HEAD POST MASTER Vs. RAJESH JAIN

JUDGEMENT

(1.) IN this appeal under Section 15 of the Consumer Protection Act, 1986, order dated 26.7.2005 in Complaint No. 58/2005 by District Consumer Disputes Redressal Forum, Raipur (hereinafter called 'District Forum' for short) has been challenged.

(2.) THE complainant/respondent herein admittedly had purchased 20 Indira Vikas Patra (IVP for short) each of Rs. 5,000 denominations. The details of the said IVPs have been given in para 1 of the complaint and reproduced in para 2 of the impugned order. The complainant averred that the said IVPs were stolen from his possession on 28.11.2003, while he was on tour to Delhi. He lodged report of the incident with the Police at Delhi, which had also registered an offence. By his letter dated

(3.) THE District Forum in the impugned order held that complainant had established that he had purchased the IVPs and that he had promptly intimated the theft of the said IVPs to the appellant. Accordingly, it was held that the appellants are liable to pay the maturity amount of the lost IVPs to the complainant/respondent with interest.