LIC FINANCE AND SECURITIES (P) LTD Vs. P SUBBIAH & ANR

JUDGEMENT

(1.) THE 1st opposite party in C.O.P. No. 129/98 on the file of the District Consumer Disputes Redressal Forum, Tirunelveli, is the appellant. The 1st respondent/complainant filed the complaint against the appellant and the appellant's then Manager, alleging deficiency in service as follows :

(2.) THE 1st opposite party/appellant resisted the complaint in the following manner :

(3.) THE 2nd opposite party filed a counter contending that the complainant was put to strict proof that he invested 110 shares of M/s. Glaxo India Limited and the opposite parties issued receipt for the same. Opposite party No. 2 was only the Manager, a paid servant of the Company. He maintained the records which were in the custody of the 1st opposite party. The complaint as framed was not maintainable. Criminal case was pending against opposite party No. 2.