(1.) THIS Civil Revision Petition arises out of docket order, dated 18.07.2014, in O.S(SR).No.2643 of 2014 on the file of learned Additional Junior Civil Judge, Ranga Reddy District at Malkajgiri, whereby it has returned the plaint for presentation before the proper Court having the jurisdiction to try the suit.
(2.) THE petitioner filed the above -mentioned suit against the respondents for recovery of certain money based on a contract. As per the admitted plaint averments, the office of the defendants is located in Pargi, the offer made by the petitioner was accepted at Pargi, the contract was entered between the petitioner and the respondents at Pargi and the same was executed within the jurisdiction of the Court at Pargi.
(3.) ACCORDING to the petitioner, as the acceptance of the contract made by the respondents was received by him at Malkajgiri, the Court at Malkajgiri has territorial jurisdiction.