J C DHINGRA Vs. TIMES GUARANTY FINANCIALS LTD

JUDGEMENT

(1.) The present appeal, filed by the appellant under Sec.15 of the Consumer Protection Act, 1986 (hereafter referred to as 'the Act'), is directed against order dated 20th November, 2001, passed by District Forum (Central), Kashmere Gate, Delhi, in Complaint Case No.2815/99 entitled Shri J. C. Dhingra and Anr. V/s. The Managing Director, Times Guaranty Financial Ltd.

(2.) The facts, relevant for the disposal of the present appeal, lie in a narrow compass. The appellants had filed a complaint under Sec.12 of the Act before the District Forum, alleging 'deficiency in service' on the part of the respondents. The learned District Forum, vide impugned order, has held that as the complaint filed by the appellants require adjudication in respect of complex and complicated questions of fact, it was not possible to adjudicate the dispute between the parties in summary proceedings before a Redressal Agency, established under the Act. On the basis of the above finding, the learned District Forum has dismissed the complaint filed by the appellants while giving the appellants liberty to approach the Court of competent jurisdiction for redressal of their grievances.

(3.) Feeling aggrieved, the appellants have preferred the present appeal under Sec.15 of the Act before this Commission.