HYDERABAD INSDUSTRIES LTD Vs. JOHRILAL SANCHETTI

JUDGEMENT

(1.) -In our opinion this appeal which has been filed against the preliminary order passed by the District Forum overruling one of the contentions taken by the opposite party before it is obviously misconceived. The preliminary objection raised by the opposite party did not pertain to any question of jurisdiction of the District Forum, but only related to the adequacy of evidence that was available to be adduced on the side of the complainant in the case. The District Forum while overruling the said objection by the impugned order has not decided any part of the case and the case is still pending adjudication before the District Forum.

(2.) In the circumstances we are not inclined to entertain this appeal at this stage of the proceedings and on the limited ground, this appeal will stand dismissed. It is open to the appellant before us who figures as the opposite party before the District Forum to urge all his contentions before the said Forum and also in appeal in the event of his having to file an appeal against the final order to be passed by the District Forum. We express no opinion whatsoever on the correctness or otherwise of the view expressed by the District Forum on the preliminary point taken by the appellant.

(3.) The appeal is dismissed with these observations. Appeal dismissed.