JOJENDRA SINGH Vs. IMPERIAL VEHICLES PVT. LTD

JUDGEMENT

(1.) THE reasons for delay in disposal of this appeal can be seen from the order sheet.

(2.) AFTER hearing the parties at length and going through the materials on record, we are satisfied that the learned District Forum at Dhanbad had jurisdiction to entertain and decide this dispute. As noted above, only the purchase of vehicle was done from Jamshedpur. All other events took place at Dhanbd. Therefore, it cannot be said that the District Forum at Dhanbad had no territorial jurisdiction at all.

(3.) MR . Sachin Kumar at this juncture pointed out that M/s. Green View Service Station, Dhanbad is necessary party and, therefore, Dr. Jogendra may be permitted to implead M/s. Green View Service Station as opposite party No. 3 in the complainant. He further submitted that it is a choice of the complainant, whom to add as opposite party on the principal of dominus litus.