MADAN LAL Vs. LAJWANTI DEVI

JUDGEMENT

(1.) THIS revision petition deserves to be dismissed in view of the decision of the supreme Court in Sri Rathnavarmaraja v. Smt. Vimla, AIR 1961 SC 1299.

(2.) AN objection was taken by the defendants-petitioners that proper court-fee had not been paid on the plaint. This matter was tried by the Subordinate Judge, who after appraising the evidence produced in the case, held that the valuation of the suit for the purposes of court-fee for the relief of possession was Rupees. 10,000/and not Rs. 400/- as assessed by the plaintiff. The case of the defendants is that the value of the shops in dispute is much more that what has been determined by the trial Judge and it is for this purpose that they have filed the present revision petition in this Court.

(3.) THE Supreme Court decision, referred to above, says:-