SUPERINTENDENT OF POST OFFICES Vs. JWALA PRASAD

JUDGEMENT

(1.) These are two appeals. Appeal No.456/s. C. /93 and the other Appeal is No.457/s. C. /93 moved on behalf of the Superintendent of Post Offices, Hardoi Division against the common order dated 5.1.1993 passed in Complaint Case No.587 of Jwala Prasad and Case No.376 of Adhyaksh Samaydoot Sahkari Shram Samvida Samiti and Case No.268 of M/s. Kamta Prasad Vishambhar Agrawal against the Senior Superintendent of Post Offices, Sandila and others by the District Forum, Hardoi.

(2.) The case in brief is that the complainant Jwala Prasad purchased on behalf of M/s. Bansal Transport Company, National Savings Certificates of VIth Issue of Rs.7,000/- (Rs. Seven Thousand) for six years and the Adhyaksh Samaydoot Sahkari Shram Samiti for Rs.1,000/ and on their maturity the National Savings Certificates were presented for encashment but the Post Office concerned refused on the ground that the National Savings Certificates cannot be issued in the name of the Firm or Samiti under Rule 7 of the National Savings Certificates of 6th Issue Rules, 1961.

(3.) The District Forum having considered the case of both the parties have come to the conclusion and allowed the complaint and ordered the appellant-opposite party to pay the matured amount of the National Savings Certificate concerned alongwith Rs.500/- as damages to each of the complainant within a month. Against this order the present appeals have been preferred by the Superintendent of Post Offices, Hardoi Division, Hardoi.