UNION OF INDIA Vs. J.P SINGH

JUDGEMENT

(1.) The present Revision Petition has been filed against the Order dtd. 7/6/2022 of the Uttar Pradesh State Consumer Disputes Redressal Commission at Lucknow (for short the State Commission) in Appeal No. 1603 of 2008, whereby the Appeal was dismissed and the Order of the District Consumer Disputes Redressal Forum, Azamgarh (for short the District Forum) dtd. 18/7/2008 in Consumer Complaint No. 144 of 2006 was confirmed.

(2.) The brief admitted facts of the Case are that the Respondent, who is the Complainant, had opened a PPF Account with the Petitioners for a period of 15 years. He had been regularly making the deposits and after 15 years also he continued to make the payment in the PPF Account. It has also come on record that the Petitioners had credited interest as applicable to PPF Account on deposits. When the Respondent demanded the amount after maturity, an amount of Rs.1,10,350.70 was deducted from his account on the ground that the interest has been wrongly added in his account and that he was not entitled for the rate of interest which the PPF attracts on the ground that he had not submitted Form-H within limitation.

(3.) It is argued by learned Counsel for the Petitioners that according to Rule 9(3A) and (5) of PPF Scheme, 1968, Form-H was required to be furnished within one year from the date of maturity of the Account for further extension of PPF after 15 years and only then the depositor was entitled for the interest as applicable to PPF Account.