BHAGWAT SHAMRAO RAUT Vs. M KUMAR BUILDERS

JUDGEMENT

(1.) THIS appeal filed by appellant (Org. complainant) is directed against the order dated 21.2.2004 passed by District Consumer Forum, Nagpur.

(2.) FEELING aggrieved by the order passed by the District Consumer Forum, Nagpur, the complainant has come up in appeal.

(3.) SHORT point that arises for consideration is as to whether residential place of the consumer is the test for deciding territorial jurisdiction of Consumer Forum. From the face of record, it is seen that the order under challenge is erroneous. We are constrained to observe that the District Consumer Forum, Nagpur without keeping in mind the mandate of law has passed impugned order. Because of erroneous oreder, the complainant is forced to approach the State Commission by way of appeal.