BYFORD Vs. RAMESH TANEJA

JUDGEMENT

(1.) This appeal has been filed against the order of the District Forum dated 22.2.90 whereby the learned Forum ordered the appellant to pay a sum of Rs.4,735/- to the respondent within one month of the date of the order.

(2.) Brief facts of the case are that the respondent filed a complaint dated October 21, 1989 before MRTP Commission, New Delhi against the appellant. Copy of the said complaint was filed by the respondent in the District Forum which was registered as complaint case No.1605 of 1989. The appellant in their reply dated 17.2.90 opposed the application on the ground that MRTP Commission and the Directorate General of Investigation and Registration were already seized of the matter, jurisdiction of the District Forum could not be involved in parallel proceedings in respect of the same subject matter.

(3.) The appellants further contended that the main grievance of the respondent was to direct the appellant to take back the car (Padmini BE Model Deluxe) and refund the full amount paid towards its purchase that being so the appellants questioned the jurisdiction of the District Forum to entertain the complaint on the plea that the price of the car being beyond one lac the complaint could not be entertained by the District Forum. The appellants consequently prayed to the District Forum that the proceedings pending before the Forum be dropped.