MODERN METAL INDUSTRIES Vs. SHANTI PAROLIA

JUDGEMENT

(1.) What is the valuation of the appeal for the purposes of the jurisdiction is the primal question involved presently?

(2.) Chapter V of the Allahabad High Court Rules 1952 defines Jurisdiction of the Judges sitting alone or in Division Courts. A Single Judge under Rule 2 of the Chapter has a limited pecuniary jurisdiction in respect of the various kinds of appeal or as mentioned therein upto but not exceeding 5 lakhs or one lakh rupees as the case may be. All other appeals shall be heard and disposed of by a Bench of two Judges.

(3.) As the aforesaid question is required to be answered keeping in view of the provisions of Arbitration Act 1996, Civil Procedure Code 1908, Court-fees Act as amended in U.P., it is not necessary to take into consideration factual matrix of the matter in great detail. Facts relevant to question, involved are discussed here.