KAMLI DEVI Vs. GANGA DEVI BAGLA

JUDGEMENT

(1.) Civil Revision 678 of 1963 is by the defendants and Civil Revision 712 of 1963 is by the plaintiff from the same order dated the 25th March, 1963, of the learned Additional District Judge of Darbhanga in Title Appeal No. 159/2 of 1961/1963.

(2.) The plaintiff filed a suit in the trial court against the defendants for the following reliefs:

(3.) Having heard the learned advocates for the petitioners and the learned Government pleader I am of the view that the decision of the learned Additional District Judge that ad valorem court-fee was payable on both the documents on the sum of Rs. 60,000, is correct. In substance, the suit filed by the plaintiff was a suit for specific performance and the value of the property covered by the contract contained in the sale deed being Rs. 60,000/-, ad valorem Court fee was payable on that amount on the plaint.