SHAHID HUSSAIN Vs. ADDITIONAL DISTRICT JUDGE

JUDGEMENT

(1.) Ahmad Husain, respondent No. 3 since deceased and survived by legal representatives filed S.C.C. suit No. 330 of 1976 against tenant-petitioner. In the said suit Ahmad Husain also impleaded one of his sons Ashfaq Husain as defendant No. 2. Ahmad Husain had impleaded Hasnain Mian his other son respondent No. 4 as plaintiff No. 2. In the plaint it was stated that defendant No. 2 realized the rent only as representative of the plaintiff and not in any independent capacity. Earlier also a suit had been filed by Ahmad Husain against petitioner Shahid Husain being original suit No. 670 of 1968 in which Munsif (City), Bareilly through judgment and decree dated 18.3.1978 held that there existed no relationship of landlord and tenant between the parties and consequently dismissed the suit. In the latter suit (SCC suit No. 330 of 1976) defendant-petitioner filed written statement again asserting that Ahmad Husain was not the landlord and that finding in the earlier suit (O.S. No. 670 of 1968) operated as res judicata. Ashfaq Husain defendant No. 2 also filed written statement questioning the title of his father. The J.S.C.C. passed an order directing return of plaint for filing before regular Civil Court as intricate question of title was involved (Para-6 of the writ petition). However, neither date of the said order has been mentioned nor copy of the said order has been annexed. Thereafter, plaint was filed before Munsif (City), Bareilly and the suit was registered as O.S. No. 60 of 1977. Munsif by order dated 6.11.1978 accepted the plea of the petitioner regarding under valuation and insufficiency of Court fees and held that as question of title was involved hence suit was for declaration of title and Court fees on market value of property must be paid. The suit was valued for ejectment on one year's rent. Thereafter plaintiffs filed an application seeking deletion of name of defendant No. 2 from the array of the parties. By order dated 8.11.1979 application was rejected. However, against the said order Civil Revision No. 26 of 1980 was filed and was allowed by judgment and order dated 4.10.1980 by IVth A.D.J., Bareilly. Thereafter, trial Court again by order dated 2.9.1981 held while deciding issue No. 9 as preliminary issue that Court fees should be paid on the market value of the property. Against the said order respondent No. 3 filed a revision being Civil Revision No. 118 of 1981. VIIth A.D.J., Bareilly through judgment and order dated 6.8.1983 allowed the revision. The said order is under challenge in the instant writ petition.

(2.) In my opinion a suit instituted by landlord against tenant before J.S.C.C. remains a suit for ejectment filed by landlord against tenant even after return of plaint by J.S.C.C. and its filing before regular Civil Court. The fact that question of title is involved does not make any difference. Even in such suit before J.S.C.C. tenant can dispute the title of the landlord and relationship of landlord and tenant in between plaintiff and him and J.S.C.C. may decide the said question by himself without returning plaint under Section 23 of the P.S.C.C. Act. In that eventuality there will be no question of payment of advalorem Court fees on market value of the property. The position will remain the same if instead of deciding the question of relationship of landlord and tenant in between plaintiff and defendant by himself, J.S.C.C. returns the plaint for filing before regular Civil Court. Valuation for the purposes of jurisdiction and payment of Court fees is to be determined on the basis of allegations in the plaint. The authority reported in AIR 1970 Alld. 488 cited by learned Counsel for the petitioner has no application to the facts of the instant case.

(3.) The fact that earlier by order dated 6.11.1978 trial Court had held otherwise and the said order was not challenged will not make any difference. The trial Court again on 2.9.1981 took the same view which order was challenged before the Revisional Court. The earlier order of trial Court dated 6.11.1978 may be taken to have merged in the order dated 2.9.1981 hence challenging the order dated 2.9.1981 in revision was sufficient and it was not necessary to challenge the order dated 6.11.1978 also.