YELLAWWA Vs. SAVITRI

JUDGEMENT

(1.) The petitioner is before this Court seeking for the following reliefs:

(2.) The suit in O.S.No.27/2016 has been filed by the petitioner herein who is the plaintiff therein against the respondents herein who are the defendants therein and certain other official parties seeking for the following reliefs:

(3.) In the said suit the written statement came to be filed wherein it is contended that the said Court does not have pecuniary jurisdiction to try the matter.