M NARAYANA REDDY Vs. P BOJJANNA

JUDGEMENT

(1.) This Civil Revision Petition is directed against the order passed by the lower Court on unnumbered plaint on 20-09-1995.

(2.) The petitioners are the plaintiffs, who presented (he plaint, which is un-numbered, before the lower Court under Order 7, Rule 1 of the Code of Civil Procedure read with Section 26 of the Code of Civil Procedure seeking a decree and judgment restraining the defendant there in and his men in any way from interfering with the plaintiffs' peaceful possession and enjoyment of the plaint scheduled property, that is to say, the suit was filed seeking for a permanent injunction against the defendant. The petitioner estimated the value of the properties for the purpose of pecuniary jurisdiction at Rs.74,000/- and presented the suit before the District Munsif Court, Piler. For the purpose of relief of injunction, the petitioners tentatively estimated the value of the relief at Rs.2000- and paid a Court fee of Rs.186/- as provided under Section 26 (c) of the A.P. Court Fees Act, 1956. The lower Court returned the plaint to the petitioners directing them to present before the appropriate Court as the value of the suit for the purpose of pecuniary jurisdiction is more than Rs.50,000/- by order dated 20-9-1995 against which the present Civil Revision Petition is filed.

(3.) This Court while ordering notice before admission in this matter, gave notice to the learned Government Pleader for Revenue to assist the Court in this behalf, pursuant to which the learned Government Pleader for Revenue appeared before this Court and assisted in this matter.