Santosh Kumar Sharma vs Smt. Kamla Sharma & Others
2016 Latest Caselaw 98 ALL

Citation : 2016 Latest Caselaw 98 ALL
Judgement Date : 8 March, 2016

Allahabad High Court

Santosh Kumar Sharma vs Smt. Kamla Sharma & Others on 8 March, 2016

Bench: Sudhir Agarwal, Ram Surat (Maurya)




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 

 
Case :- FIRST APPEAL No. - 668 of 2015
 

 
Appellant :- Santosh Kumar Sharma
 
Respondent :- Smt. Kamla Sharma & Others
 
Counsel for Appellant :- S.D. Kautilya
 
Counsel for Respondent :- Smt Rama Goel Bansal
 

 
Hon'ble Sudhir Agarwal,J.

Hon'ble Ram Surat Ram (Maurya),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 :- 8.3.2016

Pravin

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