A.BALI REDDY Vs. MUNEENDRA FINANCIERS

JUDGEMENT

(1.) Oral Order (Per Hon'ble Justice Sri D.Appa Rao, President) The unsuccessful complainant is the appellant.

(2.) The appeal is preferred against the order of the District Forum in rejecting the complaint at the stage of admission on the ground that earlier complaints were filed before District Forum-I, Chittoor, subsequently at District Forum-II, Tirupathi and finally at Kadapa on the ground of territorial jurisdiction.

(3.) The District Forum, Kadapa while returning the complaint, directed the same to be filed before appropriate forum. It is observed that the earlier complaint that were filed before Chittor and Tirupathi were returned. on the ground of territorial jurisdiction. When admittedly the respondent/opposite .party is a resident of Kadapa, the District Forum, Kadapa will have jurisdiction exfacie to take it on file. Sec 11(2)(b) of Consumer Protection Act, 1986 which reads as follows:-