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Judgment
HEARD Shri Paranjpe, Advocate for the complainant. Original complaint was submitted before the District Forum, Nagpur. Since the monetary valuation was for more than Rs. 2,00,000/- the District Forum declined to adjudicate the complaint for want of jurisdiction. The complainant, therefore, filed the complaint before this Commission.
AS regards the facts disclosed the complainant purchased a plot from the opposite party No. 1, for consideration. It is the grievance of the complainant that the opposite party No. 1 reduced the size of the plot and thus, caused loss to the complainant. The complainant, therefore, has claimed compensation from the opposite parties. The complaint is entirely misconceived in as much as the claim is of a civil nature claiming damages from the opposite party No. 1 and, therefore, under the Consumer Protection Act, the complaint is not maintainable. There are no allegations about the hiring of any service of the opposite parties and there are no allegations as regards the deficiency in the service. We are, therefore, unable to admit this complaint within the jurisdiction of this Commission. The complaint is, therefore, returned to the complainant for approaching the appropriate Court, if so advised. Complaint dismissed.