APOLLO HOSPITAL INTERNATIONAL LIMITED Vs. LOKENDRA SINGH

JUDGEMENT

(1.) THIS revision petition has been filed by the petitioners which were opposite party Nos. 1 to 3 before the District Forum against order dated 12.5.2008 passed by the District Forum, Udaipur in Complaint No. 262 of 2007 by which the preliminary objections raised by the petitioners about the maintainability of the complaint at Udaipur was rejected as according to the petitioners since the cause of action had arisen at Gujarat, therefore, the District Forum, Udaipur had no territorial jurisdiction to try the complaint filed by the complainant respondent No. 1.

(2.) IT arises in the following circumstances:

(3.) IN this revision petition, the main contention of the learned Counsel for the petitioners is that since the deceased was admitted in the hospital of the petitiones at Gujarat and since no cause of action had arisen at Udaipur and since Apollo Hospital had no branch at Udaipur, therefore, the District Forum had wrongly decided the preliminary objections and thus had committed serious error and the impugned order suffers from basic infirmity and illegality and deserves to be quashed as the only competent Court to decide the complaint of the complainant respondent No. 1 is at Gujarat and not at Udaipur in Rajasthan.