PRADEEP KUMAR GOEL Vs. LUNAR DIAMONDS LIMITED

JUDGEMENT

(1.) The present appeal is directed against order dated 27.12.1999 passed by District Forum East, Saini Enclave, Delhi, in Complaint Case No.347/1999 entitled Pradeep Kumar Goel V/s. M/s. Lunar Diamonds Ltd. and Another.

(2.) The brief facts of the case are, that the appellant had filed a complaint before the District Forum against the respondents claiming refund of the Fixed Deposits made by the appellant with the respondents together with agreed rate of interest, as well as compensation and cost as detailed in prayer clause of the complaint.

(3.) The above said complaint filed by the appellant before the District Forum was dismissed in limine on the ground that the said District Forum had no territorial jurisdiction to entertain the same as the appellant had failed to show the participation of respondent No.2 in the transaction in question.