ANIL KUMAR GARG Vs. P M G AGRA

JUDGEMENT

(1.) This is an appeal against the judgment and order dated 30.8.1994 passed by President of the District Consumer Forum, Agra in Complaint Case No.485/1992 and the order dated 1.10.1994 passed by the Members in the same complaint case.

(2.) The facts of the case stated in brief are that the complainants had opened an account in the name of their daughters Sunita Garg and Saritarani Garg in the Post Office, Gokulpura, Agra before 3.2.1981. There were five accounts. The amounts deposited in the accounts were as follows 1. Rs.12,045.00 2. Rs.2,708.02 3. Rs.3,560.45 4. Rs.4,652.05 5. Rs.1,635.85 Total Rs.24,601.37

(3.) In this way a total sum of Rs.24,601.37 were to be given to the complainants. This was a five year term deposit account. The complainants on maturity of these accounts took the amount. After adding some money he opened another term deposit account of Rs.25,000/-. The entry in the passbook was made of Rs.25,000/- but in the account of the Post Office, namely the ledger, the amount shown was Rs.500/- only.