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Judgment
5 paragraphs · 274 wordsTHIS is an appeal against the judgment and order dated 3.2.1999 passed by District Consumer Forum-II, Lucknow in Complaint Case No. 522/1997.
THE case of the complainant is that he deposited a cheque of Rs. 10,000/- in his account on 7.8.1997. THE complainant went to the Bank on 12.8.1997 and 14.8.1997 but the amount was not credited to his account. The opposite party filed written statement alleging therein that 8th of August, 1997 was Friday and 9th of August, 1997 was Saturday. On 11th of August there was a strike in the Clearance Section. Hence the cheque was sent on 12th August, 1997. The amount was received on 14.8.1997 and the complainant withdrew the money on 19th August, 1997.
After considering the case of the parties the learned District Consumer Forum dismissed the complaint with Rs. 200/- as cost who held that there was no deficiency in service.
AGGRIEVED against the order of the learned District Forum, the complainant has come in appeal and has challenged the correctness of the order passed by the District Forum. We have perused the file. The appellant is absent. We do not find that there was any deficiency in service on the part of the Bank and the learned District Forum has rightly held that the complainant is not entitled to claim any compensation. As there was no deficiency of service on the part of the opposite party, the imposition of cost on the complainant is justified. The appeal is therefore liable to be dismissed. Order
THE appeal is dismissed and the judgment and order of the learned District Forum are upheld. Appeal dismissed.