LOVLIN SOOD Vs. SUKHPAT RAI WADHERA

JUDGEMENT

(1.) This order will dispose of Civil Revision Nos. 501 and 502 of 1978, which contain similar questions of law. The facts in the judgment are being given from Civil Revision No. 501.

(2.) The plaintiff instituted a suit for recovery of Rs. 10,000/- as damages on account of defamation, against the defendants. The defendants filed an application for staying the proceedings in the suit inter alia on the ground that they made a complaint before the Bar Council, Punjab, against the misconduct of the plaintiff which was dismissed and against that order an appeal was pending before the Bar Council of India. It is stated that the decision by the Bar Council of India will be a bar to the present suit. In the circumstances it was prayed that the proceedings in the suit be stayed.

(3.) The application was contested by the plaintiff who inter alia pleaded that no such application was maintainable. The application was dismissed by the trial Court. The defendants have come up in revision to this Court.