PRAKASH R SHENAI Vs. CANARA BANK

JUDGEMENT

(1.) BY this order we propose to decide four matters which were listed on 7.11.2002 in which Mr. Prakash R. Shenai is either the complainant (O.P. No. 236/1996, filed on 30.10.1996) or appellant (in F.A. 247/1998) or petitioner (in R.P. 1179/2002 and R.P. 1180/2002).

(2.) O .P. No. 236/1996 is against the Canara Bank, and Shenai has claimed compensation of Rs. 1,57,78,540/ -. It is for withdrawal of various facilities granted by the Canara Bank, Particulars of claim are as under :

(3.) AT this stage we may also notice that Canara Bank also filed a suit on 30.3.1998 against Shenai and his wife for recovery of Rs. 1,41,81,825.95. Various other reliefs have been claimed in the suit. The suit was originally filed in the Bombay High Court and later on transferred to Debt Recovery Tribunal where it is stated to be pending. The amounts claimed under various heads are as under :