CORPORATION BANK Vs. FILMALAYA PVT LTD

JUDGEMENT

(1.) This appeal arises from a short order of Surat District Forum dated 25.1.1990 whereby notifying the complainant that his complaint being not within the jurisdiction of the District Forum, the same has been filed.

(2.) There is no dispute that the Gujarat Electricity Board has its head office at Baroda which is within the territorial jurisdiction of the Surat District Forum.

(3.) The order of the District Forum suffers from two infirmities, namely (1) That the complaint has been filed without hearing the appellant; and (2) That the Forum has not taken into consideration the fact that the head office of the Gujarat Electricity Board (carrying business at Baroda) is situated within the territorial jurisdiction of the District Forum and therefore, the Surat District Forum had jurisdiction to hear the complaint in view of the provision of Sec.11 (2) (a) of the Consumer Protection Act, 1986 .