Section 51(2) in Andhra Pradesh Court-fees and Suits Valuation Act, 1956
(2)Where such objection was taken in the manner mentioned in clause (a) of subsection ( 1), but the appellate Court is not satisfied as to both the matters mentioned in clause (b) of that sub-section, it shall, if it has before it the materials necessary for the determination of the other grounds of appeal to itself, dispose of the appeal as if there had been no defect of jurisdiction in the Court of first instance or lower appellate Court.
