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NCDRC: Bank Liable for Fraudulent Online Transaction if Account Holder's Fault Not Proved - (11 Jan 2021)

CONSUMER

National Consumer Disputes Redressal Commission (NCDRC) has held that in case of fraudulent transactions leading to withdraw of money from a person's bank account, the concerned bank shall be responsible for the loss, not the customer, if it is not proven that the fraudulent transaction had taken place due to account holder's fault.

Tags : NATIONAL CONSUMER DISPUTES REDRESSAL COMMISSION   FRAUDULENT ONLINE BANKING TRANSACTION  

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