SURENDRA BAHADUR SINGH Vs. IQBAL BAHADUR

JUDGEMENT

(1.) This is an application in revision by the Chief Inspector of Stamps under Section 6B of the Court-fees Act against an order dated the 10th January, 1957 of the Civil Judge, Gonda, holding the court-fee paid to be sufficient.

(2.) The plaintiff brought the suit on the allegation that on the death of Rani Manraj Kuar who died in 1946 there were several claimants including the defendants to her estate. The defendants had no money and on the 12th November, 1946 they entered into an agreement with the plaintiff to the effect that the plaintiff would finance the litigation and in the event of the defendants' success he would get one-half of the property. The defendants were successful in the suit brought by them and in view of the agreement aforesaid the plaintiff was entitled to half the estate. On account of the abolition of the zamindari the plaintiff was entitled to half share in the compensation bonds relating to the estate of Rani Manraj Kuar.

(3.) The relief claimed by the plaintiff was a declaration that out of Rs. 44,200/-, the compensation amount, he was entitled to get half the compensation amounting to Rs. 22,100/-. The suit was accordingly valued at Rs. 22,100/-.