DENA BANK Vs. H V PATEL

JUDGEMENT

(1.) Heard the learned Counsel for the parties.

(2.) Dena Bank feeling aggrieved by the order of the Gujarat State Consumer Disputes Redressal Commission dated 2.8.1996 has filed this appeal.

(3.) The State Commission directed the appellant to pay a sum of Rs. one lakh together with interest @ 18% p.a. from 7.7.1995 till realisation and cost of Rs. 1,000/- within one month from the date of the order.