ARUN GOEL Vs. SARFARAZ AHMED KHAN

JUDGEMENT

(1.) COUNSEL for the parties present. Arguments heard. This is an admitted fact that Dr. A.K. Rastogi from Moradabad referred the matter to Dr. Arun Goel, Delhi. The patient got the treatment at Delhi. Dr. Arun Goel never went to Moradabad. Although, in the Revision Petition, it is mentioned that both the Doctors are negligent, yet, there is no evidence of treatment against Dr. A.K. Rastogi. He is merely a referral doctor. The slip filed by Dr. A.K. Rastogi has been produced on the record, he merely referred the patient to Dr. Arun Goel for better treatment. It is thus clear that the cause of action arose in the State of Delhi. Cognizance taken by the District Forum, Moradabad is not correct. The District Forum, Moradabad is directed to return the complaint to the complainant. Complainant is given the liberty to approach before the Delhi Court as per Law and the time taken in this Revision Petition shall be deducted.

(2.) THE Revision Petition stands disposed of.