Section 12(2) in The Commercial Courts, Commercial Division And Commercial Appellate Division Of High Courts Act, 2015
(2)The aggregate value of the claim and counterclaim, if any as set out in the statement of claim and the counterclaim, if any, in an arbitration of a commercial dispute shall be the basis for determining whether such arbitration is subject to the jurisdiction of a Commercial Division, Commercial Appellate Division or Commercial Court, as the case may be.
