ANIL K JAIN Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) -HEARD the learned Counsel for the appellant.

(2.) LEARNED Counsel for the appellant submitted that the State Commission ought not to have transferred the complaint to the District Forum for consideration because the claim of the complainant was for a sum of Rs. 34 lacs. He submitted that the State Commission had no jurisdiction to decide at admission stage that the claim of the complainant was exaggerated and it was for the complainant to justify its claim at the time of hearing of the complaint before the State Commission by leading necessary evidence.

(3.) IN our view, the impugned order passed by the State Commission does not call for any interference.