PAWAN RANA Vs. CANARA BANK

JUDGEMENT

(1.) This is a case in which there was no abnormal delay in crediting the rupee equivalent to the amount received in DM to the account of the complainant by the respondent bank. Case of the petitioner

(2.) The petitioner was the complainant before the District Consumer Forum.

(3.) The complainant is the sole proprietor of M/s. Rana Jewels, Bhandia Bldg., 113, Johari Bazar, Jaipur 302003. The complainant is an exporter of precious stones and against its export he receives the payments from his overseas buyers through their banks.