HEM RAJ Vs. HARCHET SINGH & OTHERS

JUDGEMENT

(1.) These revision petitions (CR Nos. 2792 and 3717 of 1991) raise common questions of law and arise out of substantially identical facts and circumstances and are, therefore, being disposed by a common order.

(2.) Hem Raj petitioner instituted Civil Suit No. 247 of 1989 for the recovery of compensation/damages. He claimed damages on account of the injuries suffered by him. For purposes of jurisdiction, he valued the suit at Rs.1 lakh and odd and for purposes of court fee at Rs.500/ -. He also filed Civil Suit No. 246 of 1988 against Gurmail Singh and othtis for compensation/damages amounting to Rs, 2.50,000/ - on account of damage caused to the petitioner's crops. For purposes of jurisdiction, he valued the suit at Rs. 2,50,000/ - but for purposes of court -fee he tentatively valued the suit at Rs. 500/ -.

(3.) In both the suits objection was taken by the defendants that the suit had been grossly under - valued for purposes of court -fee. One of the issues framed is relating to valuation of the suit for purposes of court -fee and jurisdiction.