Sri. Srinivas Kondu vs Sri. Kondu Vijay Prakesh
2022 Latest Caselaw 6864 Tel

             HONOURABLE SRI T.VINOD KUMAR

           CIVIL REVISION PETITION No. 2544 of 2022

Between:

Sri Srinivas     Kondu,    W/o.Vijay
Prakesh

                                                       .........Petitioner

                                 And

1. Sri Kondu Vijay Prakesh, S/o.Late
Narasimha and others

                                                      .......Respondents

Date of Judgment pronounced on         : 16-12-2022



        HONOURABLE SRI JUSTICE T.VINOD KUMAR

1. Whether Reporters of Local newspapers                  : Yes/No
   May be allowed to see the judgments?


2. Whether the copies of judgment may be marked           : Yes
   to Law Reporters/Journals:

3. Whether His Lordships wishes to see the fair copy      : Yes/No
   Of the Judgment?
                                    2




             HONOURABLE SRI T.VINOD KUMAR


          CIVIL REVISION PETITION No. 2544 of 2022

% 16-12-2022

# Sri Srinivas Kondu, W/o.Vijay
Prakesh

                                                  ......... Petitioner

Versus


$ 1. Sri Kondu Vijay Prakesh,
S/o.Late Narasimha and others

                                                 ....... Respondents

< GIST:



> HEAD NOTE:


!Counsel for the Petitioner    :       Sri A.Raghu Ram



^Counsel for the respondents   :       --



? Cases referred

--
                                        3




            THE HON'BLE SRI JUSTICE T. VINOD KUMAR

               Civil Revision Petition No.2544 of 2022

ORDER:

1. This Civil Revision Petition under Article 227 of the Constitution of

India is filed against the docket order dt.28.10.2022, whereby the plaint

presented before the Court of Senior Civil Judge, Medchal-Malkajgiri

District, at Kukatpally, vide O.S.(SR) No.1743 of 2022, is returned with

endorsement for being presented before the proper Court where the suit

schedule 'D' property is situated, as being contrary to the provisions of

Section 17 of the Code of Civil Procedure, 1908 (for short, 'CPC').

2. Heard learned counsel for the petitioner and perused the record.

3. Petitioner contends that initially, a suit for partition, separate

possession, declaration of gift deeds as null and void and for grant of

injunction in respect of four properties, being suit schedule properties A to

D, was presented before the Court of I Additional Junior Civil Judge, City

Civil Court, Secunderabad, and on return it was resubmitted before the

Court of Senior Civil Judge, Medhcal-Malkajgiri District, at Kukatpally on

27.10.2022 with O.S.(SR).No. 1743 of 2022. The office of the Court of

Senior Civil Judge, Kukatpally, Medchal-Malkajgiri District on the same

date had returned the said suit, by taking the following objection:

"To file in proper Court where the Schedule 'D' property situates, as the market value is more than 'A' schedule property."

4. Upon re-submission, on 28.10.2022 the learned Senior Civil Judge

passed the following docket order:

"Heard. Perused. As seen from record and as per law, the objection dt.27.10.2022 holds good as per law. Moreover Court fee is also not paid before this Court. Hence, in view of above objection, this suit is returned to file before proper Court having jurisdiction. Time (7) days."

5. The present Civil Revision Petition is filed aggrieved by the return of

the plaint vide docket order dt 28.10.2022.

6. Petitioner contends that the office objection and the docket

endorsement made by the Court below by which the plaint presented is

returned, is contrary to the provisions of Section 17 CPC, which permits a

suit relating to immovable property being situated in the jurisdiction of

different Courts to be presented in any Court, where any portion of the

property or one or more properties is/are situated. Since, the suit schedule

'A' property, from and among the four properties, falls within the

jurisdiction of the Senior Civil Judge Court, Medchal-Malkajgiri District at

Kukatpally, the presentation of the plaint in the jurisdiction of Kukatpally

Court is valid; and as regards the value of the suit, that the petitioner

having paid the Court fee, the office of the court below ought not to have

returned the plaint by up-holding the office objection dt.27.10.2022.

7. Petitioner further contends that the objection as to payment of

Court fee before the I Additional Junior Civil Judge's Court, City Civil Court,

Secunderabad, and not before the Senior Civil Judge's Court, Kukatpally, is

erroneous, as by valuing the suit for a sum of Rs.32,12,518/-, an amount

of Rs.5,984/- was paid as Court fee initially, when the plaint was

presented before the Junior Civil Judge Court at Secunderabad, on the

basis of one of the document relating to the suit schedule properties

having been registered with the Sub-registrar office falling under the

jurisdiction of the said court; and that the said payment of court fee being

duly acknowledged, vide certificate dt.30.03.2022, the Court below ought

to have received the certificate dt.30.03.2022 issued by the I Additional

Junior Civil Judge, City Civil Court, Secunderabad, when the plaint was re-

presented before the Senior Civil Judge's Court at Kukatpally, on its return

by the Court of Junior Civil Judge.

8. To support his contention, the petitioner has relied upon a Circular

dt.26.02.2005 issued by the Principal District & Sessions Judge, Ranga

Reddy District, wherein it was clearly stated that all the Judicial Officers at

the Unit are requested to accept plaints/petitions represented on the point

of jurisdiction with the Court fee deposited already in the first Court in

which suit was filed without insisting for depositing the Court fee afresh in

the Court account and they are also requested to accept enhanced Court

fee paid in their Court accounts. Thus, it is contended that the return of

plaint on any of the grounds noted in Docket order are unsustainable.

Hence, this revision petition.

