M. THANIKACHALAM J. - (1.) The appellant, having knocked the doors of the District Forum, leveling deficiency against the opposite party, failed, and the result is this appeal.
(2.) There was some dispute between the parties, regarding the shares held by he complainant, which originally owned and possessed by BBLIL, which amalgamated with the opposite party, lateron. The complainant, when attempted to transfer the shares, there was some dispute, as if already some of the shares have been transferred or something like that. On that basis, the case has been filed, for the following reliefs: (a) directing the opposite party to issue a new balance certificate for 2190 shares of Re.1/- each of Hindustan Lever Limited (b) directing the opposite party to pay the dividend for the entire share value of 2370 from 1997 (c) directing the opposite party to pay a sum of Rs.1,00,000/- towards compensation for mental agony (d) awarding cost of this application (e) granting to the complainant such further and other reliefs as to this Forum may deem fit and proper in the circumstances which was opposed on various grounds.
(3.) The District Forum, based upon the rival contentions, as well as the documents exhibited, had deduced the conclusion, as if there was no deficiency of service, and the complainant failed to establish that he is the owner of the share certificates, for which reliefs were sought for.;