GENERAL MANAGER NIPPO FACTORY Vs. AMAVARAPU RAVINDRA

JUDGEMENT

(1.) A complaint is filed before the District Forum, Nellore in C. D. No.1696/91 against the opposite party-Nippo Factory, Nellore. The opposite party filed a counter and raised an objection that the complaint is not maintainable before the District Forum : and he wanted that objection is to be decided as a preliminary issue. The District Forum held that the objection with regard to the maintainability, can be decided along with the other issues raised in the main case. It accordingly passed an order on 25.11.1992.

(2.) Questioning the said order, the opposite party filed the above C. D. R. P.6 of 1993 we are of the view that the District Forum can decide the question of maintainability of the complaint along with the other contentions raised in the counter. We do not see any reason to interfere with the order of the District Forum at this stage and we see no error of jurisdiction in the order passed by the District Forum. The C. D. R. P. is accordingly dismissed. It is submitted by the learned Counsel that the C. D. is of the year 1991 and counter is filed and they are ready to go on with the hearing. In these circumstances, the District Forum, Nellore is directed to dispose of the C. D.1696/91 within a period of thirty (30) days from the date of receipt of production of this order.