SUPERINTENDENT OF POST OFFICE Vs. VINOD KUMAR VERMA

JUDGEMENT

(1.) This is an appeal against the judgment and order dated 31.1.2000 passed by District Consumer Forum, Pithoragarh in Complaint Case No.68/1998.

(2.) The facts of the case stated in brief are that the complainant on 6.11.1985 purchased two National Savings Certificates for amount of Rs.1,000/- each. In these National Savings Certificates the name of Sri Shiv Swaroop Verma and Sons was written while the complainant is the only son of Sri Shiv Swaroop Verma and the complainant is entitled to get the proceeds of these NSCs. According to the complainant the term of these NSCs have expired and he requested the Deputy Post Master, Dharchula and Superintendent, Post Office, Pithoragarh but nothing has been done so far. The complainant has prayed that the amount be returned with interest.

(3.) The opposite party in its written version has alleged that these NSCs are not in the name of an individual person but has been prepared in the name of Shiv Swaroop Verma and Sons. When it was found that these NSCs are in the name of the firm, then the higher officials of the opposite parties were approached to regularise the same either by paying no interest or at the rate of 5% per annum. Now the permission has been obtained and the payment will be made.