SUPERINTENDENT OF POST OFFICE Vs. KRISHARAO DAULAT AHIRE

JUDGEMENT

(1.) I.A. No. 4982/2015

(2.) The complainant/respondent claims to have purchased Indra Vikas Patra worth Rs. 8,000/- from the post office on 02.04.1995. The aforesaid certificates, according to the complainant, were to mature on 03.04.1995. The certificates were allegedly lost and intimation of the loss was given to the Post Office. When the complainant, on maturity, sought payment of the aforesaid Indra Vikas Patra, but was refused by the Post Office on the ground that original certificates had not been produced. Being aggrieved, he preferred a complaint before the concerned District Forum.

(3.) The complaint was resisted by the petitioner primarily on the ground that there was no proof of the certificate in question having purchased by the complainant. It was further stated in the reply that production of the original certificates was necessary and in case of loss, the rules did not permit the replacement of the certificate.