BASF INDIA LTD Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) Application of the complainant for substituting the name of BASF India Ltd. in its place is allowed subject to all just exceptions. On 1.11.2002 we passed the following order :

(2.) This complaint was filed on 24.1.1995 under Section 21 of the Consumer Protection Act, 1986 claiming the following reliefs :

(3.) There are two opposite parties, first is the State Bank of India and second is the Catholic Syrian Bank Ltd. Complainant is the manufacturer and markets pharmaceutical formulations, animal health and nutrition products, pesticides and insecticides. For the sale of these commodities complainant had regional offices and one such office was at Madras (now Chennai). Complainant also appointed dealer in Tamil Nadu. It was Sri Lakshmi & Company at Salem. Sri Lakshmi & Co. was a partnership firm and was stockist of the complainant at Salem. Under arrangement between the complainant and Sri Lakshmi & Co. commodities were being supplied by the complainant to Sri Lakshmi & Company and against those supplies Sri Lakshmi & Co. used to make payments by means of cheques drawn on their Bankers, Catholic Syrian Bank Ltd. These cheques in turn were presented by the complainant to its Banker, State Bank of India for collection, proceeds of which were used to be credited in the cash credit account of the complainant with the State Bank of India.