P.C. JAIN Vs. R.P. SINGH

JUDGEMENT

(1.) Leave granted.

(2.) Brief facts relevant and essential for disposal of these appeals which arise out of proceedings under the Consumer Protection Act, 1986 are noted hereinbelow:-

(3.) The respondent Dr. R.P. Singh, challenged the order dtd. 4/4/2008 of the DCDRC, Faridabad by way of filing First Appeal No. 1493 of 2008 before the State Consumer Disputes Redressal Commission, Haryana(hereinafter being referred to as "SCDRC") which was allowed vide order dtd. 23/5/2011 observing that since the appellant-complainant P.C. Jain was operated at New Delhi, the DCDRC, Faridabad had no territorial jurisdiction to entertain and decide the complaint and direct that the amount of Rs.2.00 Lakhs be refunded to the respondent Dr. R.P. Singh.