SUPERINTENDENT OF POST OFFICES Vs. CHHAGAN LAL JAIN

JUDGEMENT

(1.) The present Revision Petition is filed by the Petitioner under Section 21(b) of the Consumer Protection Act, 1986 against the Order dated 13.04.2018 and 30.12.2016 passed by the State Consumer Disputes Redressal Commission, Odisha, Cuttack (hereinafter referred to as the "State Commission") in Appeal No. FA/357/2016.

(2.) The Respondent states that his father Late Rama Chandra Jain of Tusura purchased 692 Indira Vikas Patras(IVP) in the name of his sons, daughters etc. at Head Post Office, Bolangir. He lost all the 692 IVPs and reported the same to Tusura Police Station on 25.06.2001. The OIC Tusura Police Station further intimated the fact to Superintendent of Post Office, Bolangir on 14.07.2001 requesting the Petitioner to stay payment of maturity values of the lost IVPs without proper verification of IVPs of the IVP holder.

(3.) The deceased father of the Respondent had purchased in his favour 160 IVPs. The Respondent had raised a demand of Rs. 16,00,000/- towards maturity value of 160 IVPs and the Petitioner rejected his claim, vide letter dated 11.04.2002, on the ground of Rule 7(2) 1986 and IVP Rule 10 of 1986.