CANARA BANK Vs. SUJAG INDIA PVT LTD

JUDGEMENT

(1.) Appellant Canara Bank has challenged the order of Delhi State Consumer Disputes Redressal Commission in Complaint Case No.C-208/2000. The Complaint was filed M/s. Sujag India Pvt. Ltd. for alleged negligence and deficiency of service resulting in delivery of a consignment of woollen carpets to a foreign buyer without payment. Following relief was sought by the Complainant against the Appellant/OP, Canara Bank

(2.) The Complaint has been allowed by the State Commission, which has made the following award in favour of the Complainant.

(3.) Appeal against the above order has been filed with delay of 47 days, which has been condoned by this Commission, subject of payment of costs of Rs.5000/-, which was paid on 13.8.2013. The records of the appeal have been carefully perused and the counsel of the two sides have been heard. Mr. Pradeep Dewan, Senior Advocate assisted by Mr. Shashank Khurana, Advocate, on behalf of the Appellant Canara Bank and Mr. Sanjay Gupta, Advocate, on behalf of the Respondent/Complainant, Sujag Pvt. Ltd, have been heard. Written arguments filed by the two sides have also been perused.