PUNJAB NATIONAL BANK Vs. R P ARORA

JUDGEMENT

(1.) THIS First Appeal is filed against the order dated 6th May, 2005 passed by the State Commission, New Delhi, in complaint No.297/1994 whereby the Appellant " Punjab National Bank is directed to pay a sum of Rs.1 lakh as compensation for deficiency in service rendered to the Complainant, Shri R.P.Arora.

(2.) BRIEF facts of the case are :

(3.) WE have heard both the parties and perused the record. As for the first issue, it is clear on the face of the record that the Respondents had written a letter dated 25.02.1993 wherein it is clearly stated as under :