WALAITI RAM Vs. GOVIND RAM

JUDGEMENT

(1.) Walaiti Ram instituted Civil Suit No. 259 of 1951 under Section 9, Specific Relief Act, 1877, hereinafter referred to as the Act. In that suit court-fee worth Rs. 90/was paid on the plaint.

(2.) On 15-12-1952, the Court of first instance dismissed Civil suit No. 259 of 1951 with costs.

(3.) Walaiti Ram applies to the High Court for the revision of the judgment and the decree passed in Civil Suit No, 259 of 1951. On the application under Section 44, Punjab Courts Act, 1918, court-fee worth Rs. 4/- is paid.