LAKSHMIDAS Vs. AROORCHAND

JUDGEMENT

(1.) The plaintiff is the petitioner in this revision petition. OS. No.22 of of 1968 has been filed by him for accounts of the dissolved partnership firm known as Aroorchand Shamsundar of which the plaintiff was one of the partners. In paragraph 11 of the plaint the valuation of the suit has been given and it reads thus:

(2.) It appears that the defendants contended that the valuation made therein was not correct and accordingly several issues were raised on the pleadings, but issue No.3 is the issue with which we are concerned which reads: "Whether the suit is undervalued for the purpose of jurisdiction and court fee and the suit is beyond the pecuniary jurisdiction of this Court." On this issue, the learned trial Judge has recorded the following findings:

(3.) The learned Judge has also stated that the question of jurisdiction would be reserved till the plaintiff values his suit properly as directed. It is the correctness of this order of the learned trial Judge that is challenged in this revision petition.