VENPATI SRIDEVI Vs. ATLA NARSIMHA REDDY

JUDGEMENT

(1.) The short question that falls for consideration in this Civil Revision Petition is whether the learned Junior Civil Judge, Gajwel, has the pecuniary jurisdiction to entertain the suit, O.S. No. 56 of 2010.

(2.) By order and decree 23.03.2011, the learned Junior Civil Judge, Gajwel, held that he did not have the jurisdiction to entertain the said suit as its valuation was in excess of Rs. 1 lakh and directed the return of the plaint. In appeal in C.M.A. No. 10 of 2011, the learned VI Additional District Judge at Siddipet reversed this order and held that the suit had been properly valued at less than Rs. 1 lakh and that the same was within the pecuniary jurisdiction of the learned Junior Civil Judge, Gajwel. The appellate Court directed the Court below to receive the plaint in O.S. No. 56 of 2010 and proceed with the trial in accordance with law. Hence, this Civil Revision Petition by Defendants 6 to 8 and 14.

(3.) The suit, O.S. No. 56 of 2010, was filed for partition of the plaint A and B schedule lands; for recovery of possession in so far as the plaint B schedule land is concerned; for an injunction in respect of the plaint A schedule land; for a declaration in respect of the cancellation of the Form 13(B) certificate dated 16.11.2009 issued by the Mandal Revenue Officer, Doultabad, under the provisions of the Andhra Pradesh Rights in Land and Pattadar Pass Books Act, 1971 (for brevity, 'the Act of 1971') and for costs.