Sanderson, C J - (1.)This is an application by the defendant in the suit for a certificate that the case is a fit one for, appeal to His Majesty in Council.
(2.)The suit was brought by the plaintiff to establish his title to, and recover possession of certain plots of land measuring about 4 cottas and 9 chittaks situated in the town of Howrah.
(3.)The suit was brought in the learned Munsiff Court and the subject matter of the suit was valued at Rs. 872. The defendants objected to the valuation and thereupon the learned Munsiff took evidence and found that the value of the subject matter of the suit, was at least Rs. 600 per cotta and he accordingly returned the plaint to the plaintiff for presentation to the proper Court.