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PETITIONER: PROPRIETOR, M/S. JABALPUR TRACTORS

       Vs.

RESPONDENT: SEDMAL JAINARAIN & ANR.

DATE OF JUDGMENT30/10/1995

BENCH: RAMASWAMY, K. BENCH: RAMASWAMY, K. HANSARIA B.L. (J)

CITATION:  1995 SCC  Supl.  (4) 107 JT 1995 (8)   155  1995 SCALE  (6)256

ACT:

HEADNOTE:

JUDGMENT:                          O R D E R      Leave granted.      With regard  to the  claim for  Garage charges, C.S.No. 49-B/1990 on  the file  of the IIIrd Additional Judge to the Court of  District Judge,  Jabalpur is pending disposal. The State Consumer  Forum had also noticed it in paragraph 26 of its order  and concluded  that the  amount claimed  by  M/s. Jabalpur Tractors as Garage charges is Rs. 18,000/- and this cannot be considered as the matter is already pending and is sub judice  before the  competent Civil  Court. The Consumer Protection Act  is not  in derogation  of any  other law. In that view  of the  matter, the  National Consumer  Disputers Redressal  Commission,   in  the  impugned  order,  was  not justified in directing to hand over possession of the car to the respondent.      The appeal  is accordingly allowed and the order of the National Forum  in First  Appeal No. 239/1991 dated February 18, 1993  in so  far as  the Garage charges are concerned is set aside. No costs.