JANSET LABS PVT. LTD. Vs. AGILENT TECHNOLOGIES INDIA

JUDGEMENT

(1.) The present Civil Revision Petition (CRP) arises out of an order dtd. 12/2/2025 passed in I.A.No.266 of 2023 in C.O.S.No.15 of 2023 by the Commercial Court, Ranga Reddy District, at L.B. Nagar ('Trial Court'). By the impugned order, the Trial Court dismissed the petitioner's application for rejection of the plaint under Order VII Rule 11 of The Code of Civil Procedure, 1908, in the Suit filed by the respondent/plaintiff.

(2.) The petitioner is the defendant in a Suit (C.O.S.No.15 of 2023) filed by the respondent for recovery of a total amount of Rs.1,03,58,961.00 consisting of the principal amount of Rs.44,53,396.00 along with interest at 18% per annum, along with damages. The petitioner filed I.A.No.266 of 2023 in the said Suit for rejection of the plaint on the ground that the Suit was barred by law under Order VII Rule 11(d) of the CPC, more specifically under the provisions of The Commercial Courts Act, 2015 ('the 2015 Act')

(3.) Learned counsel appearing for the petitioner/defendant argues that a Suit must satisfy the requirement of 'Specified Value' as defined under Sec. 2(1)(i) of the 2015 Act for being classified as a Commercial Suit. According to counsel, the specified value falls below Rs.1.00 crore which would be evident from the prayers being divided into three separate segments consisting of the principal amount of Rs.44,53,396.00, interest amount of Rs.58,58,961.00 and total amounting to Rs.1,03,58,961.00.