LAWS(NCD)-2002-5-129

K R SETH Vs. KARVY CONSULTANTS LTD

Decided On May 21, 2002
K R SETH Appellant
V/S
KARVY CONSULTANTS LTD Respondents

JUDGEMENT

(1.) He present appeal, filed by the appellant under Sec.15 of the Consumer Protection Act, 1986 is directed against orders dated 6.2.2002, passed by District Forum (Central), I. S. B. T. , Kashmere Gate, Delhi in Complaint Case No.2951/2000-entitled Shri K. R. Seth V/s. M/s. Karvy Consultants Ltd. , and subsequent order dated 12.4.2002 passed by the same District Forum in Case No.376/2002 between the same parties.

(2.) The facts, relevant for the disposal of the present appeal, lie in a narrow compass. The appellant Shri K. R. Seth had filed a complaint under Sec.12 of the Act before the District Forum alleging deficiency in service on the part of the respondent. The complaint filed by the appellant Shri K. R. Seth, was dismissed by the learned District Forum on the ground that the District Forum had no territorial jurisdiction to try and entertain that complaint. The appellant thereafter had filed an application for the review of order dated 6.2.2002. That application, filed by the appellant Shri K. R. Seth, has been dismissed by the learned District Forum vide order dated 12.4.2002 on the ground that the District Forum had no powers to review its own orders under the provisions of the Act.

(3.) Feeling aggrieved, the appellant has preferred the present appeal. We have heard the appellant at length on the question of admission of the present appeal and have also carefully gone through the documents/material on record. As already stated, the complaint filed by the appellant Shri K. R. Seth under Sec.12 of the Act before the District Forum has been dismissed by the learned District Forum on the ground that the District Forum had no territorial jurisdiction to entertain and try that complaint. In the complaint filed by the appellant before the District Forum M/s. Karvy Consultants Ltd. has been shown as the only opposite party and the description of the opposite party given in the complaint is an under : "m/s. Karvy Consultants Ltd. , 'karvy House' (Unit Bank of Baroda), 46, Avenue-4, Street No.1, banjara Hills, hyderabad-500034. "