MAHESH GUPTA Vs. RANJIT SINGH

JUDGEMENT

(1.) The present appeal challenges the order dated 16-2-2009 of the learned Single Judge whereby the learned Single Judge has returned the plaint for presentation to the Court of appropriate pecuniary jurisdiction by upholding the preliminary objection as to the non-maintainability of the suit before the Court on the ground of lack of pecuniary jurisdiction.

(2.) It is worthwhile at this stage to reproduce the relevant para 29 of the plaint which pertains to the valuation of the suit for pecuniary jurisdiction and which runs as under :-

(3.) The above paragraph with respect to valuation of the suit for the purposes of Court lee and jurisdiction pertains to a suit filed by he appellant/plaintiff seeking reliefs of injunctions, rendition of account and delivery of offending material on account of the defendants allegedly selling cabinets for water purifier which the plaintiff claims is, inter alia, infringing the registered design of the plaintiff.