IBOM KAMUM Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) Heard Mr. K. Ete, learned counsel appearing on behalf of the petitioner. Also heard Mr. R.H. Nabam, learned Addl. Senior Govt. Advocate, A.P. and also heard Mr. T. Partin, learned counsel appearing on behalf of private respondent No.3.

(2.) This revision has been carried from the order dated 16.4.2002 rendered by the learned Judicial Magistrate, 2nd Class, Along deciding a Civil matter having a valuation of more than Rupees One Lakh.

(3.) The only grievance of the revision petitioner is that the learned Judicial Magistrate, 2nd Class has no jurisdiction to try a civil suit which is valued at more than Rupees One Lakh and as such, the impugned order is liable to be set aside on this score itself due to lack ofjurisdiction. This submission of Mr. Ete, learned counsel for the petitioner has also been approved by the learned counsel appearing for the private respondent, Mr. Partin who has also contended that law does not permit the learned Judicial Magistrate, 2nd Class to decide a civil matter having such valuation.