DEVRAJ KISHORE DAS S/O GHANSHYAM KISHORE DAS Vs. CHIEF MANAHER, RELIANCE LIFE INSURANCE CO LTD & 6 ORS

JUDGEMENT

(1.) This first appeal has been filed by the appellant Devraj Kishore Das against the order dated 02.06.2017 of the State Consumer Disputes Redressal Commission, Chattisgarh (in short 'the State Commission') passed in CC/2015/34.

(2.) Brief facts of the case are that in the month of February, 2015 appellant received a phone call from the representative of the respondent No.1, wherein it was informed to the appellant, that the respondent No.1 as a promotional offer is providing loans at lower interest rate. The appellant was informed that loan of Rs.3,00,00,000/- would be provided to the appellant, subject to the condition that the appellant purchases four policies of Rs.2,00,000/- each. On 11.03.2015, the appellant issued four cheques of Rs.2,00,000/- each totaling to Rs.8,00,000/- pertaining to the IDBI Bank account of the appellant in favour of the respondent No.1 and dispatched the photo, identity proof, address proof, pan card, etc.at the address of the respondent . On 20.03.2015 policy bearing No.52095834 was issued. On 30.03.2015, policy bearing No.52095834 was issued. On 04.04.2015, policy bearing No.52145105 was issued and on 13.04.2015, policy bearing No.52159603 was issued. The appellant contacted the representatives of the respondent No.1 several times with respect to the grant of the loan, however, they kept on delaying the matter on one pretext or the other. On 01.12.2015, aggrieved by this, the appellant filed a consumer complaint bearing No.34 of 2015 before the State Commission. On 02.06.2017, the State Commission dismissed the complaint.

(3.) Hence this appeal.