GADIGEPPA Vs. KUMARI SUMITRA

JUDGEMENT

(1.) The defendants being aggrieved by the order dated 24.11.2017 passed in O.S.No.98 of 2016 passed on preliminary Issue No.3 by the Additional Civil Judge and J.M.F.C., Jamakhandi have filed this revision petition.

(2.) The brief facts of the case are as follows;

(3.) The trial Court after hearing both the parties on preliminary issue passed the impugned order by which the preliminary Issue No.3 was answered in the affirmative and ordered that the said Court is having pecuniary jurisdiction to entertain the suit and decide the matter.