ZIFF DAVIS INC Vs. J K JAIN

JUDGEMENT

(1.) The present plaint was presented in this Court originally which was the Court of competent pecuniary jurisdiction. Subsequently by amendment the pecuniary jurisdiction of this Court was increased with the result that directions were passed in all such matters to transfer the cases to the District Courts in pursuance to a notification.

(2.) In the present case, and in fact in a number of other cases, after such transfer the plaintiffs filed an application for amendment under Order 6 Rule 17 of the Code of Civil Procedure, 1908 (hereinafter referred to as the Code) and the consequence of such application being allowed was that the District Court cannot have the pecuniary jurisdiction because the valuation of the suit increased. Thus, the Court of competent pecuniary jurisdiction again became the Delhi High Court.

(3.) In such matters as also in the present cases the District Judge has thereafter transferred the matter to this Court.