SANTRA DEVI Vs. SAHARA INDIA PARIWAR

JUDGEMENT

(1.) This revision petition has been filed by the petitioner against the order dated 11.05.2011 passed by the Haryana State Consumer Disputes Redressal Commission, Panchkula (in short, 'the State Commission') in Appeal No. 1924/2008 Sahara India Pariwar & Anr. Vs. Santra Devi by which, while allowing appeal, order of District Forum allowing complaint was set aside.

(2.) Brief facts of the case are that complainant/petitioner's sister Ramila Devi opened account in Sahara 10 Scheme with OP/respondent and complainant was nominated as nominee. Ramila Devi died on 12.7.2001. As per scheme, complainant applied for death help and OP started giving death help of Rs.3,000/- per month to the complainant, but later on death help was stopped on the ground that legal heirs of Ramila Devi had not filed their affidavits and complainant had filed false affidavit of Shiv Dayal, brother of Ramila Devi. Alleging deficiency on the part of OP, complainant filed complaint before District Forum. OP resisted complaint and submitted that complainant tendered fabricated death certificate of Ramila Devi issued from Heart Clinic and Medical Centre, Rewari. It was further pleaded that complainant by fraudulent means obtained payment of Rs.1,62,000/- till November, 2005 and OP has right to recover the aforesaid amount and prayed for dismissal of complaint. Learned District Forum after hearing both the parties, allowed complaint and directed OP to pay arrears of death help and continue payment till May, 2011. Appeal filed by OP was allowed by learned State Commission vide impugned order against which, this revision petition has been filed along with application for condonation of delay and perused record.

(3.) Heard learned Counsel for the petitioner on application for condonation of delay.