INDIAN HOTELS COMPANY LTD Vs. MOHAMED AZIZ VAKHARIA

JUDGEMENT

(1.) This appeal has been preferred by the Original O. P. in the form of complaint questioning the legality and validity of the order dated 23.10.2001 passed by the South Mumbai District Forum, Mumbai in the aforesaid complaint holding the appellant herein deficient in the matter of transfer of 100 shares which the complainant purchased through Broker. Few Relevant Facts :

(2.) Somewhere around 1995 the complainant purchased 100 Equity Shares of O. P. through a Broker. The complainant paid the consideration thereof to the Broker.

(3.) Uncontroverted facts show that the Broker in question reverted to the O. Ps. and the O. Ps. transferred 50 Shares out of 100 Shares in the name of the complainant. It further shows that the O. Ps. also issued Dividends to the complainant upon transferred 50 Shares for the year 1994-95, 1995-96 and 1996-97.