SUPERINTENDENT POST OFFICE & ANR. BANASKANTHA DIVISION PALANPUR, DISTRICT Vs. MANAGING TRUSTEE OF SHRI JAGRUT NAGRIK & ANR. (CONSUMER PROTECTION MANDAL) MR. KISHOR DAVE, HINGLAJ TOWER, N.R. RISALA MANDIR, DEESA

JUDGEMENT

(1.) Delay in making the deposit in terms of order dated 8.7.2016 is condoned. Let the draft in the sum of 1,32,200.00 be accepted by this office during the course of the day.

(2.) The application stands disposed of accordingly. Revision Petition

(3.) This Revision Petition, by the Superintendent of Post Office, Banaskantha Division, Gujarat, the First Opposite Party in the Complaint, is directed against the order dated 5.2.2016 passed by the State Consumer Disputes Redressal Commission, Gujarat at Ahmedabad (for short the State Commission ) in Appeal No. 640/2012. By the impugned order, while reversing the order dated 20.3.2016, passed by the Banaskantha District Consumer Disputes Redressal Forum at Palanpur (for short the District Forum ) in Complaint No. 75/2011, the State Commission has directed the Petitioner to refund to the Complainant, a sum of 1,32,200.00 along with interest at savings account rate from 23.10.2005, i.e. the date of death of the joint account holder.