Babar Khan vs Sunil Pal And Others
2023 Latest Caselaw 470 HP

             IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.
                                                 Civil Suit No. 42 of 2013
                                            Decided on: January 7, 2023




                                                                                .
    ________________________________________________________





    Babar Khan                                             ...........Plaintiff
                                      Versus
    Sunil Pal and others                                    .... Defendants





    ________________________________________________________
    Coram:
    Hon'ble Mr. Justice Sandeep Sharma, Judge.
    Whether approved for reporting? 1No.
    ________________________________________________________
    For the plaintiff           :    Mr. R.K. Gautam, Senior Advocate





                                     with Mr. Atul Verma, Advocate.

    For the defendants                     :      Mr. Karan Singh Kanwar, Advocate,
                                                  for defendants Nos. 1 to 3 and 5.

                                                  Mr. Sahil Dixit,            Advocate,        for

                                                  defendant No.4.

                                                  Mr. Ashok K. Tyagi, Advocate, for
                                                  defendants Nos. 6(a) to 6(g).



    ________________________________________________________
    Sandeep Sharma, Judge (oral):

Learned counsel for the parties fairly state that on account of

notification dated 10.10.2022, issued by Government of Himachal

Pradesh, pecuniary jurisdiction of District Judiciary as well as High

Court of Himachal Pradesh, has been enhanced and as such, this

Court has now jurisdiction to entertain the suit having value of more

than rupees 'one crore' and District judge has a jurisdiction to entertain

the suit up to the value of rupees 'one crore', learned Senior Civil

Judge upto Rs.60.00 Lakh and learned Civil Judge, upto Rs. 30.00

Lakh.

Whether the reporters of the local papers may be allowed to see the judgment?

2. In view of the above, instant case being below rupees 'one

crore' is required to be sent to the court below for further proceedings.

.

3. Consequently, in view of above, Registry is directed to transfer

the case file of instant case to the Court of learned Senior Civil Judge,

Paonta Sahib, Sirmaur, Himachal Pradesh, enabling it to proceed

further with the matter from the stage it has been left by this Court.

Learned counsel representing parties undertake to cause presence of

their respective clients either in person or through their counsel before

the Court below on 28.3.2023, enabling it to proceed with the matter.

Registry to ensure that entire pleadings along with documents filed by

the parties to the lis are also sent to the Court below forthwith.

(Sandeep Sharma) Judge January 7, 2023 (vikrant)