DEEPAK NATWARLAL PAREKH Vs. TEJAS NATWARLAL PAREKH

JUDGEMENT

(1.) This appeal is directed against the judgment and order dated 7 May 2014 made by the learned Single Judge of this Court dismissing the appellant's (original defendant's) notice of motion no. 1532 of 2013 in Suit No. 5 of 2014 urging the dismissal of the suit for lack of pecuniary jurisdiction or the return of the plaint under Order 7 Rule 10 of the CPC for presentation to the appropriate court of competent jurisdiction.

(2.) For sake of convenience, the parties shall be referred by their position in Suit No. 5 of 2014. This means, appellant shall be referred as the defendant and the respondent as the plaintiff.

(3.) Dr. Birendra Saraf, learned counsel for the defendant made the following submissions: