit filed by
the bank against the complainant in the Civil Court will not have a bearing
on the proceedings before the Consumer Forum and the complainant was entitled
to relief consequent on its deficiency in service. The bank was directed to
deduct the interest charged on the complainant during the period the bank failed
to collect the proceeds. It was further observed that if any order is passed
under the Consumer Protection Act it will be binding on parties although any
of them has right under Civil Procedure Code to bring a suit to enforce civil
right thereafter. The Federal Bank Ltd & Anr. v. M/s Calcutta Stores
Supply Company & Ors. 1998 (1) CPR 383 (SCDRC - West Bengal)
The complaint was filed alleging deficiency in service on the
part of the respondent bank in that they failed to advance the loan as per the
scheme drawn up to help rehabilitation of people affected by loot and arson
following assassination of Mrs. Indira Gandhi. It was observed that in the matter
of grant of loan or financial accommodation, the financial institutions exercise
their discretion in accordance with their best judgment after taking into consideration
relevant factors. If the loan or financial accommodation is not granted after
taking into consideration relevant factors, it cannot be said that there was
any deficiency of service as defined in section 2 (1) 9g) of the Act. Study
Circle v. Punjab National Bank & Another 1999 (1) CPR 602 (SCDRC - Madhya
Pradesh)
The Cheque drawn by the complainant on the cash credit account
was returned unpaid with endorsement ‘refer to drawer’. In view of the National
Commission’s decision in Essex Farms (P) Ltd. v. Punjab National Bank (where
it was held that the refusal of the Bank to enhance the existing sanctioned
limits of credit or even to continue to grant credit to the extent of the limits
already sanctioned cannot and does not constitute a breach of bank’s obligation
towards its debtors) , it was held that there is no scope for the complainant
to raise a consumer dispute in respect of non-encashment of cheque. It would
not be open for the Commission to substitute its judgment in relation to the
honouring the said cheque and therefore the complaint is not maintainable.
Dream Décor v. State Bank of India & Another 1999 (1) CPR 234
(SCDRC - Goa)
The complainant had sought a direction from the District Forum
to the bank to write off loans due from him, as per Government order to the
effect that agricultural loans need not be repaid if the loan amount did not
exceed Rs.10,000/-. The complaint was dismissed by the District Forum for non-appearance
and hence this appeal. The finding of the State Commission was that the dispute
sought to be raised by the appellant/complainant is outside the jurisdiction
of the Tribunals under the Act because the appellant is not a recipient of any
service in that for any consideration going from him to the bank. Even assuming
that writing off loans of the agriculturists is a mode of service to be rendered
by the banks to their customers, that service is not for any consideration received
by the bank from its customers. Mantri Veera Mallaiah v. Bank Manager,
Central Co-operative Society Bank 1999 (1) CPR 51 (SCDRC - Andhra Pradesh)
The complainant had availed a housing loan from the bank. The
District Forum had directed the bank to receive instalments Rs.1500 p.m. towards
repayment of loan and interest. However, the complainant had defaulted in making
timely payment of interest amount. It was held that any mistake by bank in calculating
the monthly instalment cannot be said amounting to deficiency in service. It
was further held that since the complainant has defaulted in making timely payment
of interest amount, in terms of the agreement and the guidelines of the Government
of India, the bank was fully justified to initiate action against the complainant
to recover loan and interest and as such the order of the District Forum awarding
compensation to the complainant is liable to be set aside. Regional Manager,
Punjab National Bank v. Hriday Narain 1999 (2) CPR 467 (SCDRC - Bihar)
The bank had sanctioned a loan of Rs. 23,000/- in favour of
the complainant. However, the last instalment of Rs.8000/- was not released.
The complainant had filed the complaint claiming a loss of Rs.10,00,000/- on
the ground that the Eucalyptus trees which the complainant ws growing were underdeveloped
and has caused loss to him. It was observed that the complaint had failed to
produce any evidence in support of his claims. Further, the complaint had filed
a suit before the Civil Court wherein he had prayed for damages also. However,
no decree for compensation was awarded. The complaint had not filed any appeal
against the decree and no-award of compensation. All the claims of compensation
as have been incorporated in the complaint, should have been included in the
suit by the complainant, which he has failed to do. As such, the complainant
is precluded from filing the present complaint and as such the complaint is
liable to be dismissed. Shiv Prashad v. Punjab National Bank 1999 (3)
CPR 208 (SCDRC - Himachal Pradesh)
A complaint was filed before the District Forum alleging deficiency
in service on the part of the respondent bank in directing the appellant to
purchase seeds from a particular shop when quality seeds were not available
in the shop. The District Forum dismissed the complaint holding that the transaction
related to loan. The issue before the Commission is the whether the direction
of the bank to purchase seeds from a particular shop and consequently the failure
of the shop to supply the seeds amounted to deficiency in service or not. The
State Commission, in appeal, held that the District Forum was not right in dismissing
the complaint on the ground that the transaction relates to loan and is not
triable by the District Forum. The case is remanded to District Forum. The Commission
also observed that the bank should not have issued direction for a particular
firm but should have invited quotations. Udai Beer Singh V/s Branch Manager,
State Bank of India & Anr-2000 (2) CPR 45 SCDRC (UP)-
The complainant had taken loan from opposite party No.1 bank
to purchase a bus. However as he could not pay back the amount of loan in installments,
the bus was surrendered to the bank for its safe custody. The complainant alleges
that the bus was not released in time as a result of which the complainant suffered
loss in business and alleges deficiency of service on the part of the bank.
