DAV PUBLIC SCHOOL Vs THE SENIOR MANAGER INDIAN BANK MIDNAPUR BRANCH
Bench: HON'BLE DR. JUSTICE D.Y. CHANDRACHUD, HON'BLE MR. JUSTICE HRISHIKESH ROY
Judgment by: HON'BLE MR. JUSTICE HRISHIKESH ROY
Case number: C.A. No.-009352-009352 / 2019
Diary number: 28537 / 2018
Advocates: SUBHASISH BHOWMICK Vs
[REPORTABLE]
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 9352 OF 2019 (Arising out of SLP(C) No.3738 of 2019)
DAV Public School Appellant (s)
Versus
The Senior Manager, Indian Bank, Midnapur Branch & Ors. Respondent (s)
J U D G M E N T
Hrishikesh Roy, J.
1. The challenge in this appeal is to the final judgment
and order dated 24.4.2018 in the First Appeal1 whereunder
the National Consumer Disputes Redressal Commission2
dismissed the appeal of the appellant and upheld the
order passed by the State Consumer Disputes Redressal
Commission, West Bengal3.. Under the impugned judgment,
the liability of the respondent Indian Bank was limited
1 First Appeal No. 386 of 2018 2 “NCDRC” 3 The State Commission
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to Rs 1,00,000/- although the complainant suffered total
loss of Rs 30,00,000/-, from their Bank Accounts and
sought return of the lost sum.
2.1 The complaint of the Principal of the DAV Public
School4 alleged deficiency of service against the
respondent Bank inasmuch as the School’s bank accounts
without net banking facility, was linked with the
personal Customer Information File (CIF) of the Principal
of the School, facilitating online transaction which led
to siphoning of Rs 30,00,000/- (Rupees Thirty Lakhs),
from the school’s account.
2.2 The complaint mentioned that the DAV Public School,
Paschim Medinipur maintained three accounts with the
Indian Bank, Midnapur Branch in District Paschim
Medinipur, West Bengal namely, i) the School General Fund
Account – A/c No. 553624984; ii) School Pupils Fund
Account – A/c No. 553625423 and iii) School Interest
Account – A/c No. 933045930. While the Withdrawal from
the first two accounts could be made through cheques
under joint signature of the Principal, DAV Public
School, Midnapore and Managers/Principal, DAV Model
4 The School Page 2 of 13
School, IIT Kharagpur, the third referred account was
authorised to be operated by the Principal of the DAV
Public School, under his own signature. It was the
specific case of the complainant that the school never
approached the Bank for net banking facility for any of
their three accounts, but on 2.9.2014 when the Principal
opened his personal savings account (distinct from the
school accounts) for the purpose of transferring money
through net banking, he learnt that the three accounts of
the school got tagged with his personal savings account.
As the school Principal was required to go on an urgent
official tour, he decided to report the matter to the
Bank after his return from the official tour.
2.3 On 7.9.2014, one of the school employees was sent to
the Bank for updating the passbook but the passbook
couldn’t be updated for technical reason as informed by
the bank’s staff. Again on 9.9.2014 the School employee
went to the bank for updating the passbook and it was
then detected that Rs. 25,00,000/- (Rupees Twenty Five
Lakhs) was unauthorizedly transferred from the school’s
account. This was brought to the notice of the Bank’s
manager on 9.9.2014, but the Bank Manager advised the
concerned school staff to visit the Bank on the next day
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morning. But by the time the account could be blocked,
another sum of Rs. 5,00,000/- (Rupees Five Lakhs) got
transferred from the school’s account.
2.4 It was also mentioned by the complainant that the
mobile phone sim of the complainant was blocked on
5.9.2014 and subsequently the complainant learnt that a
duplicate sim card was issued against his mobile number
and his phone bill was paid by somebody even before the
normal bill could be generated on 8.9.2014. With this
information, the complainant demanded return of the
siphoned sum with interest in the school’s bank account.
3. The Bank contested the case before the State
Commission. They acknowledged that the school did not
apply for net banking facility but inadvertently the
personal CIF of the then Principal of the School got
tagged with the school’s accounts which facilitated the
online transfer of school’s money.
4. The BSNL Authorities who were arrayed as respondent
Nos. 4 and 5 in the Complaint before the State Commission
pleaded that the then Principal on his way back from
Howrah to Kharagpur lost his mobile phone with the BSNL
post paid sim No. 9434340725 for which, diary was lodged
on 4.9.2014 at the Kharagpur GRP as GRPs No. 1091.
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Thereafter, the Principal applied for duplicate sim which
was issued after completion of necessary formalities.
