NATASHA SARKAR Vs. SIMLA SINGH

JUDGEMENT

(1.) The instant revisional application is in assailment of an order dated May 27, 2019 passed by the 1st Court of learned Civil Judge (Senior Division), Midnapur, in Title Suit No. 52 of 2017.

(2.) By the impugned order learned trial court rejected an application filed on behalf of the petitioners/defendant Nos. 7 and 8 seeking rejection of the plaint filed by Opposite Party Nos. 1 to 4/Plaintiffs on the ground of non-maintainability of the Title Suit for undervaluation and non-payment of ad-valorem court fee.

(3.) The Opposite Party Nos.1 to 4 herein filed a suit for partition against Defendant Nos. 1 to 6 in the suit being Title Suit No. 52 of 2017. In the said suit, the plaintiffs therein claimed to be legal heirs of the original owner of the suit property together with Defendant Nos. 1 to 6 therein.