RANJEET SINGH Vs. SARDAR HARD OYAL SINGH

JUDGEMENT

(1.) THE Rule with which we are concerned in this case involves a question of jurisdiction.

(2.) A suit was filed by the plaintiff respondent on January 27, 1968, in the city Civil Court, for a declaration of title to a printing press and news paper, possession, and for other consequential reliefs. The suit was valued by the plaintiff at Rs. 3100/-

(3.) IT is not in dispute that at the relevant date the court had jurisdiction to try suits not exceeding Rs. 10,000/-in value under the Calcutta City Civil court Act, 1953. In the year 1969, sub-section (2) of section 5 of the Act act was amended and the pecuniary jurisdiction of the court was raised to rs. 50,000/ -. No retrospective operation was, however, given to the said amendment.