NIWAS SPINNING MILLS LTD Vs. CANBANK MUTUAL FUND

JUDGEMENT

(1.) IN this complaint filed under Section 12 of the Consumer Protection Act, 1986, complainants claimed damages worth Rs. 4,68,07,800/- with interest @ 18% per annum. As to how this amount the complainants have been claiming, we may refer to para 18 of the complaint which we reproduce.

(2.) THE complaint on the face of it raises complex issues both of fact and law. THEre are numerous documents which have to be proved to sustain the claim made in the complaint. Such type of complaint requires tremendous amount of time for recording evidence and hearing arguments. This Commission has to decide a complaint in its summary jurisdiction under the set time frame. It is not possible for this Commission to decide cases of such complex nature as the present complaint presents in a summary way. In our view, Civil Court will be best suited for the purpose. Accordingly, we return this complaint to the complainants for them to seek their relief before appropriate Forum. Complaint returned.