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State Consumer Disputes Redressal Commission

Sri Malin Ch. Bhowmick & Anr. vs Sub-Post Master on 13 June, 2011

  
 Daily Order


 
		



		 






              
            	  	       STATE CONSUMER DISPUTES REDRESSAL COMMISSION  WEST BENGAL  BHABANI BHAWAN (Gr. Floor),  31, Belvedere Road, Kolkata - 700027             FA No: 38 Of 2011  (Arisen out of Order Dated 07/06/2010 in Case No. 103/10 of District Kolkata-II)             1. Sri Malin Ch. Bhowmick & Anr.  S/o Late Makhan Ch. Bhowmick, 14/B, Chaulpatty Road, P.S. - Beliaghata, Kolkata - 700 085.  2. Narayan Kr. Sarkar  S/o. Late Dwijadas Sarkar, Sodepur, Dist. North 24 Parganas. ...........Appellant(s)  Versus      1. Sub-Post Master  K. G. Bose Sarani, P.S. - Beliaghata, Kolkata - 700 085. ...........Respondent(s)       	    BEFORE:      HON'BLE MR. JUSTICE PRABIR  KUMAR  SAMANTA PRESIDENT    HON'BLE MRS. SILPI MAJUMDER Member          For the Appellant: Prasanta Banerjee, Advocate    For the Respondent:  Ms. Ratna Bramhachari., Advocate      	    ORDER   

No. 4/13.06.2011.

 

HON'BLE JUSTICE SRI PRABIR KUMAR SAMANTA, PRESIDENT.

 

Appellant through Mr. P. Banerjee, the Ld. Advocate and Respondent through Mr. Sanjay Das, the Ld. Advocate are present.

 

This appeal is directed against the judgement and order dated 07.06.2010 passed by the Forum below whereby the complaint has not been admitted for hearing.  The present Appellants have approached the Forum below in a complaint case by alleging that postal authorities have failed to inform on their request whether they are the nominees in respect of some postal savings made by someone.  No document relating to such postal savings scheme has been disclosed along with the complaint nor the relationship with the depositors.  Therefore, in the complaint, that has been filed before the Forum below the interest of the Complainant has also not been established.  It, therefore, cannot be said that the Complainant has any cause of action in respect of the deposits made under postal savings scheme.  We, therefore, do not find any illegality in the impugned order.  The appeal is accordingly dismissed.     [HON'BLE MR. JUSTICE PRABIR KUMAR SAMANTA] PRESIDENT   [HON'BLE MRS. SILPI MAJUMDER] Member