NEW DREAMLAND ESTATE AND ORS. Vs. NAINA SAAGI

JUDGEMENT

(1.) Since the subject matter of the aforesaid four civil revisions is the same, therefore, they are being decided together by this common judgment and order for the sake of brevity.

(2.) By means of present civil revisions, the defendants / revisionists seek to set aside order dated 13.05.2014, passed by learned Civil Judge (Sr. Div.), Dehradun, in O.S. no. 690 of 2004 and O.S. no. 375 of 2005 , both captioned as Smt. Naina Saagi vs New Dreamland Estate and another, whereby the preliminary issue of under valuation of suit and insufficiency of court fee was decided in favour of the plaintiff and against the defendants holding that the suits were properly valued and the court fee paid thereon was sufficient.

(3.) Plaintiff Naina Saagi filed the original suits against New Dreamland Estate and Vinay Chhabra (defendants) in the court of Civil Judge (Sr. Div.), Dehradun praying for following reliefs: