RAM AGENCY Vs. ASHOK CHANDMAL BORA

JUDGEMENT

(1.) IN our opinion the Counsel appearing for the Petitioner is well founded in his contention that no part of the cause of action for the complaint in this case had arisen within the jurisdiction of the District Forum, Ahmed Nagar.

(2.) THE transaction between the parties was in respect of the purchase of a motor car and the contract in relation there to was entered into in between. All the other details mentioned in the complaint as constituting the grievance of the complainant against the Opposite Parties namely harassment at the time of taking the vehicle for service etc. and the alleged levy of excess charge at the time when the service was earned out are all stated to have place at Pune. In these circumstances the District Forum, Ahmed Nagar rightly held that it had no jurisdiction to adjudicate upon the case and directed that the compliant be returned to the Complainant for presentation to the District Forum at Pune.