SANJIB KUMAR DEY Vs. CHABBI DEY

JUDGEMENT

(1.) Smt. Chabi Dey, the complainant, invested Rs. 6,00,000/- by obtaining two SBI Life Unit Plus Super policies on 10.9.2010. It is averred that Shri Sanjib Kumar Dey, Agency Manager, OP 3 handed over to her two receipts bearing No. 412521524 and 400802546. It is alleged that Shri Sanjib Kumar Dey/OP 3 took inordinate time to hand over these receipts to the complainant. Consequently, she visited the office of Shri Kaushik Ganguly, Branch Manager/OP2. From discussion, it transpired that there were no such policies in her name and explained that those receipts produced by her, were forged documents.

(2.) She approached a detective agency i.e. M/s Focus Detective Services but they failed to give a satisfactory feedback to her. She lodged a complaint with the police on 24.6.2011. The police also failed to make any headway in this regard. Consequently, she filed a criminal case against OPs 2 and 3 and their agents at Alipur Police Court on 4.7.2011. She also lodged a complaint with Mr. Navneet Bhasin, Regional Director (East), SBI Life Insurance Co. Ltd., OP 4. SBI Life Insurance Company Limited denied their liability. Thereafter, the instant case was filed with the District Forum.

(3.) The District Forum passed the following order: