INDERJIT SINGH Vs. SAHIB SINGH

JUDGEMENT

(1.) The plaintiff-petitioners filed a suit for declaration that they are the owners in possession of 74 kanals 14 Marlas of land detailed in the head note of the plaint and that the defendants have no right, title or interest in the same. They also made a prayer for restraining the defendants form interfering with their possession and rights over the land.

(2.) Vide order dated 20th February, 1986 the learned Sub Judge IInd Class, Dasuya, directed the plaintiffs to pay ad valorem court fee on the plaint. The petitioners filed a revision petition in this Court on which the following order was passed :-

(3.) The petitioners then filed an application under Section 151, Code of Civil Procedure, in the trial Court praying that he matter with regard to payment of court fee should be reconsidered. This application has, however been dismissed by the learned Additional Senior Sub Judge, Dasuya, vide order dated 3rd September, 1986. Aggrieved against the same, the petitioners have approached this Court through the present revision petition.