The Commission dismissing the complaint observed that none of the evidences
brought out in the complaint or during the course of arguments involve rendering
of service by bank to the complainant for which the complainant be termed as
consumer within the meaning of section 2(1)(d) of the Act. Ram Vir Singh
V/s Canara Bank & Ors-2000(2) CPR 320SCDRC (UP)
The complainant alleged that there was deficiency in service
on the part of the Bank in not processing their request for sanction of additional
loan to revive their sick unit. The Complainant had not been able to furnish
guarantee as required by the bank. It also had already obtained a huge loan
running into several lakhs and since it could not proceed well, it turned out
to be a 'Sick Unit'. It was held that the bank as a financial institution will
be within its rights to exercise all precautions while sanctioning and granting
loan to any party and it is not deficiency of service on the part of the bank
in not processing application of the complainant the way he desired.
Rudraksh Aqua Farms Pvt Ltd & anr Vs. Bank of India - 2003 (1) CPR
432
The Complainant had applied for a loan of Rs.1 lakh but the
bank sanctioned a loan of Rs.35,000/- to the complainant. It was held that a
person cannot have a vested right of being provided entire amount of loan applied
for as sanctioning of loan is within the discretion of the bank and therefore,
there is no deficiency in service on the part of the bank. Velappan Nair,
Manager, Kerala State Co-op Bank & anr Vs. K.P.Suran - 2003 (3) CPR 44 (NC)
The respondents, for purchase of product of complainant, opened
an irrevocable without recourse at sight letter of credit in favour of the complainant.
The complainant supplied goods but payments were not released by the bank on
a plea of certain discrepancies in documents.Held that withholding of payment
under letter of credit by bank without just cause constitutes deficiency in
service. Swadesh Polytex Ltd Vs. Central Bank of India & ors - 2004
(2) CPR 23 (NC)
The complainant failed to repay the bank loan within 11 months
as stipulated in loan agreement. The Bank proceeded to auction the pledged jewellery
of the complainant. It was held that there is no deficiency in banking service
when on non-payment of loan as per the loan agreement, the bank proceeded to
auction the pledged articles. Dr.Baswraj Shiddhya Vhasmath Vs. Solapur
DCCB - 2004 (2) CPR 574
Locker
The leasing of a locker in the custody and control of the Bank
and which is also responsible exclusively for its security, does not and cannot
create the relationship of landlord and tenant between the Bank and the locker
holder. The character of an agreement has to be determined by its contents and
its true nature cannot be altered by agreement among the parties. Again the
parties cannot be relieved of their obligations under the agreement by merely
changing the name of the agreement as being between a landlord and a tenant.
In fact, the appellant could not have contracted out of his responsibilities
in relation to the locker by describing the agreement as that of between landlord
and tenant. It appears to be tour de force on the part of the appellant
to seek release from its obligations under the locker agreement. In view of
the above, it was held that Bank is liable for loss of ornaments in the locker
hired by it to the customer. Punjab National Bank, Bombay Vs. K.B.Shetty
1991 (2) CPR 633 (NC).
Increase in rent of locker from Rs. 75/- to Rs. 200/- per annum
without any improvement in banking service, was held to be deficiency in rendering
of service (as per the majority of the members of the Commission) and directions
were issued to the bank to charge the earlier rent of Rs. 75/- per annum and
the bank was allowed to increase the rent upto the same level as other nationalized
banks. [The President of the Commission dissented for the reason that although
the complainant is a consumer within the defintion of the section 2(1)(d) of
the Consumer Protection Act, 1986 and the service rendered by the bank is service
as defined under section 2(1)(o) of the Act, however the Consumer Fora are not
appropriate authorities to fix such rents.] P.D. Dalmia v. Branch Manager,
Vijaya Bank 1997 (1) CPR 415 (SCDRC-WB)
In the case where a bank locker was found open and its contents
emptied, the question whether the bank was liable for deficiency in service
was left open for the Civil Court to decide as the same required detailed examination
of evidence. The decision of the State commission was set aside and the complaint
was dismissed. UCO Bank v. R.G. Srivastava 1996 (1) CPR 97 (NC)
There were rival claimants to a locker and its contents. However,
the bank without intimation to the hirer (as per the bank's records), broke
open the locker and kept the contents in safe custody and refused to return
the contents to the hirer (as per the bank's records) on the ground that there
was a rival claimant to the said locker, although there was no record to indicate
that the locker was hired to the rival claimant. The act on the part of the
bank was held to be deficiency in service towards the hirer (as per the bank's
records) of the locker. Ratikanta Panda v. Satyananda Sahoo & Ors.
