- (1.) The appellant has preferred these misc. appeals claiming, in sum and substance, the following reliefs: ...[VARNACULAR TEXT OMITTED]...
(2.) Brief facts of this case, as noticed by this Court, are that respondents No.2 is the member of the Bombay Stock Exchange and National Stock Exchange and conduct the trade in sale and purchase of shares through respondent No.1.
(3.) The appellant agreed upon selling his shares through the respondents, and particularly, agreed upon the condition that the interest @ 24% per annum shall be charged on the amount due to the appellant whenever the same is returned. However, when the amount was not returned, the dispute arose.;