PPS INTERNATIONAL Vs. PUNJAB NATIONAL BANK

JUDGEMENT

(1.) Heard Mr. Pavan Kumar Agarwal, the proprietor, in person, for the complainant and Mr. Vakul Sharma, Advocate, for the opposite party.

(2.) PPS International has filed above complaint for directing the opposite party to pay (i) Rs.11300000.00 along with interest @18% per annum from the date of loss till the date of actual payment, (ii) Rs.2.00 crores, as compensation for loss of business, mental agony and harassment, and (iii) to cost of litigation.

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