P N KRISHANA Vs. BANASHANKARI POST OFFICE

JUDGEMENT

(1.) -THIS appeal is by the complainant challenging the order of the DF dismissing the complaint.

(2.) THE facts in this case are as follows: one Smt. B. Sharadamba and Sri B. S. Vishveshwaraiah were the purchasers of NSCs worth Rs. 10,000 each. As on the date of maturity the value of each NSC is Rs. 20,150. In the meanwhile according to the complainant the said certificates were gifted in his favour and therefore he filed Form-34 with the Post Office to transfer the said NSCs to his name. Thereafter the complainant had written several letters requesting the OPs to transfer the said certificates on the basis of the application filed in Form-34. Ultimately the OP had written a letter dated 20. 4. 2000 to the complainant calling upon him to produce the original NS Certificates.

(3.) PURSUANT to that letter the complainant has produced the original NSCs on 27. 4. 2000. Copy of the acknowledgement is produced and marked as Ex. C-9 before the DF.