NEERAJA Vs. CASTROL INDIA LIMITED

JUDGEMENT

(1.) ON having rejected the request of the appellant for transfer of the share certificates because of difference in the signatures in the transfer form and signatures in the records of the respondent-company, the appellant filed the instant complaint before the District Forum seeking compensation at the price difference of shares per share with interest.

(2.) VIDE impugned order dated 7. 3. 2005 the complaint was dismissed by absolving the respondent-company from the charge of deficiency in service.

(3.) FEELING aggrieved the appellant has preferred this appeal.