GEETA GANDHI Vs. SUBHASHINI MALIK

JUDGEMENT

(1.) Cm No. 44370/2017(for exemption)

(2.) It appears that a suit inter alia for the relief of declaration; mandatory and permanent injunction was filed by the respondent (plaintiff) herein against the defendants which was registered as CS(OS) No. 1416/2009. In respect of the same property CS(OS) 3241/2011 was filed by the appellant, which was consolidated for trial with CS(OS) 1416/2009 by an order dated 25th February, 2014.

(3.) The record of the case shows that during the pendency of these suits, by an Act of Parliament in the year 2015, an amendment was effected to the Delhi High Court Act whereby the existing pecuniary jurisdiction of the Original Side of the Delhi High Court of Rs.25 lakhs was enhanced to Rs.2 crores.