P GNANASOUNDARI Vs. POST MASTER HEAD POST OFFICE

JUDGEMENT

(1.) This appeal is directed against the order dated 9th day of November, 1998 in O. P. No.56/98 on the file of the District Consumer Disputes Redressal Forum, Tiruchirapalli. The appellant is the complainant while the respondent is the opposite party.

(2.) The complainant Gnanasoundari, it is said, purchased Kisan Vikas Patra for Rs.10,000/- on 7.3.1995 from the opposite party Post Master, Head Post Office, Sri Rangam. The said Kisan Vikas Patra got matured on 7.3.1998 and the maturity value of the said Patra is Rs.14,200/-.

(3.) It appears, the complainant's daughter by name Helen Mary instituted a suit before the II Additional Sub-Judge, Trichy in O. S. No.663/97 impleading the opposite party Post Master as one of the defendants in the suit. The suit was one for partition. She also filed in that suit an Interlocutory Application No.646/97 praying for issue of an order of interim injunction restraining the opposite party Post Master from disbursing the maturity value of the Kisan Vikas Patra to the complainant. No interim order appears to have been passed in the said I. A. Consequently, the said Helen Mary suppressing this sort of details also instituted a further suit before the I Additional Subordinate Judge, Trichy in O. S. No.763/97 for the same relief as she had prayed for in the other suit. She also filed an I. A. No.663/97 praying for interim injunction restraining the opposite party Post Master from disbursing the maturity value of Kisan Vikas Patra in favour of the complainant mother. No interim order, it is said, was granted.