H SADASIVA RAO Vs. MUNICIPAL COMMISSIONER

JUDGEMENT

(1.) The complaint - C. D. No.39/93 was filed in the District Forum, Nellore. Notice was issued to the opposite party to appear before the Forum and to submit the required answer along with all the documents. Aggrieved by the issuance of this notice on the complaint filed, this revision petition is filed before this Commission. The main contention of the Counsel for the petitioner in the revision is that the entire cause of action arose at Hyderabad and that the respondent, the Chief Manager of the Bank is also resident Hyderabad and that, therefore, the District Forum has no territorial jurisdiction to entertain the complaint. The revision petition is disposed of with a direction to the District Forum to take, up the issue as to territorial jurisdiction as a preliminary issue and decide the same before inquiring into the merits of the case. The Revision Petition is disposed of with the above said direction.