(1.) The petitioner being a defendant in a Title Suit bearing T.S. No. 58 of 1989 of the Court of Assistant District Judge, Alipore made a prayer for return of the plaint to the plaintiff-O.P. on the ground that the suit fail within the pecuniary jurisdiction of the Munsif and not that of the Assistant District Judge. The prayer as such was rejected by the impugned order dated 27.3.1997 of the Court of Assistant District Judge, Sealdah and, hence was the necessity of filing the present revisional petition.
(2.) What was relevant for the instant purpose was that the suit-in-question was filed on 19.6.89 in the Court of Assistant District Judge, Sealdah and, thereupon, by an order dated 6.7.90, the said Court assessed the valuation of the suit on consideration of the'materials on.the record as follows:-
(3.) The suit was thus valued at Rs. 15, 310.00 and this was the material point to determine the pecuniary jurisdiction or one of the other Court. This determination of valuation of the suit was, in normal course, to take effect from the date of filing of the suit i.e. 19.6.89.