SANTOSH KUMAR Vs. ESTATE OF NARSINGH NARAIN SINGH

JUDGEMENT

(1.) THE petitioners are aggrieved by the order dated 8.1.2007 passed by the Addl District Judge -VI, Patna in Title Suit No. 4 of 2003/LA. 98/2002, by which he has rejected the prayer of the petitioners to dispose of their petition filed for calling the valuation report and/or siristedar report.

(2.) THE aforesaid L.A. No. 98 of 2002 was filed by the petitioners. It is submitted that the property under the Will was valued at Rupees One Lakh and inadvertently an amount of Rs. 30,000/ -, which is the maximum court fee payable in such case, was deposited.

(3.) IT is submitted that the court below has completely ignored the observations and directions of this court while passing the said order.