SENIOR POST MASTER Vs. DINESH KUMAR SHARMA

JUDGEMENT

(1.) This is an appeal against the judgment and order dated 16.9.1993 passed by District Consumer Forum, Ghaziabad in Complaint Case No.102/1993.

(2.) The facts of the case stated in brief are that the complainant No.2 sent a registered A. D. letter on 28.10.1992 to complainant No.1 alongwith draft of Rs.26,000/- dated 21.10.1992. This draft was to be paid in Ghaziabad. The complainant No.1 was informed of this draft, hence he contacted the Post Office at Ghaziabad. The complainant No.1 did not get the registered cover. When the complainant applied for duplicate draft to the State Bank of Jaipur and Bikaner, he was informed that the draft has been encashed on 13.11.1992.

(3.) Thereafter the complainant No.1 contacted the Bank at Ghaziabad and came to know that this draft has been encashed through Joint (B) Type Saving Account No.1380442 which was opened on 9.11.1992 and was in the name of Dinesh Kumar Sharma and Sanjay Kumar. The address was given as 54, Gali Gurudwara Patel Marg, Ghaziabad. The complainant could not locate that house. The complainant also came to know that in that account a sum of Rs.30,000/- is still lying in credit balance. An application has been given by the complainant to the Post Office for stop payment of this account.