MAHESH GUPTA Vs. RANJIT SINGH

JUDGEMENT

(1.) THIS Court framed issues in this case vide order dated 14. 12. 2007. The defendants have made this application for treating an issue about maintainability of the suit before this Court on the ground of pecuniary jurisdiction as preliminary issue. Counsel for both the sides addressed on this issue.

(2.) PLAINTIFF had filed this suit claiming five reliefs. In para 29, the plaintiff has valued the suit for purposes of Court fee and jurisdiction as under:

(3.) A perusal of valuation done by the plaintiff shows that in respect of each relief plaintiff has fixed the valuation for the purpose of court fee and for the purpose of jurisdiction. The total combined value of the suit for the purpose of Court fee and jurisdiction, if all the reliefs are clubbed together, would be Rs. 1600/ -. However, after valuing the suit for each relief the plaintiff stated that suit was being valued for the purpose of Court fee and jurisdiction at Rs. 20,10,000/- without specifying how this value has been arrived at. Section 15 of Civil Procedure Code (CPC) provides that every suit is mandatorily to be instituted by a plaintiff in the Court of lowest grade competent to try it. This Section is a rule of procedure and has been incorporated in CPC so that the different Courts exercise their jurisdiction as per law and no single Court becomes overcrowded with the suits. Where the total value of the suit is Rs. 1600/- a plaintiff does not have liberty to affix a higher Court fee on the suit so as to bring it within the jurisdiction of the court he prefers. A suit for the value of Rs. 1600/- for the purpose of jurisdiction has to be tried by Civil Judge and has to be filed before the Civil judge. The plaintiff after valuing the suit at Rs. 1600/- could not have paid court fee on Rs. 20,10,000/- and filed the suit before High Court. If this kind of valuation of a suit is allowed then it would result into forum shopping and a person in total disregard of Suit Valuation Act affix Court fee at any amount, pay Court fee of the Court where he wants to get his suit tried i. e. before civil Judge or before Additional District Judge or before the High Court (since all the three have original jurisdiction) and get his matter fixed before that court. Section 15 of CPC then becomes redundant and the legislative mandate that suit shall be instituted in lowest grade Court competent to try it shall stand nullified. Plaintiff has relied upon Dev Pharmacy v. Nova International 2003 (27) PTC 395 (Del) and stated that this suit was maintainable before this court. In Dev Pharmacy case, the plaintiff had valued the relief of rendition of accounts at Rs. 20,01,000/- for the purpose of jurisdiction. In the present case, the plaintiff has valued the relief for rendition of accounts at rs. 1,000/- and not at Rs. 20 lac thus, the judgment relied upon by the plaintiff is of no help to him.