TRIYUGI NARAIN MISHRA Vs. MARUTI UDYOG LTD

JUDGEMENT

(1.) THIS appeal arises out of the judgment of the State Consumer Disputes Redressal Commission, Rajasthan at Jaipur.

(2.) THE appellant had filed a complaint claiming a compensation of Rs. 2,15,000/- from the date of filing of the complaint.

(3.) CERTAIN objections to the territorial jurisdiction of the Rajasthan State Commission were also raised. While dealing with the objections the State Commission has come to the conclusion that the booking for the car was made at New Delhi where both the Citibank and Maruti Udyog Ltd. have their offices and no part of cause of action arose within the State of Rajasthan nor was Citibank or Maruti Udyog Ltd. having any offices within the State of Rajasthan. Therefore, the State Commission came to the correct conclusion that it had no territorial jurisdiction.