SAHKARI GANNA VIKAS SAMITI COLOENELGANJ Vs. SUB-POSTMASTER

JUDGEMENT

(1.) This revision petition has been filed by Sahkari Ganna Vikas Samiti against the order dated 24.08.2016 of the State Consumer Disputes Redressal commission, Uttar Pradesh, (in short 'the State Commission') passed in Appeal No.1890 of 2010.

(2.) Brief facts of the case are that the petitioner purchased Kisan Vikas Patra and National Saving Certificates for Rs.4,63,500/-. After the maturity of the instruments, it was informed that maturity amount cannot be given to the petitioner/complainant quoting circular No.61/111/95 S.V. dated 9.3.1995 of the Postal department, wherein the purchase of Kisan Vikas Patra by institutions has been banned. The complainant filed a consumer complaint bearing No.219/2007 before the District Consumer Disputes Redressal Forum, Gonda, (in short 'the District Forum') and the District Forum vide its order dated 01.09.2010 ordered the opposite party to pay maturity amount. Aggrieved by the order dated 01.09.2010 of the District Forum, the respondents/opposite parties preferred appeal before the State Commission and the State Commission vide its order date 24.8.2016 allowed the appeal and dismissed the complaint.

(3.) Hence the present revision petition.