BALMUKUND Vs. AGRAWAL TRADERS

JUDGEMENT

(1.) Heard Mr. R. K. Bhadang for the petitioner and Mr. Y. I. Mehta for the opponent.

(2.) Mr. Bhadang is challenging the impugned order by which the Trial Court did not stay the hearing of Civil Suit No.2-B/94 pending before the IInd Additional District Judge, Mandsaur in view of the complaint filed by the petitioner in the concerned Consumers Protection Forum.

(3.) The remedies available to a purchaser for approaching the Consumers Protection Forum are quite different and independent of the remedies availabe under the provisions of Civil laws. Only because of a complaint made by one of the parties is pending before the Consumers Protection Forum, the suit filed in the Civil Court cannot be stayed. A complaint filed in the Consumers Protection Forum cannot be termed as "previously instituted suit".