Jyotirmay Bhattacharya, A.C.J. - (1.) We are informed by the learned advocate appearing for the appellant that the valuation of the suit out of which the present proceeding has arisen is Rs. 2,00,050/-, as such the appeal, in our view, is maintainable before this court.
(2.) Leave is granted to the learned advocate-on-record of the appellant to mention the valuation of the appeal in the Memorandum of Appeal.
(3.) This appeal will be heard.;