SURYAPAL SINGH Vs. SUDHA TOMAR

JUDGEMENT

(1.) By filing this petition under Article 227 of the Constitution of India the petitioner has called in question the order passed by the 9th Civil Judge Class-II, Gwalior in Civil Suit No. 16A/2013 dated 02.09.2013. By this Order, the application of petitioner / defendant preferred under Order 15 Rule 3 C.P.C is rejected.

(2.) Brief facts necessary for adjudication of this matter are as under:-

(3.) Criticizing this order Shri Sanjay Kumar Sharma, Advocate for the petitioner, submits that question of proper valuation has a nexus with pecuniary jurisdiction of Court. The Court, therefore, must decide this issue has preliminary issue. He relied on certain judgments.