SUNDER VATI Vs. COMMAND OFFICER

JUDGEMENT

(1.) This is an appeal against the order dated 12.8.1996 passed by District Forum, Bahraich in complaint case No.14/96.

(2.) We have heard learned Counsel for the appellant. The brief facts of the case stated are that the husband of the complainant was upholster in the field workshop platoon, and during the period of service he died. Succession certificate was obtained on his death with respect to the dues. The complainant sent papers for family pension and other dues to the command officer of the field workshop platoon.

(3.) The opposite party No.1 contested the case, and stated that the complainant is not wife of the deceased. Complainant Nos.2 and 3 are not her sons. Actually, the wife is one Smt. Sundervati Devi and the sons Sri Mithlesh Kumar and Vinod Kumar r/o of Gram Fatehpur, Post Titheria Ranipur, Tehsil Bhinga, District Bahraich. The pension and other dues have been paid to them and the complainants are not consumers. This fact was also communicated to the complainant vide letter dated 7.8.1992. In reply to his notice that payments have already been made to one Smt. Sundervati Devi and this letter was duly received by the complainant. The opposite party Nos.2 and 3 also filed written statement taking the same defence.