(1.) THIS revision petition is directed against an order of the trial court permitting the respondent to amend his plaint.
(2.) THE respondent brought a suit u/s 9 of the Specific Relief Act for possession of a shop against the petitioner alleging that he was a tenant qua the shop under the petitioner, his landlord, and had been dispossessed by him therefrom otherwise than in due course of law. He valued the suit for the purposes of court -fee and jurisdiction, as stated in Para 19 of the plaint, in the following words:
(3.) AN objection was inter alia taken by the petitioner that the value of the suit for the purposes of court fee and jurisdiction had been erroneously fixed, inasmuch as, the market value of the shop was not less than Rs. 30,000/ -, which in law would be its value for the purposes of court -fee and jurisdiction, adding, that the suit was exclusively triable by the High Court. The trial court raised preliminary issues in regard to the valuation of the suit, but before the same could be decided, an application to amend Para 19 of the plaint was made by the respondent by substituting the following para for it: