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PETITIONER: CANARA BANK

       Vs.

RESPONDENT: MANGESH SITARAM CHANDEKAR & ANR.

DATE OF JUDGMENT:       25/08/1998

BENCH: A.S.ANAND, M SRINIVASAN, S. RAJENDRA BABU.

ACT:

HEADNOTE:

JUDGMENT:  J U D G E M E N T Dr. ANAND.J Delay condoned.       The application of the petitioner to  implead  Reserve Bank  of  India as a party respondent is allowed. Mr. Salve, Senior Advocate is present on behalf of the Reserve Bank  of India and waives formal notice.       Leave granted.       On  identical  questions  of  fact  and  law,  we have disposed of an appeal arising out of special leave  petition (c) No.11807 of 1997, titled Canara Bank Vs. P R N Upadhyaya &  Ors.  Thus, for the reasons recorded therein, this appeal succeed and is allowed. The award of the  learned  Ombudsman (Maharashtra  &  Goa) dated 10.03.1997 is hereby set aside a and the matter remanded to the  learned  Ombudsman  for  its fresh disposal, on merits, in light of the observations made by us in the case of Canara Bank (supra). No costs.