1997 (2) CPR 295 (NC)
Cases Involving Voluminous Evidence and Complicated Questions
of Law and Fact
The complainant was a partner of a partnership firm which had
cash credit accounts with the opposite party bank. The complaint was that the
bank wrongfully, negligently and unauthorisedly made payments on the authority
of one of the partners resulting in debit balance in the accounts of the firm.
Dismissing the complaint, it was held that where complainant’s case is not a
simple case of deficiency in service but involves determination of complex questions
of facts and interpretation of laws and rights and obligation of parties under
various statutes which cannot be satisfactorily determined by the Commission
in the time frame provided under the Act, it would be better for the complainant
to seek redressal of his grievances in a civil court if so advised. Panalal
Vs. Bank of India & Ors - 1992(1) CPR 34 (NC)
The complainant had alleged that the bank had not sanctioned
loan to him under Rural Industrialization Scheme inspite of being entitled to
it under the credit policy of the Government/guidelines framed by RBI. The State
Commission took the view that adjudication of the dispute can be done only in
a regular civil court as it would necessitate adducing of elaborate oral/documentary
evidence. It was held that it is the responsibility of Consumer Forums to entertain
bonafide complaints of deficiency in service by the banks and financial institutions
keeping, however, in view the limitations of the Consumer Forums whether it
would be possible for the Forums to render justice in such complaints or it
would be expedient to leave the parties to seek redressal in the Civil Courts
keeping in view the questions of facts and law and the time frame within which
the Forums have to dispose of the complaints. However, Consumer Forums should
not refuse to entertain complaints and forbear adjudication on the plea that
oral and documentary evidence has to be taken and examined. It was observed
that Policy laid down by the Government of India and the guidelines of the Reserve
Bank of India in the matter of bank credit are mere guidelines and the responsibility
for taking decision vests with the bank or institution which has to give the
credit eventually. A.N.Sharma & Ors Vs. Divisional Manager, Syndicate
Bank & Anr - 1992(1) CPR 442 (NC)
The complainant along with his partner had opened a current
account with the opposite party bank in the name of partnership firm, which
was to be operated jointly by both the partners. Admittedly this account was
not operated since long. The second partner opened another account with the
opposite party in the name of the firm describing himself as sole proprietor
and misappropriated some amount. The complainant claimed compensation against
the bank for allowing opening of fictitious account and enabling the other partner
to siphon away money. It was held that complicated issues involved in the complaint
cannot be satisfactorily adjudicated in the proceedings under the Consumer Protection
Act and it was left to the complainant to seek redress in a Civil Court if he
so chooses . The complaint was dismissed. Jayachandra Kumar Vs. Chairman,
State Bank of India -1992(2) CPR 699 (NC).
When the complainant alleges that a particular discharge voucher/receipt
was taken from him under threat, duress, coercion and undue influence and consequently
not binding on him, it was held that, unless the complainant gets such voucher/receipt
set aside by a competent civil court , he cannot maintain a complaint for deficiency
of service. Mr. A.J. Coelho Vs. Canara Bank –1992(1) CPR 402 ( SCRDC -
Kar)
The complaint related to alleged deficiency in service of the
American Express bank in respect of forward foreign exchange contracts entered
between the parties. The issue related to contracts that are booked for a maximum
period of 6 months and being rolled over by renewal by payment of a price for
rolling over a contract and brokerage. The Commission took the stand that the
transactions of Foreign Exchange Contracts are quite complex in nature and that
a satisfactory adjudication of these matters will not be possible before the
Consumer Forum. M/s.Garden Silk Mills Ltd, Vs. American Express Bank Ltd
1994(2) CPR 603 (N C)
The complaint was filed under Section s 12 and 17 of the Consumer
Protection Act for deficiency in banking service. It was the case of the complainant
that the opposite party bank charged and collected an excess interest. It was
held that where complaint requires recording of voluminous evidence of numerous
transactions proper remedy would be to approach Civil Court and not a complaint
under Consumer Protection Act. Complaint dismissed. Narayan A Karkera
Vs. The Corporation Bank, CPR1995 (3) 67 (SCDRC - Karnataka)
The complaint was filed under Sections 12 & 17 of Consumer
Protection Act. The complainant had availed a term loan during the year 1978.
