RAJA KATRA PVT LTD. Vs. PRANAY CHAND MAHATAB

JUDGEMENT

(1.) An order of the Hon'ble Single Judge dated August 29, 2023, in G.A.No. 4 of 2023, passed in connection with CS No. 184 of 1989, is under challenge in the instant appeal. G.A.No. 4 of 2023 was an application filed by the appellant/plaintiff, praying for rejection of the counter-claim of the defendant No. 6(x) in the suit. Several grounds were pleaded in the application as above to support the prayer made therein including a ground, that the counter-claim by the said defendant, is bellow the pecuniary jurisdiction of the Court. The other grounds pleaded inter alia are, that the counter-claim did not disclose any cause of action and the same is barred by law.

(2.) After hearing the parties the Hon'ble Single Judge has dismissed G.A.No. 4 of 2023 on merit and placed the suit on board for framing of the issues.

(3.) Thus being aggrieved the plaintiff/appellant has filed the instant appeal.