1. It has been objected on behalf of the respondent) that the order of lower Appellate Court remitting the case to the Court of First Instance for a
finding on the issue as to title Was made without jurisdiction and that anything done in pursuance of that order must be treated as a nullity. The
objection is based on undervaluation. In a case like this the effect of Section 11 of the Suits Valuation Act is to cure the want of jurisdiction unless
the Appellate Court is satisfied that the undervaluation has prejudicially affected the cause on the merits. If the lower Appellate Court had finally
disposed of the appeal on the merits, it might be said that the party against whom the decision went had been prejudicially affected, but there has
been no disposal on the merits, and it is open to this Court to deal with the findings and go into the question of their correctness. We are unable to
accept the respondent''s suggestion that Section 11 of the Suits Valuation Act only applies when there is a final disposal by the lower Appellate
Court. The objection must be overruled
