NIRAM DASS Vs. HIRDA RAM

JUDGEMENT

(1.) This is a Defendant's revision petition arising out of a suit for possession.

(2.) The Plaintiff filed a suit for possession of land alleging that he had gifted the land to the Defendant on condition that the Defendant would maintain him and attend to his needs and wants, that the Defendant did not do so, and therefore he had revoked the gift and in consequence prayed for possession of the land.

(3.) The Defendant alleged that he had built a house and planted an orchard on the gifted land, that the value of the house and orchard had not been taken into account and the suit had not been correctly valued for the purposes of court fee and jurisdiction.