UNION BANK OF INDIA Vs. RAVI VERMA

JUDGEMENT

(1.) Zhis is an appeal against order dated 7.5.1997 passed by the District Consumer Disputes Redressal Forum, Gwalior in their Case No.239/96 by which the Forum has directed the appellant-Post Office to pay to the respondent interest at the rate of 12% on Rs.30,000/- for the period from 1.5.1996 to 23.5.1996 alongwith Bonus and Rs.500/- as compensation and Rs.250/- proceedings expenses.

(2.) Heard the arguments of both the parties and perused the records of the case.

(3.) The argument of the appellant is that, in the monthly income account rules, it has been clearly stated in Rule 3 that the provisions of the Post Office Savings Bank General Rules, 1981 , and Post Office Savings Account Rules, 1981 so far as may be, apply in relation to matters for which no provision has been made in these rules. In Savings Account Rules, Rule 9 is as under : "rule 9-Final withdrawal on closure : (1) Except as provided in Sub-rule 2, final withdrawal on closure of an account shall be allowed at a Sub Savings Bank, Extra Department Subsavings Bank or Branch Savings Bank, only after obtaining the sanction of the relevant Head Savings Bank. (2) When payment of interest is not involved final withdrawal on closure of an account may be allowed by a Sub-Savings Bank without obtaining the prior sanction of the Head Savings Bank".