SATISH KRISHNAJI JOSHI Vs. GUTTAL POST OFFICE

JUDGEMENT

(1.) -AN orphan who was adopted and brought up by a couple and in whose favour the couple deposited money in the joint name of the orphan and the adopted mother in Post Office and gifted to him a house has not only challenged the lawful action of the Post Office in paying the amount to his adopted mother on maturity but also, it is stated, has sold the house gifted to him to a third party and thrown out his adopted mother to street and made her destitute.

(2.) THE parties in this Order are referred to according to their position in the complaint filed before the District Forum for the sake of convenience.

(3.) THIS appeal is by the complainant challenging the Orders dated 15. 6. 2006 passed by the District Consumer Forum, Haveri, in Complaint No. 15/2006. The President of the District Forum has dismissed the complaint with no order as to cost, whereas the two members of the District Forum have dismissed the complaint with cost of Rs. 10,000 payable by the complainant to opposite party (for short, "o. P. ") No. 3.