ARNOLD E KING Vs. STATE BANK OF MYSORE

JUDGEMENT

(1.) In this complaint, the complainant has sought the following relief: "that the respondents be directed to pay or make good the difference in value of the U. S. Dollar 20,953.84 that he has deposited with the respondent or its value as on date with costs. "

(2.) It is the case of the complainant that he is a non-resident Indian working in Misnad al Misnad at Doha in Republic of Qatar. The complainant, as a non-resident Indian, had opened an account bearing No.4659/0 with the State Bank of Mysore, Cooke Town Branch, Bangalore.

(3.) The complainant, further averred that he sent a sum of U. S. Dollar 20,953.84 by a draft drawn on Bank of Oman, Doha, requesting the opposite party to keep the amount in deposit in Dollars giving his N. R. I. Dollar account on 10.8.1990. But the opposite party deposited the said amount in rupee currency of Rs.3,77,192/- in "re-investment deposit" No. RID 19/55/325912, folio-NRB-7.