HARPREET SINGH Vs. VIMAL KUMAR PATHAK

JUDGEMENT

(1.) Court hearing convened via video-conferencing on account of COVID-19

(2.) Pertinently, when the matter came up for hearing on 08.01.2021, Mr. Pulkit Thareja, who appears for the petitioner/defendant, confined the challenge qua the impugned order assailed in the instant civil revision petition to the first ground i.e. the purported lack of jurisdiction of the trial court to deal with the suit. I must indicate herein that Mr. Thareja, in respect of the second issue, concerning valuation of the suit, had not brought up the aspect of pecuniary jurisdiction. He had indicated that the second issue was confined to payment of requisite court-fee. That being said, at the hearing held today, Mr. Thareja limited his submission, as on the first date of hearing i.e. 08.01.2021, to the first issue i.e. subject-matter jurisdiction.

(3.) Thus, the submission of Mr. Thareja, in respect of this aspect of the matter, veers around the interpretation placed by him on the provisions of Section 2(l) of the DRC Act.