It was the grievance of complainant that the opposite party bank charged increased
rate of interest without any notice and consent of the complainant. It was held
that complaint about bank having charged excess interest on a term loan which
was in operation since 1978 would necessarily require recording of voluminous
evidence and remedy lies with Civil Court. Complaint dismissed. M/s. Ganesh
Mahal Vs. The Manager, Karnataka Bank Ltd. & Anr, CPR(3) 1995 126 ( SCDRC
- Karnataka).
Where, on the lines of the decision of the National Commission
in Omega Packing Pvt. Ltd., v. Central Bank of India & Ors. (I(1995) CPJ
1 = 1995 (1) CPR 247 (NC)), the District Forum refused to entertain a complaint
under the Consumer Protection Act, 1986 on the ground that elaborate evidence
is required to be appreciated for determining the allegations of fraud and that
it required perusing 360 entries of accounts, the same was upheld by the State
Commission. However, the State Commission modified the order of the District
Forum as regards compensation and enhanced the same, with a direction to the
bank to recover the said amounts from the officers of the bank responsible for
negligence leading to charging of excess interest. Dr. B.G. Achar &
Anr., v. Bank of India and others. 1997 (2) CPR 201 (SCDRC-Karnataka)
Where the complainants alleged that their accounts were debited
on the basis of forged cheques and as such the bank, by not re-crediting those
amounts, is liable for deficiency of service, the State Commission opined that
the said matter involved determination of liabilities based on elaborate appreciation
of evidence which cannot be undertaken under the summary procedure laid down
in the Consumer Protection Act and as such disposed of the matter directing
the complainants to seek remedy before a competent civil court. Motlib
Ali & Ors., v. Canara Bank. 1997 (3) CPR 164 (SCDRC-Assam)
A complaint was filed for deficiency of service in respect
of payment made by the bank towards two cheques which were alleged to be forged.
The matter was considered in the light of the opinion of the handwriting expert
produced by the bank stating that the cheques were not forged and was remanded
back to the District Forum for fresh decision after giving the complainant an
opportunity to produce expert opinion in rebuttal and to cross-examine the expert
witness of the bank. Canara Bank v. Uppal Brass Industries & Ors 1996
(1) CPR 109 (NC)
Where a complaint was filed for deficiency of service on the
ground that the bank was not repaying the alleged excess payments made by the
complainant while settling a loan nor did the bank give the complainant's concern
the benefit of a rehabilitation scheme, the State Commission dismissed the complaint
on the ground that the forum under the Consumer Protection Act, 1986 is not
the appropriate authority to adjudicate such disputes. The National Commission
upheld the order passed by the State Commission and dismissed the appeal on
similar grounds. R. Sethuraman v. The Manager, IOB & Anr. 1996 (2)
CPR 136 (NC)
Where the complainant alleged that the loan amounts disbursed
by the Financial Corporation and SBI were not sufficient and that the same were
released after considerable delay of time, which was strongly opposed by the
financial corporation and SBI stating that the same was due to the recalcitrant
attitude of the complainant, the Commission dismissed the complaint on the ground
that the said allegations required elaborate appreciation of evidence which
cannot be resorted to under the summary proceedings under the Consumer Protection
Act, 1986 and that the commission cannot substitute its judgement for decisions
to be taken by the banks while providing financial assistance. The Commission
relied on the decisions in Ram Kripal Bhargava v. UOI and others (reported in
1991 BRLJ 14) and Parmananda Tripathy v. Canara Bank & Others (reported
in 1 (1993) 1 CTJ 123 (N.C.)). Abdul Hamed v. MD, Bihar State Fin Corp
& Br. Manager, SBI 1996 (1) CPR 387 (SCDRC-Bihar)
The dispute is regarding accounts in respect of the various
amounts collected, the dates of deposits and the interest accrued, and the amount
payable to the complainant by the opposite parties. It was observed that such
a dispute cannot be resolved in a summary proceeding in the Consumer Commission.
This is a dispute which should be agitated in a Civil Court where elaborate
evidence can be recorded and the dispute resolved. NEPC Micon Limited
v. The Federal Bank Ltd. and Ors 1998 (1) CPR 305 (SCDRC - Tamil Nadu)
The dispute was regarding the legitimacy of certain bank charges.
It appears that opp party 1 and some other banks formed a Consortium, of which
opposite party 1 is the lead bank, to grant credit facilities to the complainants.
The complainant stated that the lead bank, under the guidelines and circulars
issued by the Reserve Bank of India, could levy a service charge for services
rendered but the fee must not exceed 0.25%. The fee had to be settled after
negotiating with the customer. The complainant alleges that the bank in total
disregard of RBI guidelines and without any negotiation with the complainant
debited the complainants account to the tune of Rs.93 lakhs. The complainant
had prayed for a compensation of a huge amount. It was held by the Commission
that where the question raised in a consumer complaint were complicated questions
of fact and law and will take elaborate evidence, such complaint could not be
decided by Consumer Forum. The Bombay Dyeing and Manufacturing Co.Ltd.
