SUPERINTENDENT OF POST OFFICE Vs. BAHADUR SINGH

JUDGEMENT

(1.) Superintendent of Post Office, Railway Road, Kurukshetra has come in appeal, against the order dated 27th June, 1995, passed by District Consumer Forum, Kurukshetra, whereby the complaint of one Bahadur Singh, has been allowed and a sum of Rs.763.80 has been awarded; being difference of the amount of interest paid less to the complainant, on maturity of the National Saving Certificates on 6th March 1989, for the sum of Rs.6700/-, alongwith Rs.1000/- as compensation. It was printed on the National Saving Certificates that on maturity, after six years, the amount of the certificates could be encashed for amount of Rs.13,500.50 ps. However, when the complainant approached the appellant-postal authorities for encashment of certificates, after their maturity, the amount of Rs.12,736-70ps was paid, to the complainant - after deducting Rs.763.80 ps. Aggrieved, against the same, the complainant approached the District Consumer Forum, Kurukshetra.

(2.) In their reply, the postal authorities admitted the factual position, but pleaded that by the Government of India notification number 364 (E), dated 1.4.87, the rate of interest had been reduced, and on the basis thereof, the amount paid to the complainant was correct.

(3.) Learned District Consumer Forum, rejecting the plea of the Union of India, allowed the complaint and awarded the sum of Rs.763-80 ps alongwith Rs.1000/- as compensation, with a further direction that the amount shall be recovered from the salary of the Superintendent, Post Office, Kurukshetra.