PRANAV PANDYA ORGANIZER Vs. ARVIND KUMAR SRIVASTAV

JUDGEMENT

(1.) THIS revision petition has been filed against the order dated 05.03.2012 passed by the Uttrakhand State Consumer Disputes Redressal Commission, Dehradun (in short, 'the State Commission') in Appeal No. 04/2012 – Shri Pranav Pandya Vs. Shri Arvind Kumar Srivastav by which revision was dismissed in limine.

(2.) BRIEF facts of the case are that complainant/respondent filed complaint before of District Forum and alleged that petitioner/opposite party organized a Shantikunj Kumbh in which guests and followers of Hindu religion were invited. Complainant reached there and paid Rs.251/- as admission fee. There was no security and as a result of stampede many people died and the complainant sustained injury. Hence, he claimed compensation of Rs.1,00,000/-. Petitioner/OP filed reply. Petitioner moved application to dismiss the complaint on the ground of jurisdiction which was dismissed by District Forum and ordered that jurisdiction matter shall be decided along with the merits of the complaint and case was posted for evidence of the opposite party as complainant had already filed evidence. Revision petition filed against this order was dismissed by the State Commission by impugned order.

(3.) HEARD the learned Counsel for the petitioner and perused record.