ANIL KUMAR Vs. AJI

JUDGEMENT

(1.) Defendant No.2, in a suit, challenges the order of the Trial Court dismissing an application seeking consideration of the question of pecuniary jurisdiction as a preliminary issue.

(2.) The plaintiff instituted the Original Suit for declaration of his 1/4th share over the plaint schedule property. The plaintiff and defendants are siblings.

(3.) The plaint schedule property originally belonged to the parents of the parties. Their parents died. The plaintiff and defendants have equal rights over the plaint schedule property and the other assets. The plaintiff valued the suit under Ss. 27(c) and 37(2) of the Kerala Court Fees and Suits Valuation Act (for short "the Act").