ARUN BHANSALI, J. - (1.) This appeal under Order XLIII Rule 1 (a) CPC is directed against the order dated 14.11.2019 passed by the trial court, whereby, the trial court on account of pecuniary jurisdiction has ordered for return of plaint to the plaintiffs.
(2.) The plaintiffs - appellants filed suit for specific performance in relation to agreement of sale dated 24.04.1974 executed between Girdhari Ram, father / grandfather of appellants No. 1 to 6 and Lekhram and agreements dated 13.06.1986 executed by Girdhari Ram in favour of plaintiff Nos.7 and 8.
(3.) The suit was valued by clubbing the consideration indicated in all the three agreements i.e. Rs. 1,05,000/- in agreement dated 24.04.1974, Rs. 2,43,000/- each qua the agreements dated 13.06.1986 and based on the valuation, the suit was filed before the court of Additional District Judge, Anoopgarh.;