SARASWATI SINHA SMT Vs. NIRMAL KUMAR GUPTA

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned counsel for the opposite parties.

(2.) The petitioners are defendants of Title Suit No. 486 of 2001 which was filed by the opposite parties for declaration of title and recovery of possession and for other ancillary reliefs.

(3.) The petitioners are aggrieved by order dated 17.12.2004 passed in the aforesaid suit by which the learned Sub-Judge-XII, Patna, rejected the defendants' petition dated 21.7.2004 filed under Order-VII Rule 1 and 1B of the Code of Civil Procedure as well as under Section 11 of the suit Valuation Act, read with Section 7 of the Court Fee Act, challenging the valuation of the suit and payment of ad-valorem Court fees.