T.H.B. Chalapathi, J. - The plaintiffs filed the suit for mandatory injunction directing the defendants to return the Gold Jewellery weighing 162 grams detailed in Annexure `A' placed in Locker No. 11 belonging to the defendant Bank. According to the plaintiffs, they hired a Locker No. 11 in June, 1983 from the defendant Bank and placed the jewellery in the said locker weighing about 162 grams the value of which is Rs. 73,224/-. According to them, on account of the misconduct and negligence of the defendant a burglary took place on 9.1.1989 and 44 lockers placed in the strong room were broken by the miscreants and the contents of the lockers were stolen. Further according to the plaintiffs, the room in which the lockers were placed was made of ply wood against the instructions issued by the Reserve Bank of India to construct the strong room by using iron and concrete and the Police conducted the investigation and according to the police, there was a defect in the strong room containing lockers. FIR was lodged with the police on 9.1.1989. The plaintiffs are demanding to the Bank to pay the cost of the jewellery. Since the defendants have not accepted the demand of the plaintiffs, they filed the suit. 2. The defendant filed a written statement contending inter alia that the relationship between the parties was of lessor and lessee and there was no cause of action to the plaintiff. However, it is admitted by the defendants that the plaintiffs hired the locker and that a theft took place in the strong room and lockers in the strong room were broken by some miscreants and the plaintiffs themselves are guilty of negligence by not taking the insurance cover for the valuables placed in the locker. As thee is no contract between the parties, therefore, there is no contractual liability on the part of the defendant bank for the contents of the locker. 3. On the basis of the pleadings, the trial Court framed the appropriate issues and on the basis of the evidence on record, the trial Court dismissed the suit. The appeal filed by the plaintiffs before the learned Additional District Judge, Amritsar was also unsuccessful. Hence the present appeal. 4. It is an admitted fact that the plaintiffs hired a locker bearing No. 11 from the defendant Bank and according to them they placed certain jewellery in the locker and there was a theft on 9.1.1989 in the strong room which was broken by the miscreants. But there is no evidence on record to show that the defendant-Bank had the knowledge of the articles in the locker. Unless there is entrustment of the property to the defendant Bank, the Bank cannot be held responsible for the theft. The plaintiffs have miserably failed to prove that there was any entrustment of the articles with the defendant Bank and that the Bank authorities were aware of the articles placed in the locker. The plaintiffs have also failed to prove that there was any contract between the Bank and the plaintiffs to reimburse the plaintiffs for any loss of the articles kept in the locker. In the absence of any such evidence, the defendant-Bank cannot be held responsible for the theft of the articles in the locker. It is not a case where any employee of the Bank committed a theft. In this view of the matter, I am of the opinion that both the Courts below rightly came to the conclusion that the defendant Bank is not liable for any loss of the articles kept in the locker. 5. The appeal, therefore, fails and is accordingly dismissed. Appeal dismissed.