LOK KALYAN SAMITI Vs. JAGDISH PRAKASH SAINI

JUDGEMENT

(1.) .By this application, the plaintiff seeks to amend the suit valuation for the purpose of court fees and jurisdiction to Rs.5,05,000.00 and also prays to amend the plaint to make up the deficiency/difference in the court fees already paid and now become payable on revaluation.

(2.) .The suit as framed is value at Rs.1,05,000.00 for the purpose of court fees and jurisdiction.

(3.) .That the amendment Act raising the pecuninary jurisdiction of the District Court on its Original Side to Rs.5,00,000.00 being 4 of Delhi High Court (Amendment) Act, 1991 came to be passed and pursuant to the notification by the High Court on its administrative side, under the Amendment Act of 1991 suits below the valuation of Rs.5,00,000.00 except certain categories of matters excluded from the purview of the said notification, came to be transferred.