GOVT OF KARNATAKA Vs. PARMANNA

JUDGEMENT

(1.) This appeal is preferred against the judgment and decree dated 31/07/1991 passed by the Civil Judge, Raichur in O.S. No. 145/89.

(2.) The suit was filed by the respondents for a declaration that they are the owners of the suit land and for a permanent injunction. They also sought for a declaration that the order passed by the Tahsildar was null and void and ineffective. The subject matter of the suit was valued at Rs. 55,000 /-.

(3.) The office has raised an objection that as the subject matter of the suit was valued at less than Rs. one lakh; that as on the date, the suit was decided, the Karnataka Civil Courts Act, 1964 was amended by the Karnataka Act No.13/1989 with effect from 17/04/1989, the appeal would lie to the District Court and not to the High Court.