MANAGER TREHAN SONS Vs. D B KAILA

JUDGEMENT

(1.) ON a complaint of Shri D.B. Kaila, the District Forum -I ordered on 16.8.1999 that therein was a delay of 3 or 4 months in offering the rectified shares to the complainant and it was ordered that a sum of Rs. 1,500/ - with cost Rs. 500/ - shall be payable. As regards other relief claimed in respect of 200 shares of Ind. Bank Housing, the complainant was advised to approach the Civil Court. Besides this as regards a specific claim of Rs. 12,247/ - which was alleged to be outstanding against M/s. Trehan Sons also the complainant was advised to seek any other appropriate remedy other than that availed with the District Forum. The respondent M/s. Trehan Sons felt aggrieved so far as the relief of Rs. 1,500/ - with cost was concerned and the present appeal has been preferred. The complainant now respondent purchased the following shares from the appellant against payment vide their bills mentioned below against each : Sr. Name of No. of Respondent Amount No. Company shares purchased Bill., dt.

(2.) THE respondent has averred that he kept waiting for the shares or the payment of requisite number of shares but all was in vain as a result, he was left with no other option but to approach the Forum. He has prayed that payment of 700 shares already returned to the appellant be made to him alongwith the costs of the shares as mentioned below :

(3.) ,554/ - 17.11.94 200 Jain Spinners Rs. 26.91 Rs.