ANIL KUMAR GARG Vs. P.M.G. AGRA
LAWS(UTNCDRC)-2001-6-1
UTTARAKHAND STATE CONSUMER DISPUTES REDRESSAL COMMISSION
Decided on June 11,2001

Appellant
VERSUS
Respondents

JUDGEMENT

K.C.BHARGAVA,PRESIDENT - (1.) THIS is an appeal against the judgment and order dated 30.8.1994 passed by President of the District Consumer Forum, Agra in Complaint Case No. 485/1992 and the order dated 1.10.1994 passed by the Members in the same complaint case.
(2.) THE facts of the case stated in brief are that the complainants had opened an account in the name of their daughters Sunita Garg and Saritarani Garg in the Post Office, Gokulpura, Agra before 3.2.1981 There were five accounts. The amounts de posited in the accounts were as follows: 1. Rs. 12,045.00 2. Rs. 2,708.02
(3.) RS . 3,560.45 Rs. 4,652.05;


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