(1)Notwithstanding anything in section 99 of the Code of Civil Procedure, an objection that by reason of the over-valuation 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 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 is writing, that the suit or appeal was overvalued or under-valued, and that the over-valuation or under valuation thereof has prejudicially affected the disposal of the suit or appeal on its merits.
