Sushma Jindal vs United India Insurance Company Limited
2024 Latest Caselaw 5737 Del

Delhi High Court

Sushma Jindal vs United India Insurance Company Limited on 30 September, 2024

                          $~39
                          *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                          %                                  Date of decision: 30th September, 2024
                          +     CM(M) 2078/2024 & CM APPL. 14770/2024

                                SUSHMA JINDAL
                                                                                         .....Petitioner
                                                    Through:       Mr. Anand Prakash, Advocate

                                                    versus

                                UNITED INDIA INSURANCE COMPANY LIMITED
                                                                      .....Respondent
                                              Through:

                                CORAM:
                                HON'BLE MR. JUSTICE MANOJ JAIN
                                             J U D G M E N T (oral)

1. The present petition has been filed under Article 227 of the Constitution of India challenging order dated 17.01.2024 passed by Hon‟ble National Consumer Disputes Redressal Commission (in short „NCDRC‟) in Revision Petition No. 1551 of 2022.

2. The above matter was filed before NCDRC impugning order dated 10.08.2022 passed by the State Consumer Disputes Redressal Commission, Lucknow, Uttar Pradesh in Appeal No. 635/2021.

3. Since the entire cause of action pertaining to the present subject matter has arisen within the jurisdiction of Allahabad High Court, relying upon judgment dated 04.03.2024 passed by Hon‟ble Supreme Court in Siddhartha S Mookerjee vs. Madhab Chand Mitter, Civil Appeal Nos. 3915-16/2024, learned counsel for petitioner prays that the petitioner may be permitted to withdraw the present petition with liberty to approach said jurisdictional High

Court.

4. This Court has gone through the above said order wherein the Hon‟ble Supreme Court has, very categorically, observed that merely because NCDRC had allowed petition, the jurisdiction would not vest with Delhi High Court and observing that since the cause of action had arisen in Kolkata and the matter had been dealt with by the State Commission of West Bengal, it was held that the jurisdiction of High Court of Calcutta should have been invoked.

5. Moreover, this Court has already vide order dated 12.09.2024 passed in title M/S. TDI Infrastructure Ltd. vs. Birjendra Singh Mallik in CM(M) No. 2933/2024 observed that in view of Siddhartha S Mookerjee (supra), any such petitioner should go to the "jurisdictional High Court".

6. The petition stands disposed of as withdrawn. Liberty, as prayed for, is granted.

7. It is, however, made clear that this Court has not expressed any opinion, whatsoever, over the merits of the case.

(MANOJ JAIN) JUDGE SEPTEMBER 30, 2024/ss