COMMERCIAL AVIATION AND TRAVEL COMPANY Vs. VIMLA PANNALAL

JUDGEMENT

(1.) Special leave is granted. Heard learned Counsel for the parties.

(2.) This appeal is at the instance of the defendants and is directed against the judgment of the Division Bench of the Delhi High Court whereby the Division Bench affirmed the judgment of a learned single Judge of that Court rejecting the contention of the appellants that the suit was undervalued by the plaintiff-respondent and, accordingly, the plaint should be rejected under clause (b) of Rule 11of Order VII of the Code of Civil Procedure.

(3.) The respondent who is the plaintiff, has filed a suit against the appellants, inter alia, for dissolution of partnership and for accounts. The suit has been valued for the purpose of jurisdiction at Rs. 25 lakhs and at Rs. 500/- for the purpose of court-fee.