SOMA DEVI Vs. UNION OF INDIA AND ORS

JUDGEMENT

(1.) The petitioner deposited money with Sub Post Master, Bishnah under the Monthly Income Scheme, which entitled her to interest @ 13% per annum. The petitioner's money thus invested remained in deposit with the Postal Authorities, who continued reflecting interest payable thereon, in the entries made to this effect, in the Pass Book issued by the Authorities to the petitioner.

(2.) The deposits made by the petitioner were later found not covered by the rules, in that, the Scheme under which the money was deposited would not permit the depositors to make deposits exceeding Rs.2.04 lac in single account and Rs.4.08 lac in joint accounts. The accounts were, therefore, closed and the amount paid by way of interest, on the deposits, ordered to be recovered.

(3.) After closure of the Scheme, the petitioner received her money back but without any interest.