- (1.) Leave granted.
(2.) Heard learned Counsel for the parties.
(3.) The plaintiff filed a suit for declaration that the notices issued by defendant no. 3 for the recovery of electricity charges are illegal, void and arbitrary and also for a decree by way of permanent injunction restraining the defendants from effecting the recovery of such charges from the plaintiff, In suit an application was moved by the defendant that the plaint should be rejected under Order 7, Rule 11 as the plaintiff had intentionally undervalued the suit for the purpose of court fee and jurisdiction. The plaintiff fixed the valuation of the suit, for purposes of the court fee and jurisdiction at Rs. 200 and for the relief of declaration and injunction at Rs. 130.;