J RAMESHWAR RAO Vs. NARSING RAO

JUDGEMENT

(1.) Heard both the Counsel.

(2.) The petitioners are the plaintiffs and the respondents are the defendants in the suit.

(3.) This revision arises against the order passed by the Subordinate Judge,Wanaparthy in I.A.No. 142/1994 in O.S.No.34/1993,dated 16-2-1996 allowing the application filed by the respondents wherein it is contended by the respondents that the Subordinate Judge, Wanaparthy has no pecuniary jurisdiction to try the suit basing on the plea that Section 16(2) of Civil Court Act (Act 14 of 1993) was amended and the amended Act came into force from 3-9-1993 raising the jurisdiction of Subordinate Courts over Rs. 50,000/- and the suit being filed on 21-12-1993 after amendment of the Act, the Subordinate Judge has no pecuniary jurisdiction and the District Munsiff's Court has got pecuniary jurisdiction.