NAINITAL BANK LIMITED Vs. BRIJ MOHAN YADAV

JUDGEMENT

(1.) CHALLENGE in this appeal is to the order dated 19.1.2007 passed by District Consumer Forum, Gurgaon in complaint No. 1319 of 2002 whereby the appellant -opposite party No. 1 has been held deficient for loss of two Treasury Challan Nos. 71 and 72 dated 23.5.2002 worth Rs. 17,074 and Rs. 17,641 respectively which were sent by the complainant (respondent No. 1 herein).

(2.) UNDISPUTED facts of the present case are that the complainant had deposited the aforesaid two Treasury Challans with the opposite party No. 1 and thereafter the opposite party No. 1 sent the same to the opposite party No. 2.

(3.) AGGRIEVED against the order of the District Forum, the opposite party No. 1 has come up in appeal.