SADHNA CHATURVEDI & ANR W/O LATE MAHESH CHAND CHATURVEDI; ANAND CHATURVEDI S/O LATE MAHESH CHAND CHATURVEDI Vs. UNION OF INDIA THROUGH SR SUPERINTENDENT OF POST OFFICES, MATHURA DIVISION

JUDGEMENT

(1.) This revision petition has been filed by petitioners Smt. Sadhna Chaturvedi & Anr., against the order dated 05.08.2015 of the State Consumer Disputes Redressal Commission, Uttar Pradesh, (in short 'the State Commission') passed in Appeal No.2345 of 2008.

(2.) The brief facts of the case are that the petitioners/complaints, Smt. Sadhana Chaturvedi and another opened one Joint Account under Monthly Income Savings Scheme on 30.01.2006 at Sub Post Office, Arya Samaj Road, Mathura and deposited 4 cheques of Dena Bank, Mathura bearing Nos.1311178, 1311179,1311180 and 1464011 for Rs.1,50,000.00 each totalling to Rs.6 lacs. The complainants were not issued Pass Book of the same in time and, therefore, a complaint was made in this regard to the higher authorities. Consequently, the Postal Authorities informed them on 28.02.2006 that the aforesaid four cheques of Rs.1.50 lacs each were lost in transit. Therefore, the complainants again deposited 4 cheques bearing Nos.7464016 to 7464019 on 1.3.2006 and the same were credited in the account concerned on 3.3.2006. In the meantime, there was a change in the policy and the grant of 10% Bonus, payable under the Monthly Income Scheme was withdrawn with effect from 13.2.2006. Accordingly, the complainants were denied of the benefits of Bonus. Aggrieved by this deficiency in service, complaint case no.220 of 2006 was filed before the District Consumer Disputes Redressal Forum, Mathura, (in short 'the District Forum') for redressal of their grievances.

(3.) The complaint was resisted by the opposite party. The District Forum, after considering the submission of both the parties allowed the complaint as under on 04.11.2008:-