ISHDATT TEWARI Vs. TAMESHAR TEWARI

JUDGEMENT

(1.) I have considered the Office Report and the arguments of Counsel. The cross- objections are admittedly liable to an ad valorem fee on the subject-matter in dispute This can only be ascertained by an examination of the decrees passed by the Courts below the First Court dismissed the plaintiff's suit: the lower Appellate Court gave the plaintiff Ishdatt a decree be qadr jaedad maliyat mubligh Rs. 100- 10". The defendants, in their petition of cross-objections, ask for the restoration of the First Court's decree. I hold that the value of the subject-matter in dispute on their petition of cross-objections is Rs. 100-10: they must pay an ad valorem fee on this amount. I allow them one month within which to make good the deficiency.