MOHINDERPAL SINGH Vs. MONTARI INDUSTRIES LTD

JUDGEMENT

(1.) Thecomplainants had purchased 20 redeemable debentures on 18.10.86 from the respondent who are running their business in District Hoshiarpur, Punjab. Three instalments for a sum of Rs. 33/- each had been outstanding. They also alleged that they possessed some debentures of Rs. 50/- each as well and the payment thereof was also due on 31.3.94 but it has not been made to them despite notice. The complaint was dismissed by the Consumer Disputes Redressal Forum, Union Territory, Chandigarh on 3.1.96 for want of territorial jurisdiction. Aggrieved against it the present appeal has been attempted.

(2.) Montari Industries Ltd.. the respondent is located in Tehsil Balachaur, District Hoshiarpur. In the entire complaint it has no where been alleged that the shares/debentures were purchased at Chandigarh. The premises of the respondent are located in District Hoshiarpur (Punjab) and even in para 6 of the complaint it has been alleged that the complainant visited the office of the Company at Nehru Place, New Delhi on 16 : 10.95 but there was no satisfactory reply. In the presence of above averments, the complaint was rightly dismissed for want of territorial jurisdiction and there is no good ground for interference in the order of the Consumer Disputes Redressal Forum, Union Territory, Chandigarh and the appeal is hereby dismissed.

(3.) Announced. The order be communicated to the parties free of charges. Appeal dismissed.