ARULMIGHU DHANDAYUDHAPAN1SWAMY Vs. DIRECTOR GENERAL OF POST OFFICE

JUDGEMENT

(1.) APPELLANT was the complainant before the State Commission. Aggrieved and dissatisfied by the order of the State Consumer Disputes Redressal Commission in O.P. No. 57 of 1996 the appellant has come up in appeal before us:

(2.) SHRI Arulmighu Dhandayudhapanisway had deposited a huge sum of money totalling to Rs. 1,40,64,300 with the Post Master, Palani Post Office from 5.5.1995 to 16.8.1995 for a period of five years under the Tost Office Time Deposit Scheme'. He received a communication from the post office on 1.12.1995 stating that acceptance of time deposits had been discontinued from 1.4.1995 and, therefore, all such deposits should be closed without interest. The amount deposited by the complainant was refunded to the complainant on 3.1.1996 but no interest was paid. As the complainant was very unhappy with the decision of the postal authorities, he filed a complaint before the State Commission.

(3.) IN this connection, it is relevant to quote the extract of the concluding para of the State Commission's order: