AIR 1996 SUPREME COURT 2664 ::1996 AIR SCW 3327 ::(1996) 4 ComLJ 5 ::1997 (2) Civ LJ 342 ::1996 (5) SCC 477 ::1996 (3) CurCC 237 ::1996 ( ) All CJ 1304 ::(1996) 2 APLJ 45 ::1997 (1) BLJ 559 ::1996 (87) Com Cas 919 ::1996 ( ) CCJ 1226 ::(1996) 4 ICC 570 ::1997 (1) LandLR 439

Supreme Court Of India

(From : N. C. D. R. Commission, New Delhi)*

Hon'ble Judge(s): S. P. Bharucha, S. C. Sen , JJ

(A) Consumer Protection Act (68 of 1986) , S.11, S.17, S.21— Consumer Redressal Forums - Jurisdiction of - Claim by Gram Panchayat for benefit of subsidised rate in respect of electricity consumed by it for supply of drinking water to residents - Said dispute does not "legitimately fall within the purview of adjudication by Consumer Redressal Forum" - Forum cannot usurp jurisdiction on ground that party involved is Gram Panchayat and amount involved is small. (Para 5) (B) Civil P.C. (5 of 1908) , S.9— Jurisdiction - Court not having jurisdiction on a subject - Cannot usurp it on ground that party involved is Gram Panchayat and amount involved is small. (Para 4)