V/s Union Bank of India- 2000(3) CPR 38 (NC)
An amount of Rs.11,25,000/- was alleged to have been withdrawn from saving
A/c of the complainant on the basis of forged cheques in connivance with bank
employees. Held that a complaint alleging withdrawal of amount from savings
A/c of complainant on forged cheque involves complicated and complex questions
of facts, which cannot be decided in a consumer complaint. Srikrishan
Dass Vs. Dena Bank - 2003 (2) CPR 8
Locker:
The issue for consideration is whether there was deficiency
in service on the part of the bank with regard to operation of locker. The State
Commission observed that bank locker found lying open and the bank informing
the locker hirer after 16 months of last operation of locker that it was lying
open would amount to deficiency in service and the bank would be liable to compensate
for the loss. UCO Bank & Anr Vs. Shiv Kumar Singh- 2003 (3) CPR 304
SCDRC (MP)
Res Sub Judice
In the complaint, the complainant had prayed to direct the
bank to release the amount of FDR to the complainant along with interest and
credit the same to his account in that bank. In the suit filed by the bank against
the complainant, an application for attachment of the FDR of the complainant
was made . It was held that where the subject matter of the complaint and a
civil suit between the parties are identical and the reliefs claimed are substantially
the same, the matter being sub-judice, the District Forum could not have gone
into the merits of the case and directed the bank to release the amount of the
FDRs. Holding that there was no deficiency of service on the part of the bank
for not releasing the amounts of FDRs to the complainant, the order of the District
Forum was set aside. Bank of India Vs. Sadhu Ram Gupta -1992(2) CPR 165
(SCRDC – Punj) .
The bank which had sanctioned cash credit limit to the complainant
had stopped releasing cash credit facility to him and complaint was filed alleging
deficiency of service. Civil suit filed by the bank against the complainant
for recovery of outstanding amounts of various loans was pending. It was held
that where questions and issues arising in a complaint are inextricably intertwined
with the claims, questions and issues arising in a pending civil suit and thus
the matter is sub judice, the complainant is not entitled to any relief from
the State Commission but is at liberty to seek his relief from the Civil Court
either in the proceedings that are already pending or any other independent
proceedings as may be open to him in law. Jai Bharat Steel Industries
& 3 others Vs.Punjab National Bank & Anr. - 1992(2) CPR 191 (SCRDC –
Punj).
When the bank labouring under misunderstanding of law did not
release the jewels pledged for a jewel loan on the ground that the education
loan taken by the complainant is outstanding, there is no deficiency in service,
moreso when the bank has already instituted a suit for recovery of the educational
loan it is possible for the complainant to agitate such questions of law. The
order of district forum directing compensation was set aside and the complaint
was dismissed. Kannan v. Canara Bank 1996 (2) CPR 372 (SCDRC-Pondicherry)
Where a title suit filed by the bank for recovery of dues from
the complainant was pending before a competent civil Court , the dispute based
on the same facts are not to be entertained under the Consumer Protection Act,
1986. This is in accordance with the decision of the National Commission in
the case of M/s. Dees Pistons (Pvt.) Ltd., v. State Bank of India & Anr.
(reported in 1991 (1) CPR 148). Further the complaint for raising the credit
limit by the bank is liable to be dismissed as the banks have discretion in
matters of sanctioning loans and the National Commission had reiterated the
same in Bank of Baroda v. Arvinda Modern Dal & Rice Mill (reported in I
(1996) CPJ 271 (NC)). M/s. Tiwary Engineering v. Bank of India & Anr.
1996 (2) CPR 283 (SCDRC-Bihar)
Where the bank restricted / stopped credit facility to the
complainant due to the carelessness, negligence on the part of the complainant
it was not held to be deficiency in service, moreso when it was observed that
the complaint was filed during the pendency of a suit before a competent civil
court filed by the bank for recovery of dues from the complainant. The complaint
was dismissed. Pragati Industrial Motors Ltd., & Ors., v. Bank of
Baroda & Anr. 1996 (2) CPR 44 (SCDRC-UT of Chandigarh)
The complainant alleged deficiency on the part of the bank
for not enhancing his cash credit limit thereby resulting in loss to the complainant
and the bank refuted the same on the ground that the complainant is a defaulter
and a suit has been filed against the complainant. The State Commission refused
to interfere in the matter in accordance with the orders passed by the National
Commission in M/s. Dees Pistons (Pvt) Ltd., v. State Bank of India & Anr
(1991(1) CPR 48) and reiterated by National Commission in Bank of Baroda v.
Arvinda Mohan Dal & Rice Mill (I(1996) CPJ 271 (NC)) stating that when the
matter is sub-judice before a competent civil court the consumer forum will
not entertain a petition in respect of identical subject matter and also on
the ground that banks have a discretion while sanctioning loans and the decision
rests with the bank. The complaint was dismissed. Tiwary Engineering v.
