ARCHANA DHIMRAO RANDAYE Vs. KAVITA DILIP CHANGOLE

JUDGEMENT

(1.) Rule made returnable forthwith.

(2.) In Regular Civil Suit No. 1041 of 2014, the trial Court has passed an order on 13.07.2015 below Exh. 24, deciding the preliminary issue by holding that the Court has jurisdiction to entertain, try and decide the suit in question and that the suit is within the period of limitation.

(3.) After going through the order impugned, I do not find that the Court has dealt with the rival submissions of the parties. On the question of court fees, the Court has to record the finding as to whether the provision of Section 6(vii) of the Bombay Court Fees Act is attracted or the provision of Section 6(iv)(j) therein. The Court has also to record the finding on the question of limitation.