SUPERINTENDENT OF POST OFFICES Vs. KHERI PILIBHIT

JUDGEMENT

(1.) This Appeal is directed against an order passed by District Forum, whereby he has directed the Appellant to pay the amount under the N. S. C. on its production after maturity. On maturity the Appellant is bound to pay the amount and in our opinion the District Forum has rightly taken the view that it has taken.

(2.) The only contentions urged on behalf of the Appellant is that the issue of N. S. C. is in the name of an organisation which is registered under appropriate law. The legal position is well established that an institution registered under any law is a juristic person capable of acting like any person. The Forum is justified in directing payment of N. S. C. On maturity to the Complainant. We repel the contention of the Appellant that the Complainant is not entitled to the amount of interest under the N. S. C Scheme.

(3.) We accordingly hold that the judgment under Appeal is correct and does not call for any interference.