ANIL G. BHATIA Vs. SANJAY KEDIA

JUDGEMENT

(1.) This revision petition has been filed by the petitioner against order dated 03-09-2008 passed by the learned State Consumer Disputes Redressal Commission, Chhattisgarh (in short, 'the State Commission') in Complaint No. 02/07 Sanjay Kedia & Ors. Vs. Sadhu Vaswani Trust & Ors., by which application challenging jurisdiction was dismissed.

(2.) Brief facts of the case are that the Complainants/Respondents No. 1 to 6 filed complaint before State Commission on account of negligence in treatment and prayed for compensation of Rs. 25 lakhs jointly and severally against all the opposite parties. Opposite Party No. 1 & 2 moved application before State Commission that State Commission does not have territorial jurisdiction to entertain the complaint as O.P. No. 1 does not have branch office within the territorial jurisdiction of State Commission, hence complaint be dismissed. Learned State Commission after hearing both the parties dismissed application against which this revision petition has been filed.

(3.) None appeared for Respondent No. 8 and he was proceeded ex-parte.