SUNITA RANI Vs. ZEE TELEFILMS LIMITED

JUDGEMENT

(1.) BRIEF facts giving rise to this complaint by Sunita Rani are that she purchased 200 shares of opposite party M/s. Zee Telefilms Ltd. on 24.10.1998 from opposite party Nos. 2 and 3 i.e., M/s. S.P. Mantri, Mantri Finstock Limited, Mumbai and M/s. Sood Sons, Stock and Share Dealers, Ferozepur City. As per the allegations in the complaint, the shares were purchased @ Rs. 676.64 per share whereas the face value of one share was Rs. 10. In other words, for purchasing 200 shares, the complainant paid to opposite party Nos. 2 and 3, a sum of Rs. 1,35,328. The complainant is alleged to have sent the share certificates and transfer deed to the opposite party No. 1 i.e., Zee Telefilms for transferring the share certificates/shares in the name of the complainant. The same were sent to opposite party No. 1 i.e., Zee Telefilms through courier which were allegedly delivered to Zee Telefilms on 15.12.1998. According to the complainant, this fact is corroborated by the delivery report of courier service, Annexure P -8. It is alleged that despite having sent the share certificates/transfer deed to the respondent, the needful was not done despite written reminders, one of which is Annexure P -9 dated 11.3.1999. M/s. Zee Telefilms sent a letter on 17.3.1999, Annexure P -10, in response to letter dated 11.3.1999 which reads as under:

(2.) IT is not necessary to refer to any other correspondence between the parties. Suffice it to say that the complainant filed a Civil Suit before a Civil Court at Ferozepur on 29.4.1999 in which apart from Zee Telefilms, Crown Courier Service and Mr. B.V. Doshi were made defendants. Mr. B.V. Doshi is the person in whose name the shares had been transferred by M/s. Zee Telefilms as was mentioned by them in the letter dated 17.3.1999, Annexure P -10. The suit was filed with the following prayers:

(3.) THE suit was contested by defendant No. 1 M/s. Zee Telefilms. The suit was decreed on 26.4.2000 and the following relief was granted: