- (1.)THE sole question for consideration in this Civil Revision is whether in a suit for partition of joint family property, the valuation of the suit should be made taking into view the value of the entire property or the share of the property which the plaintiff claims.
(2.)THE plaintiff filed Title Suit No. 7 of 1971 in the Court of the Subordinate judge, Sambalpur in forma pauperi for declaration of title to and recovery of possession of the B schedule lands and in the alternative for partition of her share in the A schedule properties. The entire property measuring 25. 78 acres described in Schedule A of the plaint was valued at Rs. 12,000/ -. The plaintiff's share in the property was valued at Rs. 3,000/ -. The B schedule properties measuring 5. 98 acres were valued at Rs. 3,000/ -. During the trial, the plaintiff gave up the relief for declaration of title and recovery of possession of B schedule lands end filed a memo, to that effect. The trial court passed a preliminary decree for partition of the plaintiffs 1/4th share in the A sche dule properties. Aggrieved by the preliminary decree, defendants 1 (a), 1 (b) and 1 (c) filed Title Appeal No. 52 of 1974 in the court of the District Judge of sambalpur valuing the appeal at Rs. 3,000/-and paying a fixed court-fee of Rs. 22. 50, By the impugned order, the learned District Judge held that the appeal ought to have been valued at Rs. 12,000/- which is the value of the whole property and on the basis of such finding he held that he had no pecuniary jurisdiction to entertain the appeal and accordingly returned the memorandum of appeal for presentation to the proper forum. It is against this order that the present Civil Revision has been preferred,
(3.)IT is urged on behalf of the petitioners that the value Of the plaintiff's share in the property would determine the jurisdiction of the court and not the, value of the whole property. Reliance is placed on a decision reported in (1962-28 Cut lt 433, Chadhai Behera v. Parbati) wherein it was held at follows;
"law is well settled that where there is dispute over the plaintiff's share and the plaintiff seeks adjudication of his title and for partition after such adjudication, it is the value of the plaintiff's share which will determine the jurisdiction of the court and not the value of the entire property. "