TELEPHONE D M BHUJ Vs. JAMNADAS MIRCHUMAL

JUDGEMENT

(1.) Deficiency in finance service is grievance of the complainant.

(2.) One Raj Kishore Sahu was to get some amount on small investment with Opposite Party No.2. He authorised the complainant to receive the amount and hand over a stamp receipt to be given to Opp. Party No.1 for payment of the amount. In spite of the fact that stamp receipt has been handed over to the Branch Manager, the amount is not being paid to the complainant. This is grievance of the complainant.

(3.) Despite valid service of notice, opposite parties have not stated their case.