V R KOLLALI Vs. VIJAYA BANK

JUDGEMENT

(1.) THE complainant has filed this complaint for a direction to the opposite party (for short, the 'O.P.') to pay a sum of Rs. 15 lakh as compensation alleging 'Deficiency of Service' on the part of the O.P.

(2.) THE facts in this case are as follows:

(3.) FROM these pleadings, the only question that arises for consideration is: