MOOLCHAND Vs. KHUSHED BI

JUDGEMENT

(1.) This revision petition was heard by Hon'ble single Judge who by his order dated 23-12-82 felt that there is a conflict of views in two single Bench judgments of this Court with regard to valuation of claim in a suit for declaration for purposes of jurisdiction where the declaration is sought in respect of title of the land which is agricultural land separately assessed to land revenue and the learned Judge, therefore, framed two questions for answer ,and Hon'ble the Chief Justice has constituted this Bench for answering the two questions. The questions are :-- "1. What shall be the proper valuation for the purposes of jurisdiction in a suit for a declaration of title to the , land separately assessed to land revenue?

(2.) What shall be the amount of court-fee payable on such a relief?"

(3.) The non-applicants plaintiffs claim-ed a declaration of title to the suit lands and also sought a relief of perpetual injunction. The suit lands are agricultural holdings assessed to land revenue. The market value of the lands is shown to be Rs. 13,500/- and the plaintiffs have valued the suit claim in these terms :--