REGENT COMPUTRONICS PVT. LTD.

RAMPYARI BHAGWAN AGHARIA Appellant

V/S

ISHWAR DIRIP SINGH Respondents

Referred Judgements :-

LALJI V. NAROTTAM [REFERRED TO]
KUNDANMAL V. THIKANA SIRYARI [REFERRED TO]
L J LEACH AND CO LIMITED VS. JARDINE SKINNER AND CO [REFERRED TO]
STATE OF UTTAR PRADESH VS. MOHAMMAD NOOH [REFERRED TO]
COMMISSIONER OF INCOME TAX BOMBAY VS. AMRITLAL BHOGILAL AND CO [REFERRED TO]
A K GUPTA AND SONS LIMITED VS. DAMODAR VALLEY CORPORATION [REFERRED TO]
STATE OF MADRAS VS. MADURAI MILLS CO LIMITED [REFERRED TO]
KATAM VIRUPAKSHIAH VS. MATAM SIVALINGAIAH [REFERRED TO]
CHAPPILA VS. CHEMMARAN [REFERRED TO]
RADHAKRISHNARU VS. MADHAVAN PILLAI [REFERRED TO]
MATHEW KURUVILLA VS. RAJAGOPALA IYER [REFERRED TO]

JUDGEMENT

(1.) THIS revision has come up in the following circumstances.

(2.) SHRIMATI Rampyari instituted a suit against Ishwar and Hiradhar for declaration that certain sale deeds are ineffective as against her and also for partition of lands in suit. The plaintiff valued the suit at Rs. 10,000 and instituted it in the Court of Civil Judge, Class I, Raigarh.

(3.) THE defendants while resisting the suit objected to the jurisdiction of the Court alleging that the suit was under-valued. Issue number 8 was framed. The trial Court held that the value of the suit for the purposes of jurisdiction was Rs. 14,190. Since it exceeded the pecuniary limit of the trial Court's jurisdiction, it directed the plaint to be returned for presentation to proper Court.

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RAMPYARI BHAGWAN AGHARIA Vs. ISHWAR DIRIP SINGH

Referred Judgements :-

JUDGEMENT

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