UNION OF INDIA Vs. K.D. RUPANI

JUDGEMENT

(1.) This revision petition has been filed by Union of India challenging the order dated 07.03.2019 passed in appeal No. 1122 of 2014 by the Gujarat State Consumer Disputes Redressal Commission Ahmedabad (in short "the State Commission").

(2.) Brief facts of the case are that the respondent complainant purchased Indira Vikas Patra for Rs.9000/- from the post office Rajkot City on 18.01.1996 and they were to mature after 5 years and 6 months. The respondent approached the post office for encashment of these Indira Vikas Patras on 22.10.2013. The post office paid the maturity amount to the complainant on 02.01.2014. The complainant gave a legal notice on 07.01.2014 demanding interest on the maturity amount of Rs.18,000/- from 18.07.2001 to 02.01.2014. The post office did not pay the interest as the same was not payable according to rules. The complainant then filed a consumer complaint on 23.01.2014 before the District Forum Rajkot claiming the interest on the maturity amount. The complaint was resisted by the opposite party by filing the written statement. It was stated that the interest was not payable as per the Indira Vikas Patra rules. The District Forum, however, allowed the complaint and ordered payment of 10% interest per annum vide order dated 17.06.2014. The Union of India then preferred an appeal before the State Commission being FA No. 1122 of 2014. The State Commission vide its order dated 07.03.2019 allowed the appeal in part by reducing the rate of interest from 10% per annum to 6% per annum.

(3.) Hence, the present revision petition.