(1.) THE prayer in this petition is for the award of compensation to the extent of Rs. 10,00,000/- on the ground of alleged deficiency in service on the part of the opposite party. Unless the valuation of the relief claimed in the complaint exceeds Rs. 10,00,000/-, the complainant cannot legitimately invoke the jurisdiction of this Commission. On the basis of the valuation of the relief given by the complainant, this complaint petition should have been filed only before the State Commission, Delhi. Mr. A.K. Kohli, learned advocate appearing for the complainant prays that the petition in original may be returned to him for presentation before the proper forum, namely, the State Commission, Delhi. THE Registry will return the papers to the learned advocate appearing for the complainant forthwith. Ordered accordingly.