UNION OF INDIA Vs. SHANKER RAM

JUDGEMENT

(1.) This appeal is from the order dated 25.09.2001 in complaint case no. 148/SC/1999 of Uttar Pradesh (UP) State Consumer Disputes Redressal Commission, Lucknow (hereinafter "the State Commission"). By this order, the State Commission directed as under:

(2.) Aggrieved by the said order, the Union of India represented through the Post Master General, UP, Lucknow and the Post Master, Post Office, Kasturba Gandhi Marg, Allahabad have come up in appeal.

(3.) It is undisputed that the complainant deposited a sum of Rs.1 lakh with OP 5 in one-year term deposits under the National Savings Scheme in account no. 57309 in February 1995 in the name of his wife, Savitri Devi and another sum of Rs.1.11 lakh with the same OP in the same scheme under account no.57310 in March 1995. These deposits matured in 1996.