AI Structured Summary
Not yet generated for this judgment
Judgment
AFTER hearing the Counsel appearing for the appellant as also the Learned Advocate appearing on behalf of the Respondent Bank we have unhesitatingly come to the conclusion that the State Commission was right in rejecting the complaint on the ground that the cause of action on which the complaint is based had become hopelessly time barred. The alleged failure of the Bank to credit the proceeds of a cheque into the account of the complainant took place in February, 1980. The complaint was filed before the State Commission only in February, 1991 after a lapse of nearly 11 years. In the circumstances, the State Commission was perfectly justified in rejecting the complaint petition on the ground that it was time barred.
IN view of what we have stated above, it is unnecessary for us to go into the other points raised by the Counsel for the appellant concerning the merits of other findings entered by the State Commission. This appeal is accordingly dismissed. No costs. Appeal dismissed.