VINDHYAVASINI GRAMIN BANK Vs. GANESH VASTRALAYA

JUDGEMENT

(1.) The appeal was filed against the judgment and order dated 2.1.1993 passed by District Forum, Sonbhadra whereby the complaint filed by firm M/s. Ganesh Vastralaya through its proprietor has been decreed for a sum of Rs.1,107/- with 12% interest payable with effect from 24.9.1991.

(2.) When the appeal was filed it was accompanied by an application for an interim stay order. However, while admitting the appeal, the prayer for staying the execution of the order of the District Forum was rejected unconditionally.

(3.) Notices were repeatedly issued to the respondent but he has not appeared. However, the Bank-appellant is represented by Mr. Vinay Shankar assisted by Mr. Amar Bahadur Singh, learned Counsel who has been heard and the entire record has been examined. During the course of argument copy of the complaint has been filed today with permission of the Commission which will form part of the record.