9. I have taken note of the contentions urged.

10. In order to decide the issue as to in which Court the suit has to be

instituted, two aspects of jurisdiction need to be looked into:- (i)

pecuniary jurisdiction and (ii) territorial jurisdiction.

11. Insofar as pecuniary jurisdiction is concerned, firstly based on the

relief sought for, the valuation of suit is to be arrived at and secondly,

based on such valuation, the pecuniary jurisdiction of the Court is

determined in terms of Section 6 of the Code of Civil Procedure, 1908 (for

short, 'CPC') R/w Section 5 of the Telangana Civil Courts Act, 1972 (for

short, 'the Act').

12. In the facts of the case as the value of the suit schedule properties

'A' to 'D' and the share being claimed by the petitioner being ¼ of such

properties, the Court fee payable would be on the ¾th value of the share

of the property being claimed by the petitioner, which on the basis of

valuation shown in the plaint is in excess of Rs.20 lakhs, but less than

Rs.50 lakhs. Thus, it is the Court of Senior Civil Judge in which suit is to be

instituted, as having pecuniary jurisdiction under the Act (as amended

w.e.f. 01.09.2019), which specifies that if the suit value is below Rs.20

lakhs, the same shall be presented before the Court of Junior Civil Judge;

where the value of the suit is above Rs.20 lakhs and does not exceed

Rs.50 lakhs, the jurisdiction is conferred with the Court of Senior Civil

Judge; and where the suit value is more than Rs.50 lakhs, jurisdiction is

conferred with the District Court.

13. Insofar as the territorial jurisdiction is concerned, Section 16 of CPC

specifies that suits to be instituted where the subject matter is situated.

However, in a suit involving immovable properties situated within the

jurisdiction of different Courts, as per Section 17 of CPC, the suit can be

instituted in any Court within the local limits of a Court where any portion

of the property is situated, which however is subject to the pecuniary

jurisdiction of that Court.

14. In the facts of the present case, as can be seen from the plaint

copy, among the four properties, the suit schedule 'A' property, is located

within the jurisdiction of the Court of Senior Civil Judge, Kukatpally; the

suit schedule 'B' property being located in Keesara falls within the

jurisdiction of Senior Civil Judge's Court, Medchal of Medchal-Malkajgiri

District; the suit schedule 'C' property falls within the jurisdiction of

Siddipet District, (though the market value of property falls within the

pecuniary jurisdiction of the Junior Civil Judge); and that the suit schedule

'D' property falls within the jurisdiction of the Court of Senior Civil Judge at

Ranga Reddy.

15. Since, the suit schedule properties are immovable properties

situated in local limits of different Courts as detailed herein above, having

regard to provisions of Section 17 CPC, the plaintiff has a choice to

institute the suit at any of the above four Courts, subject to the pecuniary

jurisdiction of that Court i.e., the Court should have pecuniary jurisdiction

over the value of the suit by considering the aggregate value of all the suit

schedule properties for the purpose of Court fee. As noted above, since

the value of the suit comes under the pecuniary jurisdiction of the Senior

Civil Judge Court, the petitioner is entitled to institute the suit by

presenting it before the court of Senior Civil Judge at Kukatpally, where

the Suit Schedule 'A' property is situate.

16. Thus, the return of the plaint by the Court below with the

endorsement to present before the court having jurisdiction over Suit

Schedule 'D' property as the value of such property is more, is not a valid

reason, as it is not the purport of Section 17 CPC. On the other hand,

Section 17 CPC gives a choice to the plaintiff to choose the territorial

jurisdiction of a court, if different courts have jurisdiction.

17. In view of the above, this court is of the view that the return of the

plaint as presented by the petitioner before the Senior Civil Judge,

Kukatpally, by making the note that "the objection dt.27.10.2022 (to file in

proper Court where the Schedule 'D' property situates, as the market value is more than

'A' schedule property) holds good as per law", such an interpretation is no

where mentioned in the scheme of CPC, and appears to this Court is either

due to ignorance and lack of understanding of operation of the provisions

of Section 17 of CPC or otherwise is to evade the work amounting to

dereliction of duties.

18. Further, the objection with regard to the Court fee not being paid

before the Court below, it is to be noted that any Court fee paid goes to

the credit of the Court fee account of the State with the treasury, and is

not counted on unit wise basis. That apart, when a Circular

dt.26.02.2005 issued by the Principal District & Sessions Judge, Ranga

Reddy District, to the effect that if the Court fee is deposited already in the

first Court in which a suit was filed, not to insist for depositing the Court

fee, afresh, in the Court Account, the Judicial Officers are requested to

accept the plaints/petitions on payment of enhanced Court fee, if any, the

office objection taken / noted on the Docket order/endorsement, in the

view of this Court is wholly unjustified, apart from being frivolous for it to

be sustained.

19. Having regard to the conclusions arrived at as above, this Court is

of the considered view that the docket order passed on 28.10.2022 by the

Court of Senior Civil Judge, Medchal-Malkjgiri District at Kukatpally,

returning the plaint, cannot be held to be valid and is liable to be set-

aside.

20. Accordingly, the Civil Revision Petition is allowed, and the docket

order dt 28.10.2022 passed by the Senior Civil Judge, Medchal-Malkjgiri

District at Kukatpally is set aside. The Court below is directed to receive

the plaint and number the suit, if it is otherwise found to be in order, and

take the same on record. Pending miscellaneous petitions, if any, in this

petition shall stand closed. No order as to costs.

_________________ T. VINOD KUMAR, J Dt: 16.12.2022

NOTE: LR copy to be marked.

B/o VSV/GJ