RAM DAYA vs Union of India

THIS is an appeal against the order dated 8.4.1994 passed by District Forum, Bahraich in complaint case No. 60/94. The brief facts of the case stated are that the complainant purchased Indira Vikas Patras which were lost or stolen.

THE case of the opposite party that according to the provision on the basis of which Indira Vikas Patras have been issued clearly states that no duplicate Indira Vikas Patras be issued after they are lost or stolen. Duplicate Indira Vikas Patras are only to be issued when the original has been utilised and numbers can be identified. Indira Vikas Patra shall be given to that person who brings the old Indira Vikas Patra because there is no name in the Indira Vikas Patra to whom it has been issued. It is not moved in the registration of the department and is treated like a currency note. The District Forum after considering all aspects of the case dismissed the complaint.

Aggrieved against this order the appellant has come up in appeal and has challenged correctness of the order passed by the District Forum.

THE observations of the District Forum are correct because no record of sale of Indira Vikas Patra is kept by the post office. No name of the person to whom it is sold is mentioned. It is treated just like a currency note and the person who possesses the same is the owner of the Indira Vikas Patra. THE instructions of the Government are clear that on this account no duplicate Indira Vikas Patra can be issued if the original has been lost or stolen. A duplicate Indira Vikas Patra can only be issued in few cases but the complainant is not entitled to any duplicate Indira Vikas Patra on the basis of allegations made by him. Thus, we find that there is no ground for interfering with the judgment of the District Forum and the appeal is liable to be dismissed. ORDER

THE appeal is dismissed and the order of the District Forum is confirmed. Let copies be made available to the parties as per rules. Appeal dismissed.