(1.) This revisional application is directed against the Order No. 141 dated 8-9-1992 passed in T.S. No.133 of 1982 by the learned Munsif, 4th Court, Sealdha by which an application under Section 11 of the West Bengal Court-fees Act, 1970 has been disposed of.
(2.) Originally the suit is filed simpliciter for a decree of declaration and permanent injunction restraining the defendants from transferring the suit property and from making disturbances with regard to the peaceful possession thereof. The same has been filed by filing an application for amendment under Or. 6, R. 17 of the Code of Civil Procedure by which a dilation has been sought to be made in respect of averments contained in original paragraph 11 of the plaint and also for addition of new prayer being (bb) for recovery of the possession of B Schedule property which is a pieve and parcel of 66 decimal of land in P. S. Belghoria. After the said amendment was allowed, the defendant filed an application under Section 11 of the West Bengal Court-fees Act, 1970. By the impugned order, the learned Munsif has been pleased to hold that the suit comes under the purview of Section 7(v) of the West Bengal Court-fees Act, 1970 and not under Section 7(iv)(b) thereof. In this context, in the impugned order, the reliance was made in respect of a Division Bench decision of this High Court in the case of Bela Rani v. K. A. Rahaman reported in AIR.1975 Cal 79 wherein it was held that in a suit for declaration of it and recovery of possession, the plaintiff will be required to pay ad valorem court-fees on the value of the subject matter of the suit, that is on the value of the disputed land under Section 7(v)(a) of the Court-fees Act. It appears that after amendment, plaintiff has put in Rs. 1020.00 on the basis of the option to be exercised by the plaintiff.
(3.) Mrs. Sudipa Roy, learned Advocate, appearing on behalf of the petitioners, has relied on a decision of Patna High Court reported in AIR 1983 Pat 67 in order to contend that the valuation by the plaintiff in the plaint is final and conclusive and the Court has no jurisdiction to interfere with such valuation. In the said decision a further reference was made in respect of an earlier decision of the Apex Court reported in AIR 1958 SC 245 where a controversy arose in respect of a case following under Section 7(iv)(b) or (c) of the aforesaid Act. The cited decision does not have any application of whatsoever nature as from the amended pleadings, it appears that the texture of the suit is for recovery of possession and it is to be governed accordingly under Section 7(v) of the West Bengal Court-fees Act, 1970.