Soumen Sen, J. - (1.) This revisional application is directed against an order dated 5th January, 2016 passed by the learned Civil Judge (Junior Division), 4th Court, Howrah in connection with an application under Order 14, Rule 2 of the Code of Civil Procedure filed by the defendant no. 1 on 3rd May, 2010.
(2.) The basis of the application appears to be that the defendant no. 1 specifically mentioned in the written statement that he is in exclusive possession of the suit property and in view of such clear assertion it is necessary for the Court to determine whether the Court has pecuniary jurisdiction to try the suit as the Trial Court is the Court of limited pecuniary jurisdiction.
(3.) This issue of pecuniary jurisdiction has been decided and held against the petitioner in the impugned judgement.;