RAI BAGESHWARI PRASAD Vs. TULSI GARAIN

JUDGEMENT

(1.) This is an application by plaintiffs for revision of an order of the learned Munsif of Jehanabad, calling upon the petitioners to pay deficit court-fees.

(2.) The suit was one of a number brought for the following reliefs: (1) A declaration that an order of the revenue officer fixing a reduced rent roll under Section 112, Bihar Tenancy Act, was wrong, illegal, without jurisdiction, unenforceable, and not binding on the plaintiffs, (2) for enhancement of the reduced rent to the rent formerly paid, and (3) for arrears of rent said to be due for certain years.

(3.) The petitioners paid ad valorem court-fees as regards the third prayer, namely for a decree for arrears of rent, and there is no question before us with regard to the correctness of that. In regard to the first two prayers, however, the court-fee paid by the petitioners was ad valorem upon the basis of one year's rental.