MAHESH TAKHTANI Vs. CASTROL INDIA LTD

JUDGEMENT

(1.) This appeal has been filed by the complainant against the order of the District Forum No.1 dated.2.11.92 by which the complaint has been dismissed.

(2.) Briefly the facts of the case are that the complainant on 5.1.87 purchased 50 shares of Indrol Lubricants and Specialties Ltd. (now named as Castrol India, respondent No.1) of the value of Rs.10 each from Mrs. Lalita Gupta, respondent No.3 @ Rs.459/- per share through a sub-broker. The share-scrips were handed over to the complainant by the broker. It is alleged, that the scrips were lost and a report about their loss was lodged by him with the police. The loss was also reported to Delhi Stock Exchange and respondent No.1.

(3.) The complainant filed a Civil Suit in the Court and obtained a stay order on 26.2.87 that the shares be not transferred by respondent No.1 in favour of any other person.