AMITA CORPORATION Vs. MANOHARLAL L NARANG

JUDGEMENT

(1.) THIS is an appeal against the order of 13th, February, 1991 by the State Commission of Gujarat in Original Complaint No. 3 of 1989. By its order, the State Commission granted the following reliefs to the complainant before it:

(2.) THE case goes back to mid "80's. There were 8 complainants before the State Commission and three Opposite Parties, i.e., M/s. Amita Corporation, Mahalaxmi Construction Company and Dayakor Co-operative Housing Society Ltd.

(3.) AT the hearing of this appeal, it transpired that M/s. Amita Corporation is stated to have misappropriated the amounts paid by the 8 respondent-complainants. We do not think that it is advisable to go into the matter further there are allegations of serious misappropriation and civil litigation is already going on between the parties of this dispute. After considering the facts of the case and the complexity of the matter and that there are allegations of misappropriation of flats, it is only just and fair that the parties are referred to seek redress by way of a suit in a Civil Court. The Consumer Forums are not appropriate Forums for settlement of such matters. With these observations, the order of the State Commission is set aside and the Complaint Petition is dismissed. There is no order as to costs.