MANICHARI DEVI Vs. KHUDDI AND OTHERS

JUDGEMENT

(1.) The plaintiff petitioner filed an original suit no.166 of 1997 for permanent injunction restraining the defendant 1st set from making any construction over Arazi No.241 as detailed in the plaint.

(2.) The defendant 1st set filed written statement and disputed the claim of the plaintiff and also raised an objection regarding the valuation of suit and in sufficient court fee paid by the petitioner.

(3.) The trial court granted injunction on 14.3.1997. The issues was framed by the Trial Court on 9.4.1947 and was of the view that the valuation of the suit is 3000.00, the plaintiff should accordingly amend the plaint and pay the requisite court fee.