SIVASANKARAN Vs. M/S. SREEKANTH ENTERPRISES

JUDGEMENT

(1.) The defendants in O.S.No.210/2011 on the files of Sub Court, Ottapalam impugns decree and judgment therein dtd. 21/1/2014 by filing this appeal under Sec. 96, read with Order XLI Rule 1 of the Code of Civil Procedure.

(2.) Since the pecuniary jurisdiction of this Court to entertain the appeal is doubted, the learned counsel for the appellants and respondent were heard in detail.

(3.) At the time of hearing, the learned counsel for the appellants submitted that in fact, the appellants filed this appeal as A.S.No.52/2014 before the District Court, Palakkad and as per the judgment dtd. 10/10/2014, the learned District Judge found that the District Court has no pecuniary jurisdiction to entertain the present appeal and accordingly, the appeal memorandum was ordered to be returned to the appellants for presentation before this Court.