UNION OF INDIA Vs. MONIKA TANDON

JUDGEMENT

(1.) THE Revision Petition was dismissed by our order dated 9th February, 1994. At that hearing there was no appearance for the Revision Petitioner, Union of India and after going through the records of the case, the Order was passed that the decision rendered by the State Commission did not suffer from any jurisdictional error or material irregularity pertaining to jurisdiction and that there was no scope for interference by this Commission in the exercise of our revisional power. Subsequently, on a petition for review, this Commission, decided to re-hear the case de novo in the interests of justice.

(2.) THE relevant facts of the case are briefly set out below:

(3.) THE National Savings Certificates were, in this case, issued in 1985 and matured for payment in 1991. The District Forum by its Order dated 27th May, 1992 directed that a sum of Rs 20,150/-, the amount on maturity of the National Savings Certificates, be paid to the complainants with interest at 12% per annum from 30th September, 1991. This order of the District Forum was upheld by the State Commission by a short order of 25th May, 1993 confining itself merely to the rate of interest allowed by the District Forum.