UNITED COMMERCIAL BANK Vs. KAMALESH KAJRIWAL

JUDGEMENT

(1.) This appeal is directed against the order dated 1.11.1996 in O. P. No.34/96 on the file of the District Consumer Disputes Redressal Forum, Nilgiris Udhagamandalam.

(2.) The opposite party is the appellant while the respondent is the complainant.

(3.) Succint facts may be related in order to understand the crux of the issue arising for consideration in this action.