STATE BANK OF INDIA Vs. ANUP KUMAR DHIMAN

JUDGEMENT

(1.) The challenge in this appeal is to the order of the learned District Forum, Kangra at Dharamshala dated 28.12.1996, whereby the appellant (hereinafter to be referred to as the State Bank of India) has been directed to pay a sum of Rs.2,000/- as compensation and costs of Rs.1,000/- to the complainant.

(2.) The brief relevant facts necessary to be mentioned for determining the point in controversy are that the original opposite party No.1 (hereinafter to be referred to I. P. C. A. Laboratories) floated equity shares, issue of which was to open on 23.2.1994. The requisite application bearing Serial No.1827398 was sent by the complainant/respondent alongwith demand draft of Rs.4,000/- dated 14.2.1994 obtained from the Punjab National Bank, Khaniara, drawn on Punjab National Bank, C. D. P. C. , Bombay vide registered letter delivered at Dharamshala on 15.2.1994 against receipt No.1089.

(3.) It appears that the I. P. C. A. Laboratories had hired the services of State Bank of India, Main Branch, Samachar Marg, Bombay which was to collect the aforementioned application alongwith money and to send it to the I. P. C. A. Laboratories.