A.P.Misra - (1.)-Heard learned counsel for the applicant. After the order was dictated on 22-8-1988, learned counsel for the applicant desired to look into the matter again. Today he has referred the case of Ramayan Rai v. Kashi Nath, 1983 Revenue Reporter 427. In this case it is held that the court has to examine the categorisations which are made on the basis of this decision. In the various decisions it has been held that where the adjudication in the court fee has been made by the trial court, no revision lies as against that order unless the said decision involves the question of jurisdiction of that court. To that effect are the decisions made in the cases of Shamsher Singh v. Rajendra Prasad, AIR 1973 SC 2384, Sri Rathnvarrmaraja v. Smt. Vimla, AIR 1961 SC 1299, 1968 ALJ 17 and AIR 1976 Alld. 441.
(2.)IN the present case learned counsel for the applicant fairly conceded that there is no question of jurisdiction involved in the determination of the question of payment of additional court fee in the impugned order. IN view of this and in view of the aforesaid decision of this court no revision lies against the order determining the payment of additional court fee. The present revision is accordingly dismissed. Revision dismissed.