- (1.) Delay condoned in SLP(C) No. 5203/2007.
(2.) Leave granted in all the special leave petitions.
(3.) All these appeals arise out of the common judgment dated 7.3.2006 of the National Consumer Disputes Redressal Commission, Circuit Bench, Karnataka at Bangalore (hereinafter for short the "National Commission") in First Appeal No. 218/1997. Since all the three appeals are filed against the common judgment of the National Commission and involve a common question, they are being disposed of by a common order. By the impugned judgment the National Commission has found major deficiency in service on the part of Citibank N.A. and State Bank of Mysore. Accordingly, the National Commission held both Citibank N.A. and State Bank of Mysore jointly liable to pay compensation of Rs. 5 lakhs to Geekay Agropack (P) Ltd. (hereinafter for short "Geekay") and Citibank was directed to pay costs of Rs.50,000/- to Geekay.;