AMINUL HAQUE Vs. KAJI SHAMSUL HAQUE

JUDGEMENT

(1.) This is an appeal against judgment and order dated January 25, 2008 passed by the learned Judge, Third Bench, City Civil Court at Calcutta, in Title Suit No. 819 of 1998. By the order impugned, the learned judge directed return of the plaint to the plaintiff/for presentation to the proper Court. The learned Judge, in the order impugned, held that the valuation of the suit property was much more than ten lakh. Therefore, the suit was not entertainable by the City Civil Court at Calcutta.

(2.) The suit was instituted for declaration of title and for accounts.

(3.) It was contended in the plaint that the properties described in schedule 'A' were joint family properties of the plaintiff and the defendants as those were acquired out of the income of the joint family properties.