DINESH KUMAR MISHRA Vs. SHAKHA PRABANDHAK CENTRAL BANK

JUDGEMENT

(1.) -appellant Dinesh Kumar Mishra being aggrieved by the judgment of Gwalior District Forum passed in Case No.1392/92 dated 7.5.93 by which the complaint was dismissed has preferred this appeal.

(2.) The brief point for determination in this appeal is:-

(3.) Reasons with finding All facts in this appeal are undisputed, but for this that while the loan of Rs.2000/- was given to the appellant a promise was given by the bank that the interest of the F. D. will be adjusted towards the loan, and the amount of Rs.2377/- as interest shall not be deposited in the saving account.