HARI RAM Vs. SBBJ

JUDGEMENT

(1.) THIS appeal has been filed by the complainant appellant for enhancement of the amount of compensation against the order dated 23.3.2006 passed by the District Forum,Sriganganagar in complaint no.144/05, by which the complaint of the complainant appellant was allowed against the res.no.1 bank in the manner that the res.no.1 bank was directed to pay a sum of Rs.10,000/ - as amount of compensation to the complainant appellant and the complaint against res.no.2 was ordered to be dismissed.

(2.) IT arises in the following circumstances:

(3.) AGGRIEVED from that order this appeal has been filed by the complainant appellant for enhancement of the amount of compensation.