SM. ANGURI DEVI Vs. GURNAM SINGH

JUDGEMENT

(1.) TO appreciate the point arising in Civil Revision No. 875 of 1949 the material facts of the case must be set out in somo detail.

(2.) SM . Anguri Devi instituted Civil suit No. 79 of 1949 on 2 -2 -1949, for declaration that she was a tenant in respect of the shops in suit and for possession of those shops on the allegation that Gurnam Singh Defendant had unlawfully and forcibly taken possession of those shops on 16 -11 -1947. Plaintiff also claimed compensation for wrongful use and occupation of the shops at Rs. 75 per month for the period between 16 -11 -1947 and 25 -1 -1949. The suit has been valued under Section 7(iv)(e), Court -fees Act at Rs. 900 for purposes of Court -fee and jurisdiction.

(3.) ON the pleadings the trial Court fixed the following issue : Whether the plaint has been correctly valued for purposes of Court fee and jurisdiction?