- (1.) The plaintiff-appellant instituted a suit for eviction before the learned Civil Judge (Senior Division) at Siliguri, District, Darjeeling. The suit was registered as Title Suit No.24 of 2006 in the said Court.
(2.) The defendant entered appearance in the suit and delivered his counter-claim along with the written statement, inter alia, seeking a decree for specific performance of an oral contract.
(3.) The suit was valued at Rs.31, 000/- (Rupees thirty one thousand) only. The defendant, however, valued his counter-claim at Rs.5, 50,000/- (Rupees five lakh fifty thousand) only.;