Subsequently, request was made to the BSNL to port out
the said phone number and accordingly, the sim card was
ported out from BSNL to another service provider i.e.
Bharti Airtel. But most curiously, the transfer was made
not in the name of the registered phone subscriber
Sanjiva Kumar Sinha, but in the name of one Sanjay Kumar
Sinha who purportedly resided in the same address.
5.1 The State Commission after noting the rival
contentions recorded that admittedly the complainant
school did not opt for net banking facility in respect of
any of their three accounts. Thus, gross error on the
part of the Bank was found in the siphoning of the money
from the school’s account and accordingly, it was
concluded that “it was a clear case of gross deficiency
on the part of the OP Bank”. The Commission then
considered whether the OP Bank should be made liable to
make good the loss suffered by the Complainant. It was
then observed that mere tagging of bank accounts with
online banking facility is not enough to transfer fund
through RTGS/NEFT, since access to the concerned bank
accounts is through User ID, Login, Password, One Time
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Password etc. Thus, complicity of the then Principal of
the School in those internet transactions was suspected.
The Commission also noted that the school Principal
failed to inform the BSNL authorities and the Bank in due
time and thus despite detecting the illegal transfer of
the large sum i.e. Rs 25,00,000/-, the official complaint
was not lodged on 9.9.2014 itself and this facilitated
the transfer of another Rs. 5,00,000/-, from the school’s
account.
5.2 Thus, inference was drawn by the State Commission
that either the then Principal of the complainant school
was the mastermind behind all the fraudulent withdrawals
or he compromised the user ID and login Password with
others but, in either case, the School Principal cannot
escape his personal liability and as a corollary thereof,
the complainant cannot avoid their vicarious liability
for acts and deeds of their employee. With these
observations, while gross deficiency in service on the
part of the OP Bank in safeguarding the money of the
complainant school was noticed and they were held liable
to pay compensation to the complainant, only partial
relief was allowed by declaring that the Bank authorities
(OP Nos. 1,2,3 and 6) shall be jointly and/or severally
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be responsible for payment of Rs 1,00,000/- as
compensation together with cost of Rs. 10,000/-, to the
complainant. Aggrieved by the limited relief granted by
the State Commission by its order dated 4.1.2018, the
complainant approached the NCDRC through First Appeal No.
386 of 2018.
6. The Appellate forum referred to the facts noted by
the State Commission and observed that it is not in
dispute that the complainant school had not applied to
the Bank for providing internet banking facility for
their accounts and therefore, it was a mistake on the
part of the Bank to tag the school’s account with the
personal account of Sanjiva Kumar Sinha the Principal of
the School. The NCDRC also adverted as to whether the
transactions could have taken place either with
connivance or gross negligence on the part of Sanjiva
Kumar Sinha. It refused to accept the contention that
some unscrupulous person obtained the duplicate sim of
the mobile phone of Sanjiva Kumar Sinha and then obtained
user ID, login and the transaction password, using the
duplicate sim. The appellate forum also found it hard to
accept that when the mobile phone of Sanjiva Kumar Sinha
remained inactive for six days between 5.9.2014 to
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10.9.2014, the subscriber assumed it was a network issue
without suspicion of any wrong doing and did not inform
the matter to the service provider. The fact that
duplicate sim was issued by the BSNL authorities on
compliance of necessary formalities and eventually mobile
connection was transferred in the name of one Sanjay
(Kumar Sinha) was treated to be another circumstance
which allegedly indicated the involvement of Sanjiva
Kumar Sinha in the fraudulent transaction. With these
observations, the NCDRC concurred with the partial relief
granted by the State Commission determining Rs.
1,00,000/-, as the compensation payable by the Bank. The
appeal accordingly came to be dismissed on 24.4.2018 by
NCDRC.
7. Assailing the above decision of the NCDRC, Mr.
Surendra Nath, learned senior counsel appearing on behalf
of the appellant would submit that when deficiency in
service by the Bank was found by both the State
Commission as also by the NCDRC, there is little
justification for limiting the compensation to Rs.
1,00,000/- when the School suffered total loss of
Rs. 30,00,000/-.
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8. On the other hand, Mr. Dhruv Mehta, learned senior
counsel appearing on behalf of the Bank submits that a
formal complaint with the Bank was lodged only on the
next day even after learning of the siphoning of Rs.
25,00,000/- from the school’s account and this should be
considered to be a contributory factor in the loss
occasioned to the complainant. The learned senior counsel
accordingly tries to justify the limiting of compensation
to Rs. 1,00,000/-, by the forum.