Bank of India and Anr. 1997 (3) CPR 535 (SCDRC-Bihar)
Where the complainant has availed credit facilities from the
bank and the bank has initiated proceedings before the competent authority for
the recovery of the amount due from the complainant, the Commission without
going into the merits of the case, left it to the complainant to defend those
proceedings and raise therein all questions available for the complainant and
dismissed the complaint. M/s. Master Drillers, Nagpur and ors., v. Nagpur
Nagarik Sahakari Bank Ltd., & Ors 1996 (2) CPR 89 (NC)
The compliant was filed for alleged deficiency in respect of
freezing of account and dishonouring cheques and for withdrawal of guarantee.
It was held that since a suit was instituted prior to the filing of the present
case, the complainant can take up the legitimate pleas therein as well as file
counter claim, if so advised. Parallel proceedings in the Civil Suit as well
as in the present complaint are not contemplated although remedy under the Consumer
Protection Act is in addition to the remedy provided in Civil Court. The complainant,
therefore, has to be relegated to the remedy in the Civil Court. It was further
held that complicated questions of fact are involved particularly with respect
of a will alleged to have been forged. This question requires recording of detailed
evidence and on mere affidavits and that too between the present parties, the
complainant and the bank cannot be properly adjudicated. The other brothers
of the complainant who are taking benefit under the will are not parties in
the complaint. On that ground also, the complainant is to be relegated to his
remedy in the Civil Court. Sh. Gurdev Singh v. Punjab National Bank 1999
(3) CPR 23 (SCDRC - Punjab)
Securities
The complainant had availed loan for purchasing a tractor and
the tractor was hypothecated to the bank. When the complainant committed default
in payment of the installment, the bank seized the tractor in accordance with
the terms and conditions subject to which the loan was advanced. Held that there
was no deficiency in service. M.V. Krishna Reddy Vs. Andhra Bank Gudur
–1992(1) CPR 456 (SCRDC – Hyd)
The complainant's case against the bank was that the Bank had
locked and sealed two rooms in the premises where the stocks were stored. The
Banks contention was that it is within its discretion to consider whether the
stock is sufficient to meet obligations of the borrowers and take appropriate
action to safeguard its interest. The decision of the banking authorities is
not subjected to review by the forums constituted under Consumer Protection
Act. The State Commission held that when the bank loan has been advanced primarily
at the stock of goods, it is for the bank to consider whether the stock is sufficient
to meet obligations of the borrowers. Babu Ranganathan Vs. Manager, State
Bank of Saurashtra & Another 1994 (3) CPR 149 (SCDRC- Tamil Nadu)
Complaint was filed under section 2 and 14 of Consumer Protection
Act for deficiency in banking service. The complainants availed loan facility
by pledging their gold ornaments. Despite the repayment of loan, bank refused
to release ornaments. It was held that bank's conduct is arbitrary and illegal
and it is liable to be directed to release ornaments to complainant or its market
price with 18% interest Appeal allowed. Bhaskar Ramakrishna,Vasco Vs.
Manager,Goa Urban Co-op.Bank Ltd. CPR(1) 6(SCDRC - Goa)
The complainant had opened a Current Overdraft Account along
with two others by lodging shares as security. Certain errors and irregularities
in the account were brought to the notice of the bank by the complainant and
he requested for return of the shares. The request was turned down by the Bank.
In a writ appeal arising out of a writ petition filed by the complainant for
release of security, the High Court of Calcutta directed the complainant to
file a separate suit in the Civil Court for vindicating their right of damages.
Subsequently, the present proceeding before the State Commission was initiated
by the complainant. It was held that deficiency in sending banking accounts
in time does not ipso facto entitle a consumer to compensation unless such compensation
is proved objectively by cogent evidence. It was observed that compensation
simpliciter arising out of any breach of contract must be filed before a Civil
Court. But if the compensation be for any deficiency in service covered by the
Consumer Protection Act, 1986, it can be filed before a Consumer Court in view
of the section 3 of the said Act. Debabrata Mukherjee v. Allahabad Bank
1998 (3) CPR 80 (SCDRC - West Bengal)
A loan was granted to the complainant by the opposite party
bank. Opposite party no.2 was required to deposit margin money with the bank
and on its failure to do so, the complainant himself had deposited the margin
money. The complainant had averred that the bank had failed to return the margin
money paid by the complainant, when the same was later deposited by opposite
party no.2 and the bank has also removed machineries and raw materials from
the complainant’s premises and claimed for compensation. It was found that there
were amounts due from the complainant to the bank and the bank had adjusted
the margin amount towards the dues. It was also found that the Hypothecation
agreement provided for bank entering the premises and seizing the materials.
In the circumstances, it was held that there is no deficiency in service.
