- (1.) The present Appeal has been preferred against the order no. 2 dt. 8.7.09 passed by the Ld. District Consumer Forum, CDF Unit-1 in Case No. 242/09 wherein the Ld. District Forum dismissed the consumer complaint. The Appellant/Complainant s case before the Ld. District Forum, in brief, was that the complainant was a bonafide customer of the OP/Bank in respect of credit cards According to the complainant s case, though the complainant did not use the credit cards a substantial amount from his account was siphoned off at the instance of some miscreants. Being aggrieved and dissatisfied with such siphoning off good money of the complainant, the complainant approached the OP/Bank for proper redressal. But the OP/Bank did not afford any relief to the complainant and hence, the petition of complaint was filed before the Ld. District Forum for proper redressal.
(2.) The Ld. District Forum at the very initial stage while considering the case of the complainant at the admission stage has observed that the complainant having not used the credit cards cannot be termed as a consumer under the OP/Bank and that the complainant having lodged an FIR in respect of the aforesaid allegations before the police, question of entertaining the consumer complaint did not arise and accordingly, dismissed the complaint.
(3.) The only moot question that revolves round the present Appeal is as to whether the Ld. District Forum was justified enough in dismissing the petition of complaint in the manner as discussed above. DECISION WITH REASONS;