UNION OF INDIA Vs. MANOJ KUMAR PURANMAL PALDIWALA

JUDGEMENT

(1.) THIS Revision Petition has been filed against the Order dated 10th July, 1995 passed by the State Consumer Disputes Redressal Commission, Bhopal (For short State Commission) in Appeal Case No. 85 of 1995 by which appeal was partly allowed to the extent of award of compensatory expenses.

(2.) THE facts of the case lie in a narrow compass. The present Respondent, Manoj Kumar Puranmal Paldiwala purchased Six Year National Saving Certificates worth Rs. 5,000/- on 27.6.1987 from the Post Office. On the Certificates it was printed that on expiry of six years, the purchaser will get Rs. 10,075/-. However, on maturity the Post Office paid to him Rs. 9,505/- i.e. 1% less amount of interest.

(3.) FEELING aggrieved the Department, Petitioner herein, filed an appeal before the State Commission. As stated above the State Commission allowed the appeal partly to the extent of award of compensatory expenses of Rs. 200/- which was set aside.