M.S.RANDHAWA Vs. S.B.I. CARD

JUDGEMENT

(1.) This appeal has been filed by the complainant against order dated 13.05.2019 passed by District Consumer Disputes Redressal Forum-II, U.T., Chandigarh (in short 'the Forum') vide which, his consumer complaint bearing No.578 of 2018 was dismissed by the Forum. While dismissing the complaint, the Forum observed in Paras 5 to 9 of its judgment as under:-

(2.) However, we are not convinced with the finding given by the Forum on the basis of two documents i.e. Annexures C-6 and C-7 produced in evidence before the Forum by the complainant. Annexure C-6 is the copy of complaint dated 29.09.2018 given by the complainant to the Chief Executive Officer, SBI Credit Card, Gurgaon with its copies to Principal Nodal Officer, SBI Credit Card, Gurgaon and Senior Manager - Customer Service, Chandigarh.

(3.) In the aforesaid complaint (Annexure C-6), the complainant specifically stated that as he had applied for housing loan from Oriental Bank, Sector 33, Chandigarh, he was informed that his CIBIL Score has come down due to default in making payment of credit card. It was also informed by the complainant that he never applied for SBI Credit Card in 1999 and asked to supply certain documents/clarification at the earliest. It was also clarified by the complainant that he was issued add on card in the year 2013 and the primary card holder was Vikram Randhawa whose card number was 4377484634124989. The complainant further asked to let him know his card number as the same was surrendered by him on 07.07.2015 by making full and final payment of Rs.16,280/- through cheque no.016611 of Oriental Bank of Commerce.