UNION OF INDIA Vs. GEORGE MATHEW

JUDGEMENT

(1.) REVISION Petition No. 2059 of 2009 has been filed against the order dpated 26.3.2009, passed by Maharashtra State Consumer Disputes Redressal Commission, Mumbai (short, ''State Commission '') in First Appeal No.1499 of 2008.

(2.) THE brief facts of the case as gleaned from the order of District Consumer Disputes Redressal Forum, Central Mumbai (short, District Forum) are that Mr. T.M.Dedhia and his wife Vasanti T.Dedhia - Opponent nos.9 and 10/Respondent nos.3 and 4 respectively were the Authorized Agents of National Savings Scheme and Small Savings Scheme since more than 20 years. The Complainant/Respondent no.1 had made investments in various schemes of the Post Office through the said Agents.

(3.) THE respondent no.1 also handed over to the said Agents another crossed cheque vide No.91109 dated 28.8.1999 of Rs.1,00,000/ - drawn on the same Bank and issued in favour of the Post Master, Mahim Head Office for submitting the same to the Mahim Post Office. The agents told to the respondent no.1 that whenever the passbooks would ready, they would be given to him. The respondent no.1 trusted the said Agents as he had dealt with them for the past several years.