RAVI GOENKA Vs. SANSKRITI AVASS BOYS HOSTEL

JUDGEMENT

(1.) This revision petition has been filed under Section 21(b) of the Consumer Protection Act, 1986 against the order dated 14. 12. 2016 passed in First Appeal No. 280 of 2016 by Rajasthan State Consumer Disputes Redressal Commission, Jaipur (in short, the State Commission ) whereby the appeal of the petitioner/complainant was dismissed and the order of District Consumer Disputes Redressal Forum, Jaipur (in short, the Distrirt Forum ) dismissing the complaint of the complainant was upheld.

(2.) The brief facts are that the complainant, Ravi Goenka took admission in hostel, namely, Sanskriti Avass Boys Hostel/OP situated in Noida. He remitted the fees in the OP s bank account in Jaipur and also issued Post Dated Cheque (PDC) from his bank account in Jaipur.

(3.) The OP resisted the complaint by taking a preliminary objection that the hostel is situated in Noida, the complainant had carried out all admission procedures in Noida, therefore, the complaint filed before the District Forum Jaipur is not maintainable for want of jurisdiction.