(1.) The Complainant, Gurnam Singh, filed a complaint under Section 12 of the CPA, 1986 against Dr. G.S.Gill, OP1, Dr. Sushant Srivastava, OP2, Dr. Sohan Lal Arora, OP3 and United India Insurance Co. Ltd., OP4, before the District Forum, Mansa. The District Forum, Mansa, accepted the complaint against OPs 1, 2 & 3 and gave various directions against them in its order.
(2.) Aggrieved by that order, First Appeal was preferred before the State Commission, Chandigarh. The State Commission, Chandigarh came to the conclusion that no cause of action had arisen at Mansa, except for a sum of Rs.1,50,000/- which was paid to OP3, at Sardulgarh, which falls within the territorial jurisdiction of District Forum, Mansa but OP3 has denied this fact in his reply. The cause of action had arisen at Bhatinda. The State Commission came to the following conclusion :-
(3.) We have heard the counsel for the petitioner/complainant. He has cited an authority reported in Hasham Abbas Sayad Vs. Usman Abbas Sayyad & Ors., 2007 2 SCC 355. It is a case under the Code of Civil Procedure, 1908. Our attention was invited towards para No.24 of the judgment, which runs as follows :-