BANK OF BARODA Vs. RAM SWAROOP AHUJA

JUDGEMENT

(1.) The appeal was fixed for orders today on the application of Sri Ram Swarup Ahuja who is present in person.

(2.) On 17.11.2003 date 4.5.2004 was fixed, whereafter the matter has come up today.

(3.) There was fixed deposit by the father of the complainant Ram Swarup Ahuja which matured but the complainant made late claim due to the papers having been lost at the first instance. Thereafter on discovery of those papers claim was registered upon which the Bank had made payment. According to the complainant he should have been paid more amount than received by him. The Bank did not care. Aggrieved, the complainant went to the District Forum with Complaint Case No.453 of 1999.