Calcutta High Court (Appellete Side)
Sushim Baran Banerjee vs Subrata Banerjee @ Bandopadhyay & Ors on 9 March, 2021
09.03.2021 SL No.6 Court No.12 (gc) FMAT 133 of 2020 With CAN 1 of 2020 (Old No: CAN 1511 of 2020) Sushim Baran Banerjee Vs. Subrata Banerjee @ Bandopadhyay & Ors.
(Via Video Conference) Mr. Nilanjan Bhattacharjee, Mr. Shirshendu Chowdhury, ...for the Appellant.
We have considered the report filed by the Stamp Reporter. No attempt has been made by the appellant to remove the defects. It appears that the suit was valued at Rs.100/-.
In view thereof, the appeal is not maintainable before us in view of Section 21(1)a, of the Bengal, Agra and Assam, Civil Court (W.B. Amendment) Act, 2000.
The appeal stands dismissed for want of jurisdiction. It is made clear that we have not gone into the merits of the matter.
(Subhasis Dasgupta, J.) (Soumen Sen, J.)