SBI LIFE INSURANCE CO LTD Vs. TRILOKI CHOUDHARY

JUDGEMENT

(1.) This revision petition has been filed by the petitioner SBI Life Insurance Co. Ltd. & anr. against the order dated 01.02.2017 of the State Consumer Disputes Redressal Commission, Rajasthan, (in short 'the State Commission') passed in FA No.60 of 2017.

(2.) Brief facts relevant for disposal of the revision petition are that respondent/complainant filed a consumer complaint stating that he did not receive the policy inspite of payment of amount of premium. The complaint was contested by filing the written statement by way of counter-affidavit by an Officer namely, Ms. Neelam Singh of the petitioner bank. The District Consumer Disputes Redressal Forum, Jaipur, (in short 'the District Forum') allowed the complaint vide its order dated 20.12.2016 as under:-

(3.) Aggrieved particularly with order of the District Forum in respect of initiation of proceedings under Section 340 of Cr.P.C., petitioner preferred appeal before the State Commission bearing no. 60 of 2017. The State Commission dismissed the appeal on the ground that the petitioner may raise the issues mentioned in the memo of appeal before the District Forum as only the notice has been directed to be issued under Section 340 of Cr.P.C.