- (1.) A suit was instituted in the City Civil Court at Calcutta by the plaintiff/appellant for declaration, damage, compensation and other reliefs.
(2.) The suit was valued at Rs. 4,37,858/- (Rupees Four lakh thirty-seven thousand eight hundred and fifty-eight) only. Ad valorem court-fees were paid.
(3.) The defendant entered appearance in the suit and filed written statement. In the written it was stated that the suit was not maintainable as the City Civil Court at Calcutta had no jurisdiction to entertain the suit.;