ASLAM KHAN Vs. Y BHASKARA RAO

JUDGEMENT

(1.) This C.R.P. is filed against an order passed in S.C.No.90 of 1994 on the file of Additional Subordinate Judge, Srikakulam for recovery of an amount of Rs.7,033-33 ps.

(2.) The petitioner is the plaintiff. The suit was filed on the basis of pro-note - Ex.A.1 dated 5-4-1993. Three points have been framed for consideration, viz.,

(3.) The Court below found on point No.1 that the suit pro-note was true and genuine. However, on point No.2, it found that the Court at Srikakulam, where the suit was laid had no jurisdiction, since the cause of action arose at Visakhapatnam and that the said suit ought to have been filed at Visakhapatnam. On the basis of the above findings, the suit was dismissed with costs.