POST MASTER Vs. SUSHIL AGGARWAL (HUF)

JUDGEMENT

(1.) The respondent which is an HUF, opened a PPF Account in a Post Office on 19.03.1990. The said account was for a duration of 15 years. On completion of the aforesaid 15 years period, the account was extended two times, the aggregate period of extension being from 04.07.2005 to 19.06.2010. When the complainant approached the Post Office for withdrawal of the balance amount in the account, he came to know that interest had not been credited in the said account after 31.03.2005. Being aggrieved, he approached the concerned District Forum by way of a Consumer Complaint. It also had a grievance about non-credit amount of Rs.500/- which it had deposited with the Post Office.

(2.) The complaint was resisted by the petitioner which inter-alia stated in its reply that extension of the PPF Account opened in the name of an HUF was invalid and it was so pointed out to the Post Office in the audit report dated 09.02.2013.

(3.) The District Forum having allowed the Consumer Complaint, the petitioner approached the concerned State Commission by way of an appeal. The said appeal also having been dismissed, the petitioner is before this Commission.