SHYAMLAL KUMAR Vs. SUSHILA BALA SARDAR

JUDGEMENT

(1.) The Judgment of the Court was as follows:

(2.) The subject-matter of challenge in this re-visional application are the orders dated 13th September, 2010, 23rd September, 2010 and 29th September, 2010 passed by the learned Civil Judge (Senior Division), 8th Court at Adipose in Title Suit No. 43 of 2001. The said order was passed in connection with a petition filed on 16th June, 2010 on the basis of an order earlier passed by this Hon'ble Court in connection with Co. No. 751 of 2007 on 13th December, 2007.

(3.) It appears from the order dated 13th December, 2007 that an application was filed under Order 7 Rule 10 of the Code of Civil Procedure read with section 151 of the said Code praying return of the plaint on the ground that the suit was under-valued and it was claimed that the trial Court does not have the pecuniary jurisdiction.