(1.) This revision petition has been filed by the petitioners against the order dated 16.01.2013 passed by the Rajasthan State Consumer Disputes Redressal Commission, Jaipur (in short, 'the State Commission') in Appeal No. 1851 of 2010 Hanuman Prasad Vs. Department of Post, Alwar by which, while allowing appeal, order of District Forum dismissing complaint was set aside and it was held that complainant is entitled to get interest on his account under the NSS Scheme.
(2.) Brief facts of the case are that complainant/respondent opened Account No. 6001771 under NSS Scheme of 1987 on 25.02.1991 with OP No. 2/Petitioner No. 2 by depositing a sum of Rs.5,000/-. Complainant again deposited Rs.6,000/- on 26.2.1991 and Rs.13,100/- on 17.3.1992. Compound interest @ 11% was payable, but after 16 years only Rs.17,812/- has been added as interest @ 31/2 p.a. which is contrary to law and OP has made payment of only aforesaid amount of interest and principal Rs.24,100/- whereas total Rs.1,10,833/- should have been paid. It was further alleged that OP has not paid interest of Rs.432/- for the month of December, 2007. On inquiry, OP intimated that under the scheme, one person can open only one account for NSS 1987 scheme and complainant's account was contrary to rules which has been closed after giving simple interest. Alleging deficiency on the part of OP, complainant filed complaint before District Forum. OPs resisted complaint and submitted that complainant opened Account No. 2200003 in another Post Office on 23.3.1990, which was closed on 12.10.2006 and aforesaid Account No. 6001771 was contrary to rules; hence, interest was paid, as payable on Saving Bank A/c. and prayed for dismissal of complaint. Learned District Forum after hearing both the parties dismissed complaint. Appeal filed by complainant was allowed by learned State Commission vide impugned order against which, this revision petition has been filed.
(3.) Heard learned Counsel for the parties finally at admission stage and perused record.