- (1.) THIS is an application in revision against the order dated 28-4-1974 of Shri Inder Paul Singh, District Judge, Budaun holding that the Court-fee paid by the applicant was insufficient.
(2.) THE suit giving rise to this application was filed by the plaintiff-applicant against the defendant opposite party on the allegations that the plaintiff-applicant was a tenant of the shop detailed in the plaint and the defendants without any right entered into possession of the same. On these allegations the plaintiff wanted a declaration of title and injunction and in the alternative possession. The defendants resisted the claim of the plaintiff and one of the pleas taken in defence was that the court-fee paid was insufficient. The learned trial Court framed a preliminary issue on this point and after hearing the parties came to the conclusion that the Court-fee paid was insufficient. The plaintiff filed a revision against that order in the Court below and that revision was dismissed.
(3.) THE plaintiff has now come up in revision before me.;