- (1.) Heard learned counsel for the parties.
(2.) This appeal was admitted on 31.10.2011 on the following substantial questions of law: 1. Whether in view of U.P. Amendment to Section 15 of Provincial Small Causes Act, suit for eviction of tenant valuation of which is more than Rs.25000/- is entertainable by J.S.C.C. or not? 2. Whether question of jurisdiction could be raised before the appellate court for the first time?
(3.) On the date on which the appeal was admitted Sri A.N. Bhargava, learned counsel for the appellant stated that he was ready to argue the appeal without record. Learned counsel for respondent did not object to that. Accordingly the appeal was directed to be put up for hearing on 3.11.2011 and on 3.11.2011 arguments of learned counsel for both the parties were heard on the merit of the Second appeal.;