Bhaskar Bhattacharya, J. - (1.) These two revisional applications are at the instance of plaintiffs and are directed against Orders No. 55, 56, 57, 58, 59, 60, 62 and 63 passed by the learned Civil Judge, Senior Division at Sealdah in title Suit No. 107 of 1996.
(2.) By order No. 55, the learned trial Judge directed that the deed of agreement for sale and all purported money receipts appearing on the reverse page of the agreement should be impounded and the sheristadar of the Court was directed to assess such amount and submit a report.
(3.) After several adjournments, the Court by Order No. 61 dated August 10, 2001 accepted the report of the sheristadar hereby holding that the stamp duty and the penalty for the agreement for sale filed by the plaintiffs should be Rs. 13,09,000/- and for the money receipts they are liable to pay Rs. 55/-. Therefore, the plaintiffs were directed to deposit Rs. 13,09,055/-.;