SANTRA DEVI Vs. HARI SINGH

JUDGEMENT

(1.) This revision petition by the plaintiffs, petitioners herein, is directed against order dated 20.1.2005 of the lower court whereby they have been called upon to affix advalorem court fee upon the amount of sale deed in question by a particular date.

(2.) The petitioners-plaintiffs had filed a suit for seeking a declaration to the effect that the plaintiffs are co-owners, in equal share, to the extent of 7/24 share and are in joint exclusive possession with the defendant No.6, in respect of land detailed and described in para No.2 of the plaint and they are entitled to be recorded as such, by way of mutation in the revenue record, and in the alternative, decree for joint possession to the extent of 7/24 share in respect of the said land, had also been sought in favour of the plaintiffs and against the defendants with costs. Relief clause reads as under:

(3.) Hearing has been provided to the counsel for the petitioners while going through the paper book.