KANTASINHA Vs. I MAHAJAN

JUDGEMENT

(1.) This revision application is directed against order dated 10.7.92 passed by District Forum, Bilaspur, entertaining the complaint rejecting the objection of the applicants herein in respect of the claim being of the valuation of over Rs.1 lac and therefore, beyond the pecuniary jurisdiction of the Forum.

(2.) Having heard the Learned Counsel and having perused the record, we are of the opinion that this revision application deserves to be allowed. First of all the non-applicants against whom the complaint had been registered is Smt. Kantasinha said to be Secretary, Arya Acharya Grah Nirman Yojana. While giving her address, she has been described as the President of Arya Acharya Grah Nirman Sahakari Samiti (hereinafter referred to as 'samiti' ). The cause of action is said to be non- allotment of house by the Samiti and dissolution of the Samiti by the non-applicant Smt. Kantasinha constituting a new Samiti by fraud. The relief claimed are allotment of house to the complainant, delivery of possession to her, punishment to the non-applicant for having fraudulently registered a new Society in place of earlier one.

(3.) The complaint is too vague and general. It does not bring out in specific terms what is the complaint and against whom. It also does not disclose on what basis the complaint is valued at Rs.51,400/-. The applicants herein contended before the Forum that the house allotment of which is being asked for is valued at Rs.1,28,000/- and, therefore, the Forum has no jurisdiction.