ICICI BANK LIMITED Vs. B P GAYATHRI

JUDGEMENT

(1.) Parties in this Order are referred to according to their ranking in the Complaint filed before the District Forum for the sake of convenience.

(2.) Appeal No.1215/2004 is by opposite parties (for short "o. Ps. ") Nos.3 and 4 and Appeal No.1216/2004 is by the complainant challenging the Order of the District Forum.

(3.) The simple case of the complainant is that pursuant to the offer to sell shares to the public issued by O. Ps.1 and 2, she made an application for purchase of 1,000 shares along with payment of Rs.1,15,000 under a cheque bearing No.861663 drawn on State Bank of Mysore, Krishnamurthypuram, Mysore Branch to O. P.3 which is the collecting agent. O. P.3 forwarded the said application to O. P.2 and also credited the amount paid by the complainant to the separate account opened by OP-1. OP-3 while sending the statement by mistake has shown that the complainant has paid Rs.11,500 for 1,000 shares instead of showing the payment as Rs.1,15,000. Missing of one '0' in the statement mentioning the amount deprived the complainant of getting all the shares for which she had applied. There is one more person by name Shri. Chandrahasa who had applied for 50 shares and who is shown to have paid Rs.1,15,000. O. P.1 has allotted only 50 shares in favour of the complainant by looking into the Statement of Accounts sent by O. P.3 showing payment of Rs.11,500 instead of Rs.1,15,000. This has made the complainant to file the complaint before the District Forum alleging "deficiency in service".