Vasanthi Plastic Industries v. The Manager, Bank of Baroda & Another
1998 (1) CPR 387 (SCDRC - Tamil Nadu)
When the complainant went and was at the cash counter of the
bank to deposit money terrorists entered the bank and looted the cash. The complaint
was filed alleging deficiency in service. It was observed that the disputed
question on which the decision of the case rests is as to whether the complainant
had actually handed over the cash to the bank cashier and thereafter there was
a loot or before the amount was handed over to the cashier, the terrorists looted
the amount from the complainant and the cashier. It was held that such disputed
questions cannot be adjudicated in summary proceedings. It was further observed
that in case the amount had not been handed over to the cashier, there would
be no deficiency in rendering service by the bank. Punjab National Bank
v. Krishan Kumar Modi 1998 (2) CPR 48 (SCDRC - Punjab)
The complainant was aggrieved by the non-return of documents
given as security even after repayment of the loan. The District Forum passed
an order in favour of the complainant and hence this appeal. Relying on the
decision of the National Commission in M/s Shankar Tube Wells v. The Branch
Manager, State Bank of India 1997 (2) CPR 3, it was held that the case relating
to release of documents by way of security by bank on repayment of loan gives
rise only to a civil dispute and complainant can not be said to be a consumer
within the meaning of Consumer Protection Act, 1986. Canara Bank &
Another v. C. Appu 1999 (1) CPR 580 (SCDRC - Kerala)
It was held that the non-release of documents by the bank on
repayment of loan which were deposited as security for loan after repayment
of loan does not give rise to consumer dispute and only a civil case can be
filed. Further, it was observed that the mortgager being another person, only
that person can ask for return of the title deeds and not the complainant.
Xavier Estates v. Senior Manager, Indian Bank 1999 (2) CPR 160 (SCDRC - Tamil
Nadu)
The complaint pertained to the alleged failure of the bank
to get the hypothecated stock insured. It was observed that the hypothecation
agreement provided that the stock is to be kept in the mill at the risk and
expense of the complainant. Further, the complainant had not hired the service
of the bank for getting the stock insured. Held that there was no deficiency
in service on part of the bank. Sri Sainath Oil Mills v. State Bank of
India 1999 (3) CPR 140 (SCDRC - Andhra Pradesh)
A bank loan was offered by the appellants in favour of a company
of which the complainant was the Managing Director. Certain shares and debentures
in the personal name of the complainant were pledged as security. Bank retained
those shares by exercising its right of general lein u/s 171 of Contract Act.
The issue is whether a bank can retain securities which are owned by an individual
for repayment of the debt owed by the company to the bank and in doing so whether
there is deficiency in service on the part of the bank. It was held that where
certain shares in individual name of the Managing Director of Company were pledged
as security for loan given to the company by bank with other security provided
by company, the bank would be entitled to retain possession of such shares till
repayment of loan and hence there was no deficiency in service on the part of
the bank. Bank of India V/s S.N.Chawla 2000(1) CPR 1 (NC)
The bank did not return the title documents of the complainant
kept as security, despite repayment of bank loan. During the course of proceeding
before the State Commission, documents were returned. The State Commission dismissed
the complaint holding that though the bank was deficient in service but complainant
did not suffer any loss.The National Commission held that the complainant is
entitled to be compensated even though he did not suffer any loss, for deficiency
in service of bank in non-release of title documents despite repayment of whole
loan amount. Doson Chemicals Pvt Ltd & Ors Vs. United Bank of India
& anr - 2003 (1) CPR 320 (NC)
The complainant alleged that the bank sold her pledged jewellery
without giving any notice to her before putting the jewellery on auction. It
was held that when the bank receives interest and other charges in a loan transaction
on security, it is a consideration and borrower is a consumer of bank. The
Manager, Canara Bank Vs. G.Kala Kumari - 2003 (1) CPR 596
The Complainant had availed loan from the bank by deposit of
title deeds. The bank refused to release the title deeds on repayment of entire
loan amount on the plea that the loanee had stood surety for another borrower.
It was held that non-return of title deeds on repayment of entire loan amount
on the ground that the borrower had stood surety for another bank loan was deficiency
in service. Rajkot Nagrik Bank Ltd Vs. Piyush Ratilal Thakkar - 2003 (1)
CPR 233
The Complainant obtained a cash credit facility from the bank
and stored the hypothecated goods in shop and godown. The shop was insured by
the bank at the cost of the complainant. Claim for the loss on account of flood/
heavy rains, preferred by the complainant, was not accepted by the insurance
company as the godown where the loss was alleged to have occurred was not covered
by any insurance policy. It was held that there is no obligation on bank to
take an Insurance Policy for business premises of borrower, which was hypothecated
to the bank, after recall of loan by Bank and having filed recovery suit against
borrower. Canara Bank Vs. Naresh Kumar Jain & others -2003 (1) CPR
103 (NC)
The non-return of title deeds pledged with the bank by the
borrower would amount to deficiency of service on the part of the bank and the
bank was directed to pay compensation of Rs.1, 00, 000/- for the loss caused
to the complainant and cost quantified at Rs.25, 000/- . C.L.Khanna Vs.
