NAVIN KUMAR SINGHAI Vs. SIPANI AUTOMOBILES LTD

JUDGEMENT

(1.) this appeal is directed against the order dated 21.2.2000 passed in Case No.451/99 by the District Consumer Disputes Redressal Forum, Bhopal (for short the 'district Forum') whereby the complaint was dismissed holding that the appellant has not proved the payment of the booking amount of Rs.10,000/- at Bhopal.

(2.) Learned Counsel for the appellant took us to the averments made in the complaint wherein it is clearly stated that the Bank Draft purchased in the name of respondent from the Punjab National Bank was delivered to the authorised dealer at Bhopal for delivery of the car of which original receipt was given by the authorised dealer who in turn sent the draft to the respondent. The car was to be delivered at Bhopal. Neither the car was delivered nor the booking amount was returned, therefore, the District Forum had territorial jurisdiction to entertain the complaint.

(3.) Mr. Mohan Chouksey, learned Counsel for the respondent supported the order.