Section 54 in Pondicherry Court-Fees and Suits Valuation Act, 1972
54. Procedure where objection is taken on appeal or revision that a suit or appeal was not properly valued for jurisdictional purposes.
(1)Notwithstanding anything contained in section 99 of the Code of Civil Procedure, 1908 (Central Act 5 of 1908) an objection that by reason of the over-valuation or under-valuation 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 over-valued 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.(2)If the objection was .taken in the manner mentioned in clause (a) of sub-section (I), but the appellate Court is not satisfied as to both the matters mentioned in clause (b) of the sub-section and has before it the materials necessary for the determination of the other grounds of appeal to itself, it shall dispose of the appeal as if there had been no defect of jurisdiction in the Court of first instance or lower appellate Cenort.(3)If the objection was taken in that manner and the appellate Court is satisfied as to both those matters and has not those materials before it, it shall proceed to deal with the appeal under the rules applicable to the Court with respect to the hearing of appeals; but if it remands the suit or appeal, or frames and refers issues for trail, or requires additional evidence to be taken, it shall direct its order to a Court competent to entertain the suit or appeal.(4)The provisions of this section with respect to an appellate Court shall, so far as they can be made applicable, apply to a Court exercising revisional jurisdiction under section 1 15 of the Code of Civil Procedure, 1908 (Central Act 5 of 1908) or other enactment for the time being in force.Chapter-VI Refunds and Remissions
