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Judgment
4 paragraphs · 115 words
1.
Learned counsel for the appellants rightly points out that the valuation of the suit from which the appeal arises is Rs.81,000/-.
2.
Accordingly, FAT 309 of 2026 is dismissed on the ground of lack of pecuniary jurisdiction, with liberty to the appellants to prefer an appeal on the self-same grounds and against the self-same judgment and decree before the appropriate court having jurisdiction.
3.
The learned Advocate-on-record for the appellants shall be at liberty to take back the certified copies of the impugned judgment and decree upon furnishing photocopies of the same for the records.
4.
CAN 1 of 2026 is consequentially disposed of as well. There will be no order as to costs.