RAIPUR DIVISION LIFE INSURANCE EMPLOYEES COOPERATIVE SOCIETIES LIMITED & 2 ORS Vs. SANDHYA GUPTA W/O RAJ KUMAR GUPTA

JUDGEMENT

(1.) This revision petition has been filed by the petitioner, Raipur Division Life Insurance Employees Cooperative Societies Ltd. & Ors. against the order dated 22.11.2016 of the State Consumer Disputes Redressal Commission, Chhattisgarh (in short 'the State Commission') passed in First Appeal No.2016/477.

(2.) Brief facts of the case are that complainant/ respondent is a member of the petitioner society and applied for loan of Rs.10,00,000/- from the petitioner society disclosing her son's education as purpose of loan. The loan was sanctioned by the petitioner society. However, Rs.3,00,000/- was disbursed to the respondent and the remaining amount of Rs.6,89,750/- was put in a fixed deposit in the name of the respondent. A legal notice was sent by the respondent to disburse the remaining amount so that loan can be utilised for the medical needs of the petitioner, which were pressing at that time. The petitioner society did not disburse the remaining amount and therefore, the respondent filed a consumer complaint before the District Consumer Disputes Redressal Forum, Raipur (in short 'the District Forum') and the District Forum allowed the complaint vide its order dated 05.07.2016 as under:-

(3.) Aggrieved by the above order of the District Forum, the petitioners herein/opposite parties preferred an appeal before the State Commission and the State Commission vide its order dated 22.11.2016 dismissed the appeal and upheld the order of the District Forum. Hence, the present revision petition.