REGENT COMPUTRONICS PVT. LTD.

MAHANT PURSHOTTAM DASS Appellant

V/S

HAR NARAIN Respondents

Referred Judgements :-

RAM KANWAR AND OTHERS V. NAURANG RAI AND OTHERS [REFERRED]
RAMESH CHAND V. SMT SARIA DEVI [REFERRED]
VENKATA RANGA RAO V. SITA RAMCHANDRA RAO [REFERRED]
MT ZEB-UL-NISSA V. DIN MOHAMMAD [REFERRED]
PRABHU AND OTHERS V. GIRDHARI AND OTHERS [REFERRED]
SHAMSHER SINGH VS. RAJINDER PRASHAD [REFERRED]
RANCHHODDAS SHAMJI KHIRANI VS. BALWANT KAUR MALIK [REFERRED]
ONKAR NATH VS. RAMESHWAR DASS [REFERRED]
SHEILA DEVI VS. KISHAN LAL KALRA [REFERRED]
SIDDAPPA ADIVEPPA ROKHADI VS. VENKATESH RAGHAVENDRA HUBBALLI [REFERRED]
MARIMUTHU NADAR VS. TUTIKORIN MUNICIPALITY [REFERRED]
NARIMAN K IRANI VS. A BATCHA SAHIB [REFERRED]
HARCHAND SINGH GUJJAR SINGH VS. DALIP SINGH PRITAM SINGH [REFERRED]
CHHOTA SINGH VS. JIT SINGH [REFERRED]

JUDGEMENT

(1.) This appeal has been placed before the full Beach in view of the order of reference dated May 18, 1977, passed by Kapur, J-

(2.) The appeal was filed by the plaintiff-appellants against the order dated May 14, 1973 passed by Shri A. K. Srivastava, Sub-Judge, Delhi holding that the value of the suit for purposes of court-fees and jurisdiction was Rs. 54,000 and also holding that the suit had not been valued correctly for purposes of court-fees and jurisdiction and that he had no jurisdiction to try the suit and directed that the plaint be returned to the plaintiffs for presentation to the proper court.

(3.) The plaintiff-appellants had filed the present suit, out of which the appeal arises, in their representative capacity under Order 1, rule 8 of the Code of Civil Procedure. The prayer made in the plaint was as under :

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MAHANT PURUSHOTTAM DASS Vs. HAR NARAIN

Referred Judgements :-

JUDGEMENT

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