KAHAN SINGH Vs. GURDEV SINGH AND ORS.

JUDGEMENT

(1.) THIS is a petition for revision against the order of the Court demanding Court -fees on the value of Rs 50,000 in a suit for a declaration that the mortgage on the land in dispute is without consideration and is, therefore, null and void.

(2.) MR . Puri, learned Counsel for the Respondents, raised a preliminary objection that no revision is competent. This objection must fail in view of the Full Bench decision of this Court in Krishan Kumar Grover v. Smt. Parmeshri Devi and Ors., I.L.R. (1966) 1 P&H 694 :, 1966 P.L.R. 54.

(3.) FOR the reasons recorded above, I modify the order of the trial Court to this extent that the ad -valorem Court -fees will be payable on the basis of 30 times the amount of land revenue assessed on the land. The parties are directed to appear in the trial Court on 16th of May, 1966.