CHIEF POST MASTER GENERAL PUNJAB Vs. DARSHAN SINGH

JUDGEMENT

(1.) This revision petition has been filed against the impugned order of the State Consumer Disputes Redressal Commission, Punjab, Chandigarh in Appeal No. 1246 of 2001 dated 23.5.2005.

(2.) We have heard the learned Counsel for the petitioner and have gone through the impugned order.

(3.) In this case, one Sarup Singh had purchased certain Kisan Vikas Patras (for short KVPs) from the post office maturing between 22.8.1999 and 19.8.2001. Sarup Singh was missing since 4.12.1996. Police was informed on 10.12.1996. Darshan Singh son of Sarup Singh and Gian Kaur wife of Sarup Singh on 29.3.2000 being nominee of KVPs, prayed for renewal since the KVPs had matured.