SUPDT. OF POST OFFICES Vs. GANDIKOTA LAKSHMI NARASIMHAM

JUDGEMENT

(1.) BEING aggrieved by order dated 23.7.2009, passed by A.P. State Consumer Disputes Redressal Commission, Hyderabad (for short, 'State Commission '), Petitioners/O.Ps No.1 and 2 have filed this revision.

(2.) BRIEF facts are that respondent/complainant made following deposits with Petitioner no.2 -post office under National Savings Scheme -1992 (for short, "NSS -1992 ")

(3.) PETITIONER in its counter reply, interalia stated;