Jagdish Sahai J. - (1.) ON a reference made by our brothers Broome and G. S. Lal, JJ. this appeal under Section 6-A of the Court-fees Act (U. P. Amendment) has been laid before us.
(2.) THE respondent firm Thakur Prasad Kishori Lal brought the suit giving rise to this appeal for accounting and for the recovery of the sum found due after ac counting to the plaintiff respondent from the defendant appellant Asharfi Lal. In the plaint the suit was valued at Rs. 300, Paragraph 10 of the plaint, which deals with the valuation of the suit reads: "Yeh ki tayun maliyat dawa bagarz akhtiyar samayat wa adaya court-fees mublig 300 rupaiye kayam kiya jata hat Baad kitab jis kadar rakam yaftani mudi-yaan jimmgi mudalaham ayad ho us per mudaiyyan rasum sarkari ada karenge." The relief claimed in the plaint reads thus:- (a) Basadur digii infsakh sarafchat darmiyan farikain saakatdari fiks kar di _iawe aur mudalaham ko hukum di jawe ki hisab kitab sanrjha de aur hisab kitab darmiyan farikain kara diya jawe aur jo rakam mudaiyyan jimmgi mudalaham sabit ho uski digri khilaf mudalaham sadir ki jawe. (b)Kharcha Mudaiyyan mudalaham se mile. (c)Yeh ki alaba ya bajay ya basamul dadrasi majkoorwale ke ham mudayyan aur jis digar dadrasi ke mustahak badanist adalat karar pawe uske bhi digri bahaq mudaiyyan bahaq mudalaham eadir ki jawe"
(3.) ON accounting it was found that a sum of Rs. 11, 825/50 was due to the plain tiff respondent from the defendant appel lant but before the trial Court decreed the suit and passed a formal decree or signed it made the plaintiff respondent deposit ad valorem court-fee on the sum of Rs. 11, 825/50.;