ORIENTAL INSURANCE CO LTD Vs. ABHISHEK KUMAR SAHU

JUDGEMENT

(1.) Delay of 22 days in filing revision is condoned.

(2.) This revision is directed against the order dated 11.3.2005 of Andhra Pradesh State Consumer Disputes Redressal Commision, Hyderabad dismissing appeal against the order dated 3.12.2004 of a District Forum whereby petitioners/opposite party Nos. 1 to 3 were directed to pay amount of Rs. 40,000 along with compensation of Rs. 2,000 jointly and severally to the respondent/complainant.

(3.) In nutshell, the facts giving rise to this revision are these. Respondent purchased two Kisan Vikas Patras bearing Nos. 206747 and 206746 for Rs. 10,000 each on 6.9.1996 from the petitioners and these were to mature for payment on 6.3.2003. On 27.2.2002 respondent presented both the K.V.Ps. to petitioner No. 1 for pre-mature payment. Respondent alleged that despite personal visits and repeated reminders the amount of K.V.Ps. in question was not paid. Complaint seeking direction to the petitioners to pay maturity amount of Rs. 40,000 with interest @ 24% p.a. from date of maturity and compensation etc. was filed by the respondent. Petitioners contested the complaint admitting that the K.V.Ps. in question were submitted by the respondent at petitioner No. 1 Post Office on 27.2.2002 after signing discharge certificate for Rs. 37,200. However, it was claimed that this amount was paid on 27.2.2002 itself to the respondent. Thereafter on 22.3.2002, respondent preferred complaint to the petitioners alleging misappropriation of the amount of K.V.Ps. by the employees of the petitioner No. 1 and after investigation the complaint was rejected and the respondent intimated accordingly by the letter dated 24.7.2003.