AIR 2015 CHHATTISGARH 94 ::(2016) 3 CivLJ 640 ::(2015) 3 CgLJ 75 ::(2015) 151 AllIndCas 941 (CHH)

Chhattisgarh High Court

Hon'ble Judge(s): Goutam Bhaduri , J

Court-fees Act (7 of 1870) , S.7(v)(a)— Suit for declaration and permanent injunction - Relief of possession not claimed - Calculating Court fees on basis of land revenue as per S. 7(v)(a), not proper - S. 7(v)(a) applies only when possession of land is claimed and land is assessed to land revenue - Plaintiff is free to value his suit for purpose of pecuniary jurisdiction. (Para 17 18 19)