GANGADHAR Vs. HONU

JUDGEMENT

(1.) ORDER :- Defendant 11 is the petitioner in this Civil Revision.

(2.) Plaintiffs filed the suit where in para 14, they prayed for the reliefs. It reads as follows :- "Therefore, the plaintiffs pray the Honourable Court to be pleased to pass a decree in favour of the plaintiffs and against the defendants, declaring the plaintiffs' possession over the suit land, and (b) to pass orders restraining the defendants from entering into the 'B' and 'C' schedule land which is a part of 'A' schedule land and (c) to appoint a receiver for the suit land and crop to deliver to plaintiff."

(3.) In the suit, ad valorem court-fee was paid describing the same in para 13 of the plaint which reads as follows : "That the suit is valued for the purpose of court-fee and jurisdiction being the ten times of the rental value at Rs. 150/- under S.7(v)(b) of the Court-fees Act and affixed court-fee stamps worth Rs. 25/- as required under S.7 of the Court-fees Act as amended to Orissa." The suit was described to be one under S.6 of the Specific Relief Act, 1963 stating- "Plaint presented by the plaintiffs under S.6 of the Specific Relief Act, 1963."