- (1.) This revisiolial application is directed against the order No. 51 dated 26.08.2008 passed by the learned Civil Judge (Junior Division), 4th Court, Howrah, in Title Suit No. 198 of 2003, by which the learned Court was pleased to reject the petition under Section 11 of the West Bengal Court Fees Act and also observed that the valuation of the suit is improper.
(2.) The facts of the case, as enumerated in this revisional application, are as follows: Title Suit No. 198 of 2003 was filed by the plaintiff/opposite party for recovery of possession and injunction before the concerned Court stated above. The case of the plaintiff as made out in the plaint is that she purchased the property from its erstwhile owner by a registered deed and thereby she became the owner of the lands and her name has duly been recorded.
(3.) It is the further case of the plaintiff that the defendants/ petitioners had trespassed into the suit property by breaking open the lock of the door and also threatened to dispossess the plaintiff. The defendants contested the said suit by filing written statement denying the material allegations made in the plaint contending, inter alia, that the suit is not maintainable.;