Consumer Protection Act, 1986

21. Jurisdiction of the District Forum

(1) Subject to the other provisions of this Act, the District Forum shall have jurisdiction to entertain complaints where the value of the goods or services and the compensation, if any, claimed [ 29 does not exceed rupees five lakhs 29 ].

(2) A complaint shall be instituted in a District Forum within the local limits of whose jurisdiction, -

(a) the opposite party or each of the opposite parties, where there are more than one, at the time of the institution of the complaint, actually and voluntarily resides or [ 30 carries on business or has a branch office or 30 ] personally works for gain; or

(b) any of the opposite parties, where there are more than one, at the time of the institution of the complaint, actually and voluntarily resides, or [ 31 carries on business or has a branch office 31 ] personally works for gain, provided that in such case either the permission of the District Forum is given or the opposite parties who do not reside or [ 32 carry on business or have a branch office 32 ] personally work for gain, as the case may be, acquiesce in such institution; or

(c) the cause of action, wholly or in part, arises.