P.D.Kudal, J. - (1.) This is a revision petition under Section 115, CPC against the order of the learned Addl. District Judge No 2, Jodhpur dated March 15, 1973.
(2.) The plaintiff-applicant Kaloo Singh filed a suit against the Assistant Mining Engineer (Recovery) and the Mining Engineer, Mines and Geological Department, Jodhpur on 12-4-1971 before the learned District Judge, Jodhpur. The plaintiff prayed that the defendant is not entitled to recover the balance of the "theka" amount either under the provisions of the Rajasthan Land Revenue Act, or under the Rajasthan Public Demands Recovery Act, 1952. The plaintiff also prayed for issue of injunction restraining the defendants from effecting the recovery of the balance of the "theka" amount. On the pleadings of the parties, issues were struck by the learned District Judge.
(3.) Issue No. 6 reads as follows: "Whether the court-fee paid by the plaintiff is insufficient?";