A.K.ANNAMALAI, J. - (1.) The 1st opposite party is the appellant.
(2.) The 1st respondent/complainant filed a complaint before the District Forum against the 1st opposite party and other 3 opposite parties claiming for effect of transfer of 180 shares to the name of complainant, issue of bonus shares and to pay Rs.14,40,000/- as loss and deficiency of service and Rs.5,00,000/- towards damages for mental agony and Rs.10,000/- towards travel and incidental expenses and for costs.
(3.) Complainant applied to the 1st opposite party to name transfer for the 180 shares purchased from 3rd and 4th opposite parties for which the 2nd opposite party is the dealer in stock exchange and doing brokerage business. The complainant sent the necessary documents by registered post on 22.6.98 which was delivered to the 1st opposite party on 27.6.98 and thereafter since the transfer was not effected complainant issued notice to stop transfer on 30.6.1999 and on that basis the opposite party asked the complainant to produce certain documents for name transfer which are not necessary at that stage and in spite of the letters sent on 2.8.2000, the 1st opposite party through the letter dated 10.10.2000. The complainant has lost his share prior to the lodgment. Hence a legal notice was issued on 23.10.2000 denying the allegation the opposite parties reply was received stating that there is a rival claim claiming for bonus shares and hence a legal notice was issued on 13.6.03 and a reply was received on 18.3.03 with untenable points. Hence the complainant has come forward with this complaint.;