AZIZ ABDUL MALIK AJANI Vs. DULCINE LOBO

JUDGEMENT

(1.) -

(2.) THIS Letters Patent Appeal is filed challenging the judgment and order dated 10th April, 1996 passed by the learned Single Judge in First Appeal No.952 of 1994 dismissing the said Appeal.

(3.) THE learned Advocate for the Appellants raised only one point i.e. the trial Court had no pecuniary jurisdiction to try the suit. We feel that there is no substance in this for more than one reason. Even this point was not raised before the learned Single Judge.