POST MASTER Vs. SUDHIR KUMAR PANDEY

JUDGEMENT

(1.) The complainant / respondent purchased two Kisan Vikas Patra of Rs. 10,000 each from the sub post office, Bijpur on 23. 3. 1990. The Kisan Vikas Patra were to mature on 23. 9. 1995. On 19. 12. 1990, the complainant informed the post office as well as the police that the aforesaid Kisan Vikas Patras had been lost. When the complainant approached the post office on the maturity date, he was informed that the said Kisan Vikas Patras had already been encashed on 10. 2. 1992 from another post office. Being aggrieved, the complainant approached the concerned District Forum by way of a consumer complaint.

(2.) The District Forum having ruled in favour of the complainant, the petitioners approached the concerned State Commission by way of an appeal. The said appeal also having been dismissed, the petitioners are before this Commission by way of the present revision petition.

(3.) It is an admitted position that the two Kisan Vikas Patras in the denomination of Rs. 10,000/- each were issued to the complainant by Bijpur sub post office on 2 1990. It is also not in dispute that on 19. 12. 1990, the issuing post office i. e. sub post office Bijpur was informed by the complainant that the aforesaid Kisan Vikas Patras had been lost. At a later date he also requested the post office to issue duplicate Kisan Vikas Patras but since same had, in the meanwhile, already been encashed, through another post office on 10. 12. 1992, no duplicates were issued to him.