RATNA KUMARI Vs. SUSHILA DEVI

JUDGEMENT

(1.) This civil revision application is directed against the order dated 31.10.2006 passed by learned Civil Judge, Junior Division-I, Samastipur in Title Suit No. 9 of 2006 whereby the learned Court below has been pleased to reject the objection raised by the defendant-petitioner in his application dated 31.8.2006 questioning the valuation set up by the plaintiffs-opposite parties which according to the petitioner, was grossly undervalued and was set up only for the purpose of conferring jurisdiction. The suit in question has been filed by the plaintiffs-opposite parties seeking a declaration of his title over the suit property mentioned in Schedule-Ill of the plaint, confirmation of possession and for restoration thereof in case the plaintiff were found dispossessed during the pendency of the suit proceedings. A prayer for permanent injunction restraining defendant-petitioner from interfering with the possession of the plaintiffs-opposite parties over the suit property, was also made.

(2.) The suit was valued at Rs. 29,900/- and Court fee was paid thereon together with the separate fee in relation to the relief for injunction.

(3.) The defendant-petitioner appeared upon service of summons and raised objections on the issue of suit valuation as also on the issue of jurisdiction.