SM AHMADI BEGUM Vs. SM KULSUMUN NISA

JUDGEMENT

(1.) This is an application in revision against an order of the learned Civil Judge of Pilibhit ordering the pltf. to pay the court-fee determined by the Munsarim in accordance with the directions of the Court.

(2.) The pltf.-applicant brought a suit for partition of certain properties. One of the properties was a certain Habib market at Agra. He valued it at one lac The defts. challenged the valuation & urged that the amount of court-fee paid was insufficient. The Court decided to determine the issues of valuation & court-fee first.

(3.) An amin was appointed who reported that the price of the market was Rs. 4,36,760. The Court, however, came to the conclusion that the proper valuation was Rs. 7,85,657 & ordered the pltf. to pay court-fee on his share of the property according to this valuation. Against this order the pltf. at first filed a First Appeal from order in this Court. On the last date of hearing learned counsel for the appellant desired that the appeal be converted into a revision. This prayer was granted. The revision, therefore, is now before us.