B.MOHAMMED KUNHI Vs. ABDUL SALEEM HASSAN

JUDGEMENT

(1.) The respondent claiming to be the owner of the suit schedule property and alleging that the petitioners are the tenants, filed O.S.No.256/2016 on the file of the Senior Civil Judge at Mangaluru with the following prayer:

(2.) The petitioner raised an objection that the suit is not properly valued and the Civil Judge, Senior Division, has no jurisdiction to try the case and the plaint has to be presented before the Civil Judge, Junior Division. The trial Court on 12/4/2018, framed an additional issue as follows:

(3.) The trial Court treated the aforementioned issue as a preliminary issue and held that the suit has been properly valued by way of its order dtd. 25/9/2019. Aggrieved by the same, the defendants therein have preferred this Civil Revision Petition.