EICHER MOTORS LIMITED Vs. RAM SINGH

JUDGEMENT

(1.) THIS revision petition has been preferred against the order dated 13.12.2006 passed by the District Consumer Forum, Yamuna Nagar at Jagadhri whereby the complaint filed by the respondent/complainant on the ground of territorial jurisdiction, has been dismissed.

(2.) UNDISPUTED facts of the present case are that complainant had purchased a new Eicher Truck 3025 from opposite party No. 1 who is authorized dealer of opposite party No. 2. According to the complainant, the truck was found defective having manufacturing defect and the defect could not he rectified after repeated requests made by him to the opposite parties. Thus, the complainant alleging deficiency in service and unfair trade practice on the part of opposite parties, filed complaint before the District Consumer Forum, Yamuna Nagar at Jagadhri. Upon notice, opposite parties appeared and moved an application for dismissal of the complaint on the ground that the truck was purchased from the opposite party No. 1 at Bathinda (Punjab) and therefore, the complaint before the District Consumer Forum, Yamuna Nagar at Jagadhri was not maintainable as per the provisions of Section 11 of the Consumer Protection Act, 1986. District Consumer Forum finding no substance in the application, filed by the opposite parties dismissed the same. Hence, this revision petition.

(3.) HEARD .