9. Before proceeding any further with the matter, it is
necessary for us to refer to the proceeding before the
Banking Ombudsman on the complaint No. 201415005002580
lodged by S.K. Sinha, Principal, on behalf of DAV Public
School against the respondent Bank. The Banking Ombudsman
in their decision on 4.2.2015 (Annexure P-11) also noted
that the Bank was at fault in linking the School’s
account with internet banking facility without request
from the account holder and recorded as follows:-
“From the contentions of both the parties, I observe that there is fault of the bank as they have linked the school’s account with internet banking facility without any request from the school authorities which caused the fraud. The case is under investigation by police whoso outcome is not known. But as there is a limit of Rs.10 lakh for giving an award under the Banking
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Ombudsman Scheme (BOS), 2006. I am not in a position to instruct the bank to pay the amount of Rs. 30 lakh. Hence, the complaint is closed under clause 13(b) of BOS, 2006 as it is outside the pecuniary limit of the BOS.”
10. That apart, on the basis of the School’s FIR, the
Kotwali PS case No. 995/14 corresponding to GR No.
3246/14 was registered within the jurisdiction of the
Chief Judicial Magistrate, Paschim Medinipur. The case
was investigated by the police and chargesheet (Annexure
P-20) was filed. The police referred to the allegations
in the FIR and noted that the Senior Branch Manager of
the concerned Branch of Indian Bank was requested to
clarify how an account with only cheque facility can be
operated with net banking process; secondly, how any
institutional account can be linked with any personal
account, without the request of the account holder and
thirdly whether it is possible to make net transaction of
the account, in such situation. The police noted that the
Bank authority failed to convey their response until the
filing of the charge sheet on 29.4.2018. The charge
sheet also disclosed that charges have been framed
against two persons i.e. i) Akash Saha @ Niraj Sharma @
Boby Dutta and ii) Aditya Narayan Kundu @ Rahul
Bhattacharjee who siphoned of the money through a series
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of illegal transactions. The charge sheet also revealed
that there was no complicity on the part of the School
Principal Sanjiva Kumar Sinha in the fraudulent
transaction from the bank through the criminal acts of
the two chargesheeted accused.
11. In the above backdrop, the key question to be
considered here is whether, without the school’s account
being linked with net banking facility, any money from
the bank account could have been siphoned out by the
miscreants. The obvious answer to this question has to be
in the negative. As concurrently found by the State
Commission, the Banking Ombudsman and also by the NCDRC,
the bank has rendered themselves liable by enabling net
banking facility by linking the individual account of the
school’s Principal, to the school’s account. The only
reason why the State Commission as well as the NCDRC had
limited the compensation sum to Rs. 1,00,000/- was
because of the perceived complicity of the Principal. But
the charge sheet filed by the police reveals how the
fraudulent transaction was made by the two charge sheeted
accused and more importantly the police did not find
complicity of the Principal of the school, with those
fraudulent transactions. The Banking Ombudsman too
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declared that the Bank was at fault which facilitated the
loss to the School but declined to order refund as the
demanded sum (Rs 30,00,000/-) was beyond the pecuniary
jurisdiction of the Banking Ombudsman.
12. Considering the above, the denial of the compensation
corresponding to the extent of the School’s loss, by the
State Commission as well as by the NCDRC would not in our
view, be justified. The question then is whether the Bank
should be asked to compensate the school for the entire
loss through such fraudulent transaction. In this
context, it may be noticed that when the siphoning of a
large sum of Rs. 25,00,000/- was first detected by the
school staff, the official complaint was not lodged
immediately and only on the next date, the complaint was
filed with the Bank authorities. Whether the Bank Manager
was verbally informed on the very date of detection or on
the next day is an aspect which is difficult to conclude
conclusively and therefore the subsequent siphoning of
Rs. 5,00,000/- by the next day, may have been occasioned
by the contributory negligence of the school authorities.
But, insofar as the loss of Rs. 25,00,000/- is concerned,
the complainant cannot be held responsible directly or
even vicariously, either as an institution or the
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Principal, as an individual. We are therefore of the view
that the respondent Bank should be directed to compensate
the School to the tune of Rs. 25,00,000/- transferred
until 9.9.2014, when the misappropriation was first
detected but not for the additional sum siphoned on the
next date from the School’s account. It is ordered so
accordingly. The impugned orders are interfered to this
extent. The appeal is allowed in these terms.
.…………………….………………………………………………J. [Dr Dhananjaya Y Chandrachud]
.….…………………………………………………………………J. [Hrishikesh Roy]
New Delhi December 18, 2019
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