Ishdatt Tewari and Another vs Tameshar Tewari and Others

Piggott, J.—I have considered the Office Report and the arguments of Counsel. The cross-objections are admittedly liable to an ad valorem fee on the subject-matter in dispute This can only be ascertained by an examination of the decrees passed by the Courts below the First Court dismissed the plaintiff''s suit: the lower Appellate Court gave the plaintiff Ishdatt a decree be qadr jaedad maliyat mubligh Rs. 100-10". The defendants, in their petition of cross-objections, ask for the restoration of the First Court''s decree. I hold that the value of the subject-matter in dispute on their petition of cross-objections is Rs. 100-10: they must pay an ad valorem fee on this amount. I allow them one month within which to make good the deficiency.