Section 51(1) in Karnataka Court-Fees and Suits Valuation Act, 1958
(1)Notwithstanding anything contained in section 99 of the Code of Civil Procedure, 1908 (Central Act V of 1908), an objection that by reason of the overvaluation or undervaluation of a suit or appeal, a court of first instance or lower appellate court which had not jurisdiction with respect to the suit or appeal exercised jurisdiction with respect thereto shall not be entertained by an appellate court, unless,-(a)the objection was taken in the court of first instance at or before the hearing at which issues were first framed and recorded, or in the lower appellate court in the memorandum of appeal to that court, or(b)the appellate court is satisfied for reasons to be recorded by it in writing, that the suit or appeal was overvalued, or undervalued and that the overvaluation or undervaluation thereof has pre-judicially affected the disposal of the suit or appeal on its merits.
