JAYASHRI N. RAJEBHOSALE Vs. GOA CRICKET ASSOCIATION

JUDGEMENT

(1.) Heard learned Counsel Mr. J. J. Mulgaonkar, for the Appellant and learned Counsel Mr. Shivan Desai, for Respondent No.2.

(2.) Admit. With the consent of the learned Advocates for the parties, the appeal is disposed of finally.

(3.) This First Appeal takes exception to an order dtd. 23/11/2022 passed by the Civil Judge Junior Division, Bicholim in RCS No.162/2014/B/C. By the impugned order, the Civil Court has rejected the plaint of the Appellant/Original Plaintiff on grounds specified in Order 7, Rule 11(B) CPC. By the impugned order, the Civil Court directed the Plaintiff to correct the value for prayers of the suit as per the value of the suit property, in terms of Sec. 7(iv)(d) of the Court Fees Act and to pay appropriate Court fees thereon within 30 days from the date of the order, failing which the plaint would stand rejected.