BIKRAM SINGH S/O. CHUHAR SINGH, R/O. B/H, MC, OFFICE GARHSHANKAR, DISTRICT Vs. HDFC STANDARD LIFE INSURANCE COMPANY LTD. & 2 ORS. THROUGH ITS MANAGING DIRECTOR, RAMON HOUSE, H.T. PAREKH MARG, 169, BACKBAY RECLAMATION, CHURCHGATE MUMBAI

JUDGEMENT

(1.) The case of the petitioner/complainant is that respondent no. 3 Jarnail Singh approached him and suggested him to invest Rs. 3 lacs in a Fixed Deposit plan of the respondent HDFC Standard Life Insurance Company Ltd. He allegedly assured him that he would get minimum 12% interest on the aforesaid amount and he could withdraw the said amount after one year. According to the complainant, after one year, he received a telephone call from the insurance company informing him that he was required to pay the amount on a yearly basis during the duration of the plan. The complainant sought cancellation of the policy which was rejected. Being aggrieved, he approached the concerned District Forum at Hoshiarpur by way of a Consumer Complaint.

(2.) The complaint was resisted by the respondent HDFC Standard Life Insurance Company Ltd. which took a preliminary objection that the District Forum at Hoshiarpur lacked territorial jurisdiction to entertain the complaint. It was stated in the reply that the policy was purchased by the complainant at Nawan-shahar where the proposal of this policy was filled up on 30.09.2008. It was also stated in the reply filed by the aforesaid company that it has a Branch Office at Nawan-shahar with its Head Office at Mumbai.

(3.) The District Forum at Hoshiarpur vide its order dated 09.04.2012, partly accepted the complaint and directed the insurance company to refund the amount of Rs. 3 lacs to the complainant along with interest @ 9% per annum. Being aggrieved from the aforesaid order, the respondent HDFC Standard Life Insurance Company Ltd. approached the concerned State Commission by way of an appeal. Vide impugned order dated 27.01.2016, the State Commission took the view that the District Forum at Hoshiarpur lacked territorial jurisdiction to entertain the complaint and accordingly transferred the complaint to District Forum at Nawan-Shahar in accordance with law. Being aggrieved from the aforesaid order, the complainant is before this Commission by way of this revision petition.