Citation : 2016 Latest Caselaw 618 ALL
Judgement Date : 15 March, 2016
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 34 Case :- FIRST APPEAL DEFECTIVE No. - 275 of 2008 Appellant :- United India Insurance Co Ltd Respondent :- M/S Transport Corporation Of India Ltd And Others Counsel for Appellant :- Saral Srivastava Counsel for Respondent :- Anurag Mishra Hon'ble Sudhir Agarwal,J.
Hon'ble Rakesh Srivastava,J.
1. Valuation of this appeal is less than 25 lacs. In view of the High Court's Notification dated 09.02.2016 pursuant to the amendment in Section 21 (1) (b) of the Bengal, Agra and Assam Civil Court Act, 1887, amended by the Uttar Pradesh Civil Laws (Amendment) Act, 2015 (U.P. Act No. 14 of 2015), this appeal is cognizable by District Judge or by Additional District Judge to whom the matter is assigned.
2. Let record of this appeal be transmitted to District Judge having jurisdiction in the matter.
Order Date :- 15.3.2016
Pravin
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