RAM PRIT PANDEY Vs. PRABHANSH PANDEY

JUDGEMENT

(1.) Heard learned Counsel for the petitioner.

(2.) Petitioner has come to this Court against the order dated 7.3.2006 passed by Munsif, Sheohar, Sitamarhi in Title Suit No. 23/2004 by which he has accepted the contention of the defendants-Opposite parties for disposal of the suit on the preliminary issue.

(3.) The preliminary issues in question are whether the suit properties have been properly valued and whether the Court fee paid therein are adequate and the further preliminary issue is whether the suit is beyond the pecuniary jurisdiction of the Court.