Jai Kumar vs Ms Nutan & Anr
2015 Latest Caselaw 8587 Del

$~41.
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
+     CS(OS) 3332/2015 and I.A. 23401/2015, 23402/2015 and
      23404/2015

      JAI KUMAR                                    ..... Plaintiff
                         Through: Ms. Aastha Dhawan, Advocate

                         versus

      MS NUTAN & ANR                                    ..... Defendants
                         Through: None

      CORAM:
      HON'BLE MS. JUSTICE HIMA KOHLI

                         ORDER

% 18.11.2015

1. Having regard to the fact that the plaintiff has valued the suit for

the purposes of pecuniary jurisdiction at `27 lacs, which is below

` 2 crore, the Registry is directed to return the plaint to the counsel for

the plaintiff for the same to be presented before the competent court

vested with the pecuniary jurisdiction to entertain the same.

2. The suit is disposed of alongwith the pending applications.

HIMA KOHLI, J NOVEMBER 18, 2015 rkb/ap