Arun Bhansali, J. - (1.) This writ petition under Article 227 of the Constitution of India is directed against order dated 11.12.2014 passed by the trial court, whereby, the application filed by the petitioner under Order 14, Rule 2 CPC has been dismissed with a cost of Rs. 500/-.
(2.) In a suit filed by the plaintiff-respondent, an objection regarding pecuniary jurisdiction of the trial court was raised by the petitioner.
(3.) After two rounds of litigation before this Court, the trial court framed issue regarding pecuniary jurisdiction; after framing of the issue, the present application under Order 14, Rule 2 CPC was filed by the petitioner seeking decision on the issue as preliminary issue.;