Section 9 in Jammu and Kashmir Consumer Protection Act, 1987
9. Jurisdiction of the [District Forum.] [Substituted for "Divisional Forum" by Act No. XXI of 2011, dated 21.04.2002, w.e.f. 08.12.2011.].
(1)Subject to the other provisions of this Act, the [District Forum] [Substituted for "Divisional Forum" by Act No. XXI of 2011, dated 21.04.2002, w.e.f. 08.12.2011.] shall have jurisdiction to entertain complaints where the value of the goods or services and the compensation if any, claimed does not exceed [rupees ten lakhs] [Substituted for "rupees five Lacs" by Act No. XXI of 2011, dated 21.04.2002, w.e.f. 08.12.2011.].(2)A complaint shall be instituted in a [District Forum] [Substituted for "Divisional Forum" by Act No. XXI of 2011, dated 21.04.20(12, w.e.f. 08.12.2011.] 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 [carries on business, directly or through a branch office] [Substituted for "Divisional Forum" by Act No. XXI of 2011, dated 21.04.2002, w.e.f. 08.12.2011.] or 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 carry on business directly or through a branch office or personally works for gain, provided that in such case either the permission of the [District Forum] [Substituted for "Divisional Forum" by Act No. XXI of 2011, dated 21.41.2002, w.e.f. 08.12.2011.] is given or the opposite parties who do not reside, or carry on business directly or through a branch office or personally work for gain, as the case may be, acquiesce in such institution, or(c)the cause of action, wholly or in part, arises.
