LASER ARTS Vs. SAMARTH SAHAKARI BANK LTD

JUDGEMENT

(1.) We are proceeding to dispose of this appeal at the stage of its admission itself on perusal of the material available in the appeal paper book and on hearing the learned Advocate for appellants.

(2.) Appellant is original complainant and against dismissal of his complaint by the District Forum vide its order dated 1.1.2004 that this appeal has been made. (Hereinafter for brevity's sake appellant is referred to as 'complainant' and respondent as 'original O. P. ')

(3.) The complainant has filed this complaint with a grievance that adjustment or appropriation of amount of credit he received in the business transaction through the O. P. Bank and which O. P. Bank appropriated towards existing loan liability without concurrence or consent of the complainant was not proper and as such the same act of the Bank constituted deficiency.