VIKRAM SHAH THAKURNT Vs. ICICI BANKRESPONDEN

JUDGEMENT

(1.) This Revision Petition is filed against the order dated 26.2.2004 passed in Appeal No. 52/2003 by the State Commission, Panaji, Goa whereby the petitioner's appeal against the order dated 19.6.2003 of District Forum, North Goa in a complaint No. 131/2002 was dismissed.

(2.) Brief facts of the case are :

(3.) Revision petitioner herein M/s. Manipal Finance Corporation Ltd. is a Finance Company. Respondent, Mr. Karan Singh Pooniah invested his hard earned money with the petitioner in three deposits, details are given as under : <FRM>438_CPJ3_2006.htm</FRM>