UNION OF INDIA Vs. DEEPAK PURI

JUDGEMENT

(1.) THE respondent Sh. Deepak Puri, who was also the Karta of an HUF, purchased some National Saving Certificate from the petitioner on 30.08.1991. The said certificates were to mature on 31.03.1997. When the respondent approached the Post Office, for payment of the maturity amount, the Post Office refused to make such payment, on the ground that he being the Karta of HUF could not have purchased National Saving Certificate in his single name. Though, he could have purchased the same jointly with another member of HUF.

(2.) BEING aggrieved from the refusal of the Post Office to pay maturity amount to him and alleging deficiency in service on his part, the respondent filed a complaint before the concerned District Forum. Vide order dated 15.04.2005, the District Forum directed the petitioner to pay interest on the amount of Rs. 10,000/ - to the respondent as per rate of 3 years or above FDR of the nationalized bank, till 31.03.1997. Thereafter, the petitioner was to be paid interest at the rate of interest applicable to the saving bank accounts. It would be pertinent to note here that the Post Office had been willing to refund the principal sum of the respondent, but he did not accept the same since he wanted interest as well.

(3.) BEING aggrieved from the order of the District Forum, the petitioner/opposite party preferred an appeal before the State Commission. The appeal was dismissed vide impugned order dated 16.04.2013. Being still dissatisfied, the petitioner is before us by way of this revision petition.