AMIYA CHORONE ROQUITTE Vs. HITENDRA DAMANI

JUDGEMENT

(1.) The defendants have filed the present application being G.A. No. 2 of 2023 under Order 7, Rule 10 of the Code of Civil Procedure, 1908 for return of plaint on the pretext that the suit has not properly valued.

(2.) The plaintiff has filed the suit against the defendants for their eviction, recovery of possession and mesne profit.

(3.) Mr. Budhadeb Ghosal, Learned Advocate representing the defendants submits that the plaintiff has valued the mesne profit at the rate of Rs.3000.00 per month upon his subjective view which is not correct.