SAI AGENCIES Vs. ORIENTAL INSURANCE COMPANY

JUDGEMENT

(1.) THIS appeal is directed against the order of the Maharashtra State Consumer Disputes Redressal Commission rejecting the complaint of the appellant and relegating him to knock at the door of the Civil Court. State Commission was of the view that the complaint which is voluminous will require a great deal of evidence as complicated and intricate issues would arise. The matter, therefore, could not be decided in the summary jurisdiction of the State Commission. State Commission noticed that the complaint runs into nearly 500 pages.

(2.) IT was submitted before us that the complaint was only in 41 pages and rest were the documents. That would itself show that the evidence has to be voluminous both oral and documentary. We do not think that we should interfere with the discretion exercised by the State Commission on the facts of the case. Accordingly, this appeal is dismissed. Appeal dismissed.