S SANKARAN Vs. SENIOR MANAGER CANARA BANK

JUDGEMENT

(1.) This is an appeal by the complainant.

(2.) To put it in a nutshell, the case of the complainant is that the opposite party refused to accept an open draft for an amount of Rs. 2,000/- issued in his name by Bangalore Branch of the same bank. The opposite party justified its action in saying that there was no proper identification of the complainant.

(3.) The District Forum after hearing the parties, dismissed the complaint by order dated 22.3.93 which is challenged in the present appeal.