VINAY CHHIPANI Vs. MAHENDRA PANCHAL

JUDGEMENT

(1.) Parties through their counsel.

(2.) The petitioner before this Court, has filed a suit for recovery of money against the respondent and the suit was filed for recovery of Rs.67,970/ -. The plaint was presented on 10/10/2014 with proper court fees and the same was registered on 13/10/2014.

(3.) The respondent has also filed a civil suit on 21/07/2014 without paying the court fees and after the court fees was paid the suit was registered on 05/12/2014. The respondent who was defendant in Civil Suit No.7 - B/2014 has preferred an application under Sec.10 of the Code of Civil Procedure, 1908 for staying the proceedings of the said suit on the ground that he has already preferred a civil suit before the 2nd Civil Judge Class -II, Shujalpur Distt. Shajapur.