(1.) This is an application for leave to appeal to His Majesty in Council. The plaintiff succeeded in the Court of first instance but his suit was dismissed by this Court and he is the applicant before us. There is no dispute that the subject-matter of the suit was over Rs. 10,000. The question we have to decide is, what is the value of the subject-matter in dispute on appeal to His Majesty in Council? Is it Rs.10,000 or upwards or less than Rs. 10,000.
(2.) We called for a report from the lower Court and that report has now been received. According to it, the value of the subject-matter in dispute on appeal is only Rs. 7,066.
(3.) First dealing with Sch. A to the plaint, we are concerned with ten items. We shall first deal with four of them, namely, items 17, 20, 21 and 22 which are Zamindari Jeroyiti lands. In respect of these plots the plaintiff gave their market value in the plaint itself. He valued them at the date of the suit at Rs. 150 an acre. The question arises. Is the plaintiff bound by this valuation? Two views are possible. The first view is that the plaintiff is absolutely precluded from contending that his valuation in the plaint is wrong; secondly, that the Court will merely treat his admission as a strong piece of evidence against him. We think that the second is the correct view. In Kristo Indro Saha V/s. Huromonee Dassee [1873] 1 I. A. 81 the defendant taking advantage of the plaintiff's valuation filed an appeal to the High Court. When the plaintiff applied for leave to the Privy Council, the defendant objected to the valuation. It will be observed that in that case if the plaintiff's valuation had not been accepted, the defendant would not have had the right of filing an appeal to the High Court. Having taken advantage of the plaintiff's valuation and having benefited by it, he was not permitted to allege that the original valuation was incorrect. Another case may be conceived where the plaintiff valuing his suit, say at Rs. 4,500, files it in the Sub-Court and carries his appeal to the District Court and a second appeal to the High Court. This is an a fortiori case, the person seekining to repudiate the original valuation being the plaintiff himself who fixed that value. He would not be permitted to allege that the subject-matter was really worth Rs. 10,000 or upwards. We think that the rule that the party is altogether precluded from disputing the original valuation must be confined to the class of cases dealt with by the Judicial Committee and cases analogous to them.