(1.) THIS is an application in revision by the plaintiff Mandir Sri Deota Jakh of Jakh noti, an idol, through its managers. It obtained a decree from the Court of the Subordinate Judge of Rohru on 31 8 1951 against the defendant respondent Sishi Ram for recovery of Rs. 360/ as the amount realized by him from various subscribers for the use of the idol. On the defendant's appeal the learned District Judge of Mahasu and Sirmur set aside on 18 3 1952 the judgment and decree of the trial Court and dismissed the suit. The plaintiff has now come up in revision to this Court.
(2.) THERE is an office objection that the court fee paid by the petitioner is deficient, and this objection has been supported by the learned counsel for the defendant respondent and by the learned Government Advocate on behalf of the State.
(3.) THE learned counsel for the plaintiff petitioner places reliance on Section 5, Merged States (Laws) Act, 1949, which came into force on 1 1 1950. The section, so far as relevant, runs as follows :