JAIRAJ JAVA Vs. CITI BANK N A

JUDGEMENT

(1.) The complainant claims to be an N. R. I. Indian Citizen. He has filed this complaint claiming a sum of Rs.20,00,000/- as compensation and interest at the rate of 24% p. a. on the said amount alleging deficiency against the O. P.-Bank for not allowing him to operate his various Accounts opened by him with it.

(2.) The O. Ps. have appeared in the matter by filing their written statement and they have resisted the claim as made by the complainant in the complaint.

(3.) We consider it unnecessary to have a detailed advertance to the factual aspect as involved in the matter herein. Since the complaint herein must be thrown out as the same is hopelessly time-barred and no explanation for such a delay.