STATE OF GUJARAT Vs. SHANKERLAL D DESAI

JUDGEMENT

(1.) The plaintiff has filed Regular Civil Suit No. 148 of 1978 against the State of Gujarat and others for a declaration that the order made by the Mamlatdar on 17/05/1977 demanding of him payment of Rs. 50 0 was illegal and void. He has also prayed for a permanent injunction restraining the defendants from recovering that amount from him. He valued the declaration under sec. 6 (iv) (j) of the Bombay Court-fees Act 1959 and paid a Court-fee of Rs. 30.00. The defendants contended that ad valorem Court-fee was payable on the sum of Rs. 50 0 which is the subject-matter of the declaration which the plaintiff seeks. The learned trial Judge held that the plaintiff had properly valued his claim and had paid the requisite Court-fee. It is that order which is challenged by the State of Gujarat in this Civil Revision Application.

(2.) The learned Judge has held that the declaration which the plaintiff seeks is not susceptible of monetary evaluation within the meaning of sec. 6 (iv) (j) of the Bombay Court-fees Act 1959 and that therefore he has paid the requisite Court-fee. If a plaintiff seeks to avoid monetary liability by seeking a declaration it cannot be said that such a declaration is not susceptible of monetary evaluation.

(3.) In Civil Revision Application No. 134 of 1976 (Premchand Valia v. Rajpipla Nagrik Sahakari Bank Ltd. XX G.L.R. 389) decided by me on 22/08/1978 I have expressed the view that the very fact that the Legislature has used the expression not susceptible of monetary evaluation pre-supposes that certain declarations are susceptible of monetary evaluation. However in the instant case tnat question recedes into background. The plaintiff has filed three other suits against the State and others viz Special Civil Suit No 37 of 1976 in which he claims from the State of Gujarat and Others Rs. 1 68 273 the second is Special Civil Suit No. 38 of 1976 in which he seeks the recovery from the State of Gujarat and Others of Rs. 1 38 276 the third is Special Civil Suit No. 39 of 1976 in which he seeks recovery of a sum of Rs 1 6 955 from the State of Gujarat and Others. In these claims which he has made he has included the sum of Rs. 50 0 which is the subject-matter of the order which is challenged in the present suit. Demand of Rs. 50 30 which is the subject-matter of the order which is challenged in the present suit and which is the subject-matter of the impugned order consists of three sums: <FRM>JUDGEMENT_586_GLR1_1979Html1.htm</FRM> Rs. 16 888 forms a part of the subject-matter of the claim which the plaintiff has made in Special Civil Suit No. 37 of 1976; Rs. 25 404 forms a part of the subject-matter of the claim which the plaintiff has made in Special Civil Suit No. 38 of 1976; and Rs 7 708 forms a part of the subject-matter of the claim which the plaintiff has made in Special Civil Suit No. 39 of 1976. It is therefore clear that the plaintiff has already paid Court-fees on these three items which go to make up the total of Rs. 50 0 which in its turn is the subject-matter of the impugned order.