Suits Valuation Act (Vll of 1887), s, 11-Appeal under-valued and presented to a Court of inferior jurisdiction-Whether a decree passed by it on the merits is a nullity-Whether mere change of form or error in a decision on the merits, prejudice within the meaning of section 11 of the Suits Valuation Act-Whether a party who invokes a jurisdiction of a Court can complain of prejudice on the ground of over-valuation or under-valuation.