VIRAJ CONSTRUCTIONS Vs. P PANDU

JUDGEMENT

(1.) Heard the learned Counsel for the petitioner and the learned Government Pleader for Arbitration.

(2.) This revision is directed against the order passed by the lower Court returning the plaint for presentation to the proper Court.

(3.) The suit is filed for a permanent injunction in respect of Ac.3-27 guntas of land situated in Begumpet, Hyderabad. The plaintiff valued the relief claimed under Section 26(c) of the Andhra Pradcsh Court Fees and Suits Valuation Act, 1956 (for short 'the Act'), at Rs.10,000.00 and paid Court-fees thereon. The lower Court was of the opinion that the relief has to be valued at more than Rs.1 lakh and so, it returned the plaint for presentation to the proper Court.