Soumen Sen, J. - (1.) This revisional application is directed against an order dated 13th August, 2015 passed in connection with the petition under Sec. 151 of the Code of Civil Procedure filed by the defendants praying for direction upon the plaintiff to pay ad valorem court fees on the basis of the value mentioned in the deed dated 14th August, 2012.
(2.) The said petition filed by the defendants was allowed.
(3.) The plaintiffs have challenged this order in this revisional application.;