C.ABHISHEK Vs. VOLKSWAGEN GROUP SALES INDIA PRIVATE LIMITED

JUDGEMENT

(1.) Heard the learned counsel for the complainant.

(2.) A perusal of the record shows that the District Forum returned the complaint by raising two queries as to how the complaint is within the pecuniary jurisdiction of the District Forum and to file documents mentioned in the complaint. Without representing the same by answering the queries, straight away, the complainant preferred the complaint before this Commission without any justification.

(3.) In the circumstances, the complainant is directed to answer the queries raised by the District Forum and only if the District Forum finds that it has no jurisdiction, it could direct the complainant to file the complaint before the State Commission.