M. THANIKACHALAM J. - (1.) The respondent has filed CC No.54/2008 on the file of District Forum, Theni, seeking certain reliefs, accusing deficiency.
(2.) As represented by the learned counsel for Revision petitioner, the Revision petitioner/ opposite party appears to have filed a civil case in OS.No.63/2008, on the file of District Court, Theni, for the same subject matter, and the said case is pending as part heard. Pending disposal of the said case, a petition has been filed before the District Forum, for the stay of the CC.54/2008, when the case was posted for filing proof affidavit of the opposite party.
(3.) The District Forum, considering the provisions available, as well as the powers vested in it, felt that it has no jurisdiction to stay the Civil Courts proceedings, and in this view, the petition came to be dismissed, as per order dt.9.4.2010, which is under challenge.;