G. NIRMAL KUMAR BAFNA Vs. RELIANCE INDUSTRIES LTD.

JUDGEMENT

(1.) The unsuccessful plaintiff is the appellant before this Court.

(2.) The suit O.S.No.289 of 1996 was instituted by the appellant on the file of the VII Assistant City Civil Court, Chennai seeking the following reliefs:

(3.) It was the case of the appellant that he was regularly dealing in shares through his stock broker, M/s.Bafna Investment Consultants. In the course of this trade he had purchased 1500 equity shares of face value of Rs.10/- of the 1st respondent company. The shares were delivered under delivery note dated 18.02.1993. Along with the shares, the requisite document for transferring the same in the name of the appellant had also been delivered by his stock broker.