SUBH KARAN SHARMA @ RIDHKARAN SHARMA AND ANOTHER Vs. SHREE SHREE ISHWAR LAKSHMI NARAYAN JEW AND SHREE SHREE ISHWAR CHANDI THAKURANI

JUDGEMENT

(1.) The facts of the case, in a nutshell, are as follows:

(2.) In the said suit, the petitioners entered appearance and contested by filing a written statement, inter alia taking the plea that the court below did not have the pecuniary jurisdiction to try and decide the suit.

(3.) The petitioners also filed an application challenging such pecuniary jurisdiction, seeking determination of the dispute as to the pecuniary jurisdiction of the court by revising the valuation of the suit, also seeking determination of the correct valuation by holding enquiry, and consequential order of return of plaint.