UNION OF INDIA Vs. ARULMIGU SRI SANKARANAREYANAN

JUDGEMENT

(1.) This revision petition is directed against the order of the State Commission dated 30.03.2005 whereby the appeal filed by the petitioner against the order of the District Forum was dismissed. The complainant/respondent made a deposit of Rs.50,000/- with a Post Office on 21.09.1996. The said deposit was in contravention of Post Office Savings Bank General Rules which did not permit other institutional investments in Post Office Time Deposit Accounts. The deposit therefore, was in contravention of the rules. Having detected between 18.08.1997 to 22.08.1997, that this aforesaid deposit was in contravention of the rules, the petitioner sent a letter dated 24.12.1997 to the complainant asking it to close the account as the deposit was in contravention of the rules. Subsequently, the petitioner agreed to pay a special interest @ 3% per annum to the complainant on the aforesaid deposit. The case of the petitioner is that the complainant did not respond to the aforesaid offer. The complainant rather approached the concerned District Forum by way of a consumer complaint.

(2.) The complaint was resisted by the petitioner primarily on the ground that the deposit was in contravention of the rules and therefore, the agreed interest could not have been paid to the complainant.

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