VIJAY KESHAV BHAGWAT Vs. SUB-POST OFFICE MASTER

JUDGEMENT

(1.) The petitioner / complainant namely Vijay Keshav Bhagwat had two MIS Accounts bearing No.53000791 and 53000792 with Sub-Post Office at Narobhaskar in District Jalaun. A sum of Rs.1,00,000/- was withdrawn from the aforesaid MIS Accounts of the complainant, the amount of withdrawal being Rs.50,000/- from each account. The case of the petitioner / complainant is that one K.G. Rajendra Singh, post office agent, who died during pendency of the consumer complaint, used to look after his work relating to MIS Accounts, but he had never authorized him to withdraw the aforesaid amounts from his MIS Accounts. This is also his case that when he visited the post office on 15.6.2011, he came to know of the aforesaid two withdrawals from his MIS Accounts. The complaints made by him having remained unaddressed, he approached the concerned District Forum b way of a consumer complaint, seeking payment of the aforesaid amount with compensation. Shri K.G. Rajendra Prasad was also impleaded as a party to the consumer complaint, but, he having died did not contest the said consumer complaint.

(2.) The respondents filed written version contesting the consumer complaint and inter-alia pleaded in their reply that no cash payment from the MIS accounts of the complainant was made by the post office. It was stated in their written version that on the basis of the withdrawal forms submitted by the complainant himself, the aforesaid amount was transferred from his MIS Accounts to his Saving Bank Account

(3.) The District Forum, having dismissed the complainant, the petitioner / complainant approached the concerned State Commission by way of an appeal. The said appeal also having been dismissed, he is before this Commission by way of this revision petition.