PAWAN KUMAR SURANA Vs. M.S.NAGALAKSHMI

JUDGEMENT

(1.) THE only point that arises for consideration in this revision petition is whether the trial court does not have pecuniary jurisdiction to try the suit.

(2.) I have heard the learned counsel for petitioner and learned counsel for respondents.

(3.) THE learned counsel for petitioner would also submit that trial court had not given an opportunity to learned counsel for petitioner-tenant to address arguments on merits of the case.