MANIK LAL SAHA Vs. PRIYA LAL DAS

JUDGEMENT

(1.) This application in revision u/s, 115 of C.P.C. is directed against the order of learned Subordinate Judge, South Tripura, Udaipur dated 31.8.1992 passed in Title Suit No. 19 of 1988,

(2.) I have heard Mr. A.M. Lodh, the learned senior counsel appearing on behalf of the petitioners. None appears on behalf of the respondent,

(3.) The circumstances in which the revision petition has been filed by the plaintiffs are that the plaintiffs instituted a suit viz, T,S. 19 of 1988 in the Court of learned Subordinate Judge, South Tripura, Udaipur for declaration of their title to the suit land and also for recovery of possession of the same. The suit was valued at Rs. 5.500/-A but for the purpose of jurisdiction the plaintiffs paid a fixed Court fee of Rs. 20/- as per the provision of Article 17 (iv) of Schedule II of the Court fees Act.