ANKUR EXPORTS PVT LTD Vs. BANK OF BARODA

JUDGEMENT

(1.) This complaint case was filed by M/s. Ankur Exports Pvt. Ltd., the complainant, against the Bank of Baroda, the OP, on 10.04.2000, wherein the complainant has claimed the following amounts and the prayer clause of the complaint, runs as follows :

(2.) The case of the complainant is this. The complainant maintained and had, inter alia, a Packing Credit Account, amongst other accounts, with the Bank of Baroda, the OP, for a long time and used the same for its banking needs, especially, transactions relating to exports. The complainant deposited 21 foreign bills aggregating Rs. 55,87,489.15 for credit in their above mentioned account, which the OP duly acknowledged through their credit advices at the time of purchase / realization. The statement showing details of 21 foreign bills has been placed on record as Annexure A.

(3.) The Bank of Baroda, OP duly sent the credit advices in relation to the above said bills, from time to time, to the complainant, drawing complainant to believe that due crediting had been given to it. The Account Statements were never supplied as there was no procedure for the same. However, the OP Bank filed a complaint before the Debt Recovery Tribunal (DRT), Jaipur, in late 1988. Copy of the statements, credit advices, invoices, packing credit ledger account, statement of current account, etc., were filed as part of the proceedings before the DRT, Jaipur, which copies have also been placed on record as Annexures B-1 to B-21 (Colly).