Punjab-Haryana High Court
Gopal Krishan vs Union Of India (Uoi) And Anr. on 24 April, 1953
Equivalent citations: AIR1955P&H144, AIR 1955 PUNJAB 144
JUDGMENT Kapur, J.
1. This is an application for leave to appeal to . the Supreme Court under Order XLV of the Civil Procedure Code read with Article 133, Constitution of India and Sections 109 and 110, Civil P. G.
2. The judgment against which appeal is sough-to be taken is one of reversal and the only question is whether it complies with the provisions Section 110, Civil P. C.
3. In the plaint the value for purposes of (sic) diction given by the plaintiff was Rs. 33,498/-(sic) objection was taken by the defendant, Union India to the valuation of the suit, but on 26-3-1956 this plea was given up and the counsel for the Union of India made the following statement:
"I give up the plea regarding the value of the suit for the purposes of court-fee and jurisdiction."
The suit does lie in the present form."
There was no controversy in the trial Court, there fore as to the value of the suit, and the Union '' of India had accepted the value put by the plaintiff.
4. In his affidavit the plaintiff has valued the subject matter of the dispute on appeal to the Supreme Court to be Rs. 39.490/-. The learned Advocate-General who has appeared for the Union of India, has taken objection to this value and submits that even if he admitted in the trial court that the value of the suit was Rupee, 33,498/- it is for the Court to determine the value for purposes of appeal to the Supreme Court am unable to agree. In this particular case (sic) parties in the trial court agreed, the objection taken to the jurisdictional value was withdrawn, and both parties admitted that fact to be proved: It must, therefore, be taken to have been proved and I do not think that the learned Advocate-General can now take objection to the value of the subject-matter of the dispute on appeal to the Supreme Court, particularly when he has placed no material on the record in opposition to the affidavit of the plaintiff from which any]
- different conclusion could be drawn.
5. I would therefore allow this application. The petitioner will have his costs. Counsel's fee Rs. 100"/ -, Harnam Singh, J.
6. I agree.