DHULIPALA PARVATISAM Vs. LIC EMPLOYEES COOPERATIVE BANK

JUDGEMENT

(1.) Aggrieved by the order dated 11.01.2008 in CC.Sr.No.757/2007 on the file of District Consumer Forum, Krishna District at Machilipatnam, the complainant preferred this appeal.

(2.) It is the case of the complainant that opposite parties 3 and 4 had broke open the locks of his house and stolen Fixed Deposit Receipts, Sale Deeds, Bank Pass Books, etc. They forged his signatures and withdrew amounts from the opposite parties 1 and 2 banks. He submitted that opposite party No.1, viz.<RP>The LIC Employees Cooperative Bank</RP>, renewed some F.D.Rs. He claimed the following relief:

(3.) The District Forum dismissed the complaint at the Sr stage on the ground that the procedure contemplated under C.P.Act is summary in nature and the case on hand requires elaborate and voluminous oral and documentary evidence, more so when fraud, forgery and cheating were averred.