POST OFFICE ALIPUR Vs. RUBI

JUDGEMENT

(1.) This revision is directed against the order dated 19.7.2004 of State Commission, Delhi dismissing appeal against the order dated 26.5.2004 of a District Forum whereby petitioner/opposite party was directed to pay interest @ 9% p.a. on the maturity amount of Rs. 92,000 from the date(s) of maturity till date of payment i.e., 30.5.2002, compensation of Rs. 500 and cost to the respondent/complainant.

(2.) Facts giving rise to this revision lie in narrow compass. Respondent purchased Kisan Vikas Patras (KVPs) of the value of Rs. 40,000 and Rs. 6,000 which were due maturity on 4.3.2002 and 9.3.2002 respectively from the Post Office at IDPL, Virbidhar, Rishikesh. Respondent shifted to her native village Palla, Delhi. On 2.2.2002 she made application to the Post Master, Alipur for transfer of KVPs of Rs. 40,000 and payment thereof at Delhi. Another application for the same purpose was filed on 5.3.2002 for the KVPs of Rs. 6,000. Maturity amount of the KVPs purchased on 4.3.2002 was made on 30.5.2002 while those purchased on 9.3.2002 on 24.01.2003 by Alipur Post Office. Alleging delay in payment of maturity amounts, the respondent filed complaint seeking interest and other reliefs which was contested by the petitioner. Complaint was allowed by the District Forum and appeal against District Forum's order filed was dismissed by the State Commission.

(3.) While assailing the orders passed by Fora below Mr. D.S. Mehandru for petitioner invited our attention to para No. 4 of affidavit of Sachin Mittal, working as APMG (Vig.) (copy at pages 29 to 32) filed by the petitioner and instruction 37(8) issued by the Post and Telegraph Department-Annexure P-2 dealing with transfer of certificate from one post office to another. It was pointed out that payment was made to the respondent immediately after confirmation was received by the Alipur Post Office. Aforesaid para 4 of the affidavit reads thus :