KANTILAL JAMNADAS Vs. JAMMU & KASHMIR BANK LTD

JUDGEMENT

(1.) Heard Mr. Chandrachud Bhattacharya, Advocate, for the complainants and Mr. Pallav Saxena, Advocate, for the opposite parties.

(2.) Kantilal Jamnadas and Mrs. Vibhuti Jamnadas have filed above complaint for directing The Jammu & Kashmir Bank Limited and another (the opposite parties) to pay (i) Rs. 44963377.00, as the maturity amounts of FDR No.0301998/04 dtd. 31/3/2004 (being Rs. 32864313.00) and FDR No.933740/04 dtd. 5/5/2004 (being Rs. 12099064.00) with interest, at the same rate as payable on FDR from March, 2006 and May, 2006, respectively, till actual payment, (ii) Rs. 50.00 lacs, as the compensation for deficiency in service, (iii) Rs. one lac, as the costs of the litigation and (iv) any other relief, which is deemed fit and proper, in the facts and circumstances of the case.

(3.) The facts, as stated in the complaint and emerged from the documents attached with the complaint, are as follows:-