JITENDRAKUMAR KARSANDAS VED & 2 ORS Vs. UNION OF INDIA & 2 ORS THROUGH SECRETARY, MINISTRY OF COMMUNICATION AND INFORMATION TECHNOLOGY, DEPARTMENT OF POST

JUDGEMENT

(1.) This revision petition has been filed by the petitioners against the order dated 27.3.2017 of the State Consumer Disputes Redressal Commission, Gujarat, (in short 'the State Commission') passed in Appeal No.1458 of 2014.

(2.) Brief facts of the case are that the petitioner No.1/complainant, his wife and daughter opened four MIS accounts with the opposite party. Opposite party No.4 (agent) forged the signature of the complainant and closed the MIS accounts prematurely and transferred Rs.4,73,325/- to a bogus account without knowledge of the complainant. Allegedly there is violation of rules as opposite parties permitted withdrawal by cash, when there is a rule that if payment of more than Rs.20,000/- is to be made, then the same should be made by cheque only. The complainant filed a complaint before the District Consumer Dispute Redressal Forum, Godhra (in short 'the District Forum'). The District Forum passed the following order on 17.07.2014:-

(3.) Aggrieved by the order dated 17.7.2014 of the District Forum, opposite parties preferred an appeal bearing No.1458 of 2014 before the State Commission and the State Commission passed the following order: