VIJAY UNIYAL Vs. GABBAR SINGH PANWAR

JUDGEMENT

(1.) This is an appeal against the order dated 26.8.1996 passed by the District Forum, Uttarkashi whereby the opposite party was directed to pay the deposits of the complainant along with interest.

(2.) The brief facts of the case are that the complainant deposited a total sum of Rs.6,360/- (Rupees six thousand three hundred sixty) with Dehra Finance and Investment Company Ltd. , appellant. Sh. Vijay Uniyal is the opposite party. He was Branch Manager. Sh. Jai Prakash was the Manager and Sh. Jai Prakash Rana was Managing Director of the Finance Company. It is said that the company has been closed and opposite party No.1 had promised to pay. Still the amount was not paid. Therefore, he filed a complaint against the above three persons.

(3.) In the learned Forum only the appellant contested and alleged that he was only the Branch Manager of the company and he has resigned from the company in January 1994 and has got no liability to pay the amount. Opposite party Nos.2 and 3 did not contest.