Krishna Murari, Prashant Kumar, JJ. - (1.) This First Appeal From Order filed under Section 6-A of the Court Fees Act, 1870 read with Section 104 C.P.C. arises out of the proceedings from O.S. No. 1361 of 2007 and is directed against the order dated 21.07.2016 passed by the Additional District Judge, Court No. 16, Allahabad whereby the issue no. (5) in respect of the payment of court fees has been decided against the plaintiff appellants.
(2.) The suit was filed by the plaintiff-appellants against the defendant-respondents claiming the following relief : 1. A decree of permanent injunction to restrain the defendant respondents and their servants, agents, family members not to interfere in the ownership and possession of the plaintiffs over the suit property and not to dispossess them or raise any construction and not transfer it in favour of third person. 2. A decree of declaration to declare the registered sale deed dated 23.8.2006 executed by the power of attorney holder of plaintiff-appellants no. 1 to 13 in favour of defendant-respondents no. 1 to 10 forcefully at gun point as void, ineffective and not binding upon the plaintiffs.
(3.) The suit was valued at Rs. 1 crore. Plaintiffs paid separate court fees. In respect of first relief, they paid maximum court fees of Rs.500/-. In respect of second relief of declaration, the plaintiffs paid court fees of Rs.200/-.;