S SANKARAN Vs. KARUR VYSYA BANK

JUDGEMENT

(1.) The Complainant appeals.

(2.) The facts of the case have been expounded in detail in the order of the District Forum. We shall not restate them elaborately Further the points on which litigation arises are admitted. The complainant who was having an account in the opposite party Bank requested the Manager thereof to attest his signature for the purpose of encashing a draft drawn on the Canara Bank. The Manager refused to comply with his request. Thereupon he filed a complaint before the District Forum claiming compensation of Rs. 50,000/- as exemplary damages for hardship, mental agony and sufferings and loss sustained due to the refusal of the opposite party to identify the signature of the complainant.

(3.) The District Forum after hearing both the parties, dismissed the complaint by order dated 27.9.93 against which this appeal is preferred.