VIJAYA BANK Vs. MONEYCARE FINANZ LIMITED

JUDGEMENT

(1.) This appeal challenges the order dated 13.01.2005 of the Karnataka State Consumer Disputes Redressal Commission, Bangalore (in short, 'the State Commission') in complaint case no. 103 of 1997.

(2.) xxx xxx xxx

(3.) The OP contested the complaint on several grounds, including that only a Civil Court in Mumbai had the jurisdiction to adjudicate the dispute under the CSA and hence the consumer complaint filed by the complainant was not maintainable ab initio. In addition, the Bank submitted several points in its defence before the State Commission.