MUTHOOT FINANCE LTD. Vs. SATISH CHANDRA

JUDGEMENT

(1.) This is an appeal under Section 15 of the Consumer Protection Act, 1986 (in short, "the Act") against order dated 19.07.2013 passed by the District Consumer Disputes Redressal Forum (East), Saini Enclave, Delhi (in short, "the District Forum") in Complaint Case No. 241/2012.

(2.) Briefly the facts relevant for the disposal of present appeal are as under:

(3.) Appellant/Op had opposed the claim by filing written statement alleging therein that on 10.05.2011 a dacoity/robbery was committed in their Pandav Nagar Branch wherein the jewellery as well as cash and the ornaments of respondent/complainant were looted at the gun point and FIR No. 195/11 was lodged by the appellant and there is no deficiency in service on their part.