SORT
1
AIR Law Lines - Point Extract
(A)
Civil & Constitution
Civil Procedure Code
Jurisdiction Of Civil Court
Objection As To Pecuniary Jurisdiction - When Not Tenable
— During pendency of eviction suit before Special Judge, pecuniary jurisdiction of District Court enhanced from Rs. one lakh and above — Suit estimated below 1 lakh — No application for transfer of suit made by any party — Suit tried and decreed by Special Judge — Objection to pecuniary jurisdiction not taken at earliest possible opportunity — Plea at revisional stage, not tenable.
J
