A H RIZVI Vs. DIVYA MITTAL

JUDGEMENT

(1.) This is a revision against the order dated 12.10.1999 passed by District Consumer Forum, Firozabad in Complaint Case No.31/99.

(2.) We have heard the learned Counsel for the parties. The only question which arises for decision in this case is whether the District Forum, Firozabad has jurisdiction to try this complaint or not.

(3.) According to the allegation of the complainant, the complainant went several times to Delhi for treatment of her disease which the opposite party Dr. A. H. Rizvi, promised to cure but the disease was not cured inspite of spending huge amount. Learned Counsel for the opposite party has argued that no cause of action arose at Firozabad, therefore, the complaint could not have been filed there.