SREEJITH SREEDHARAN Vs. STANDARD CHARTERED BANK

JUDGEMENT

(1.) PARTIES in this Order are referred to according to their ranking in the complaint before the District Forum.

(2.) THIS appeal is by the complainant challenging the order of the District Forum dismissing his complaint.

(3.) NO doubt the complainant has produced certain material to show that he had been to Nepal in the month of August, 2002. But it is not known whether the complainant has faced any problem in Nepal for want of money. According to the complainant, even though the O.P. had promised to send a new PIN the same was not sent to him.