MANICKLAL VERMA Vs. JAMANADEVI

JUDGEMENT

(1.) HEARD the learned counsel for the petitioners and the respondents.

(2.) THIS is defendants' revision under Section 115 CPC. The suit is for possession of the suit property which has been valued at 14,00,000/- under Section 29 of the Karnataka Court Fees and Suits Valuation Act, 1958 (in short the 'act') ad valoram Court fee of Rs. 26,875/- has been paid. By the impugned order, the Court below has held that the Court fee paid on the plaint was sufficient.

(3.) THE defendants disputed the valuation of the said suit property. The Court below, after examining the valuation given by the Registered Valuer and taking into account the age of the building which is about 60 years old, found that the Court fee paid on the plaint was sufficient.