Dena Bank - judgment dated September 2, 2005 of the National Consumer Disputes
Redressal Commission
A finance company which financed purchase of vehicle will not
be empowered by clause in agreement that in case of default in payment of installment
it could terminate agreement and repossess the vehicle to take possession of
vehicle by force without a process of law. In this case, the State Commission
issued directions to be followed by all the financing companies and banks engaged
in the business of financing vehicles. Citicorp Maruti Finance Ltd Vs.
Vijayalaxmi - 2005 (2) CPR 326
Security in bank
Where a locker was alleged to be already open and the ornaments
therein were missing, the conduct on the part of the bank in not conducting
any departmental enquiry nor being able to produce evidence as to the details
of persons who have accessed the locker, the Commission held, in the light of
the decision of the National Commission in Punjab National Bank, Bombay v. M.B.
Shetty (FA No. 7 of 1991 decided on 06/08/1991) that the bank has been deficient
in providing service and allowed the complaint in part. Ugam Singh v.
GM, SBI & Ors. 1996 (1) CPR 188 (SCDRC-Rajasthan)
The complainant claimed from the bank an amount of Rs.45, 000/-
with interest since he was robbed at the counter of the bank on his visit to
deposit the amount in his current account. The bank was held responsible for
deficiency of service under Section 2 (1) (o) on the ground that ensuring safety
of the money to be deposited and/or withdrawn inside the bank premises is implicitly
part of service rendered by a bank to a customer. Col.D.S.Sachar Vs. Punjab
& Sind Bank-Order of the National Consumer Disputes Redressal Commission
dated April 28, 2005 passed in Revision Petition No.1046 of 2003/A
Strike
When there is suspension of business by the Bank due to illegal strike by
the employees, Bank is not liable to pay compensation caused by it. The Commission
observed that in the present case the requirements of Section 14(1)(d) of the
Consumer protection Act, 1986 is not satisfied since there is nothing on record
to establish that the suspension of banking operations during the strike period
was caused on account of any negligence on its part (bank). Consumer Unity
and Trust Society, Calcutta Vs. The Chairman and Managing Director, Bank of Baroda
1991(1) CPR 264 (NC).
A claim was made on behalf of the customers of the bank for
grant of compensation for loss and inconvenience caused on account of suspension
of business due to strike resorted by employees of the bank. It was held that
when suspension of business of a bank was caused on account of an illegal strike
resorted to by the employees without any notice and entry of officers and willing
members of the staff was prevented by demonstrating workmen, the inconvenience,
loss or injury caused to the consumers cannot be said to be due to the negligence
of the Bank. The inability of the bank to conduct banking operations was due
to reasons wholly beyond its control and clearly falling within the well-known
exception of " force majeure". No claim for compensation against
the bank is sustainable under the said facts. It was suggested by the National
Commission that whenever a strike notice is served and a strike appears to be
imminent, the concerned bank should publish in the leading local newspapers
informing the customers about the possibility of there being a strike in the
bank so that the customers may not be taken by surprise, but may instead, be
enabled to withdraw sufficient amounts to meet their requirements during the
period of the threatened strike. Consumer Unity and Trust Society Vs.Bank
of Baroda - 1992(1) CPR 837(NC).
The complaint was filed against the opposite party /respondent
bank under section 2(g) and 14(1)d for deficiency of service due to the illegal
strike of its employee. The issue before the Supreme Court for consideration
was, whether a banking company which render service within meaning of clause
(g) of section 2 of the Consumer Protection Act,1986 is liable to compensate
its customers for loss of service due to illegal strike by its employees. It
was held that a banking company which renders service within meaning of clause
(g) of section 2 of the Consumer Protection Act, 1986,is not liable to compensate
its customers for loss of service due to illegal strike by its employees when
the loss was not caused due to negligence of bank. Consumer Unity &
Trust Society, Jaipur Vs. Chairman and MD,Bank of Baroda,Calcutta, CPR1995(1)
420 (SC).
The appeal filed by the complainants against the Order of the State Commission
awarding a very nominal compensation to the complainants instead of Rs. 25,000/-
as sought by the complainants, was dismissed by the NC. The NC also agreed with
the observations of the State Commission that where the bank did not credit
(pertains to September salary) the sums to the accounts of the complainants
on the ground that there was a strike called by the award staff in its service
branch, the bank has been deficient in rendering service, for the reason that
the bank staff were not on such a strike that the work was totally paralysed
or the officers and willing staff members were not allowed to enter the premises
of the service branch. Madhubhai R. Patel & Ors., v. SBI & Anr. 1996
(2) CPR 189 (NC)