State Consumer Disputes Redressal Commission
Reliance Life Insurance Company Ltd. vs Diku Rai & Anr. on 20 April, 2016
Cause Title/Judgement-Entry STATE CONSUMER DISPUTES REDRESSAL COMMISSION WEST BENGAL 11A, Mirza Ghalib Street, Kolkata - 700087 First Appeal No. FA/743/2014 (Arisen out of Order Dated 25/06/2013 in Case No. Complaint Case No. CC/38/2012 of District Darjeeling) 1. Reliance Life Insurance Company Ltd. Office at H-Block, 1st Floor, Dhirubhai Ambani Knowledge City, Navi Mumbai, Maharashtra -400 710. ...........Appellant(s) Versus 1. Diku Rai & Anr. Dumaram Busty, near Himati Boarding School, P.O. & P.S. -Kurseong, Dist. Darjeeling. 2. Adorable Marketing Services Pvt. Ltd. Regd. Office at Abhishek Point, 152, SP Mukherjee Road, 3rd Floor, Kolkata - 700 026. ...........Respondent(s) BEFORE: HON'BLE MR. DEBASIS BHATTACHARYA PRESIDING MEMBER HON'BLE MR. JAGANNATH BAG MEMBER For the Appellant: Sounava Basu, Advocate For the Respondent: ORDER Dt. 20.04.16 DEBASIS BHATTACHARYA, PRESIDING MEMBER
Being aggrieved by and dissatisfied with the Order dated 25.06.2013 passed by the Ld. District Consumer Disputes Redressal Forum, Darjeeling ( in short, Ld. District Forum ) in CC No. 38/D/12, the OP No.2 thereof has preferred this appeal. By the impugned order , the Ld. District Forum, has allowed the case.
The case of the Complainant is that the OP No.1 in the year 2010 opened its branch at Kurseong and the Complainant is a consumer bearing I.D. No. 0001-195284 dated 31.08.2010 . Initially, he purchased Reliance Life Insurance Policy of Rs. 10,000/- yearly premium of the OP No.2 with the assurance that they will pay the next two yearly payments . Also , the OP No.1 gave out a huge offer in August, 2010 that he would be eligible for winning a Maruti SX4 /Maruti Swift Dzire . Accordingly, he achieved the target of Rs. 50,000/- as offered by the OP No.1 and was qualified for getting Maruti SX4 /Maruti Swift Dzire . But, the OP No.1 gave false excuses from the OP No.1 , who closed its Branch Office at Kurseong and he was thus cheated. Accordingly, the case.
On the other hand , the case of the OP No.2 is that the Complainant retained the policy document and did not raise any objection during "Free look period". Lastly, it prayed for dismissal of the case.
It is to be considered if the impugned order requires reversal and / or any change /modification .
Decision with reasons.
The appeal is heard ex parte. On considering the submission of the Ld. Advocate for the Appellant and other materials on record, it is palpably found that there is no case of the Appellant in the matter. There is sign of deficiency in service by both the OPs. The Ld. District Forum concerned has gone into the merit of the case and decided it in favour of the Complainant . There is no other option left in the matter in this appeal. The impugned order is not interfered with . It is affirmed and the appeal stands dismissed. [HON'BLE MR. DEBASIS BHATTACHARYA] PRESIDING MEMBER [HON'BLE MR. JAGANNATH BAG] MEMBER