MAMTA AND ANR. R/O QUARTER NO. IV/A/1/3, OFFICER RAILWAY COLONY, INFRONT OF NEW SATPURA OFFICER REST HOUSE, NEAR TITALY CHOWK BILASPUR CHHATTISGARH Vs. DIRECTOR, POSTAL SERVICE OFFICE AND ORS. CHIEF POST MASTER GENERAL, M.P. CIRCLE, BHOPAL M.P. AND ORS.

JUDGEMENT

(1.) This revision petition has been filed by the petitioners, Smt. Mamta and Hari Prasad against the order dated 24.5.2011 of the Madhya Pradesh, State Consumer Disputes Redressal Commission, (in short, 'the State Commission.') by which the appeal preferred by the respondents has been allowed setting aside the order dated 25.11.2009 of the District Consumer Disputes Redressal Forum, Shahdol, (in short, 'the District Forum').

(2.) The facts of the case are that the petitioners have purchased the National Savings Certificates (N.S.Cs.) for Rs.31,000/- from the respondents and the details are given below:- <FRM>JUDGEMENT_76_LAWS(NCD)10_20151.htm</FRM>

(3.) The petitioner presented these N.S.Cs. on maturity for payment to the respondents and the concerned Sub Post Master Mr. S.L.Rohini, informed that as the payment would be more than Rs.20,000/- , it can only be paid through cheque. The Sub-Post Master took all the NSCs duly discharged by the petitioner.