SURINDER KAUR Vs. GURMEET SINGH AND ORS.

JUDGEMENT

(1.) CS(OS) No. 3340/2015 & I.A. No. 23523/2015 (Stay) & I.A. No. 23524/2015 (U/o. 11 Rule 12 & 14 CPC)

(2.) IN this suit, pecuniary jurisdiction value for filing of the suit is mentioned in para 22 of the plaint and which para -22 reads as under: -

(3.) SECTION 5 of the Delhi High Court Act, 1966 pertains to the value for pecuniary jurisdiction of the Delhi High Court. Sub -Section 2 of the said Act specifies the pecuniary value when the High Court will exercise ordinary original civil jurisdiction. This Section5(2) before amendment thereof by the 2015 amending Act reads as under: -