K.S.Sidhu, J. - (1.) This petition of revision by the plaintiff under Section 115, C. P. C. has arisen in the following circumstances.
(2.) The plaintiff, Dinesh Kumar, brought a suit against the defendant. Ram Sahai, for a declaration that he is the adopted son of Ram Sahai and as such entitled to an equal share with the defendant in the coparcenary property described in detail in para 4 of the plaint. He stated the value of the said property to be Rs. 2,70,000/- and paid a court-fee of Rs. 500/- in all. The value of the suit for the purpose of court-fee and jurisdiction was stated to be Rs. 2,70,000/-.
(3.) The defendant contested the suit and filed a written statement in answer to it. One of the preliminary objections raised by the defendant is that the court- fee paid by the plaintiff is not sufficient.;