K.C. MEHTA Vs. USHA DEVI

JUDGEMENT

(1.) Heard.

(2.) The learned Counsel for the Appellant vehemently argued that the Appellants - Opposite Parties are from Ahmedabad in Gujarat State. The cause of action arose at Ahmedabad, but the Complainant filed the complaint before the Rajasthan State Commission, Jaipur, which has no territorial jurisdiction as under Sec. 17(2) of the Consumer Protection Act, 1986. Therefore, the question regarding jurisdiction of the Court was required to be decided as a preliminary issue. The State Commission, in its Order stated that the arguments on territorial jurisdiction shall be heard at the time of final hearing.

(3.) The order of the State Commission is reproduced as below: