2. This revisional application is directed against order of the learned Munsif, 1st court, Howrah accepting the valuation made by the plaintiffs in a suit for the purpose of court-lees and jurisdiction. The plaintiffs fled the suit for declaration of title and recovery of possession on the allegation that the defendant was a licensee and that the licence had been terminated. The suit was valued at Rs. 100/-, the subject matter of the licence being a masonary one-storied building on a plot of land measuring about six cottahs situated in mouza Jagacha in the district of Howrah. The property is situated in a village and not in a municipal area. The defendant objected that the suit being a suit for declaration of title and recovery of possession, though as against a licensee on the case of the plaintiffs, it should be valued according to the actual value of the subject matter of the license, that is, of the plot of land measuring six cottahs and the structures situated thereon. This contention was repelled by the learned Munsif who held that the case would come under section 7(iv)(c) of the Court Fees Act and no objective standard of valuation being available the valuation of the plaintiffs must be accepted.
3. Mr. Banerjee appearing for the petitioner defendant has urged that the decision of the learned Munsif is wrong and in support of his contention he has referred to the decision of a single Bench vide, Satish Kumar v. Sailabasini Devi (1) (A.I.R 1949 Calcutta 621) where it was held that in such a suit where the plaintiff claims possession of premises from a licenses whose licence had been revoked, the suit would be governed by section 7(v) of the Court Fees Act and the plaintiff would not be entitled to put his own valuation. It appears from a perusal of the Ruling that the learned Judge who decided the case did not agree with an earlier decision of the Calcutta High Court, viz., Basiram Christian v. Ganesh Chandra Das Gupta (2) (24 C.W.N 167) (Notes portion) in which case the valuation given by the plaintiff apparently under section 7(iv)(c) of the Court Fees Act was accepted. If the decision in Satish Kumar v. Sailabasini Devi (1) be accepted, it would follow that the plaintiff seeking to recover possession as against a licensee would be in a worse position than a plaintiff seeking to recover possession as against a tenant whose tenancy had been determined because in the latter case section 7(xi)(cc) would apply and the valuation would be according to the amount of rent payable for the year next before the date of presenting the plaint I am therefore unable to agree that in a suit for recovery of possession as against a licensee whoso licence had been revoked the valuation for the purposes of Court Fees and jurisdiction must be the market value of the land and the structures standing thereon. A Division Bench of this High Court has in fact laid down that even if it is held that section 7(v) of the Court Fees Act applies, the value of the subject matter of the suit cannot be the market value of the property in respect of which the plaintiff claims his relief, because the relief sought is that the licensee should leave the land and structures thereon, and the value of this relief is much less ordinarily than the market value of the property over which the licence was given, vide Chandi Charan Das v. Sushila Bala Dasi (3) 59 C.W.N 606. In that case the Division Bench accepted the valuation put by the plaintiff of Rs. 110/- only although if the market value of the land and the premises were accepted, the value would be much more. Mr. Banerjee has sought to distinguish this ruling by pointing out that their Lord ships in the Division Bench case just cited were dealing with the valuation for the purposes of jurisdiction and not with the valuation for the purposes of court-fees. I am, however, unable to hold that there can be any distinction between the valuation for the purposes of jurisdiction and the valuation for the purposes of court-fees in such a suit Section 8 of the Suits Valuation Act no doubt refers to suits other than those suits which are governed by section. 7, paragraphs (v), (vi) and (ix) and paragraph (x) clause (d). Section 8 lays down that in such suits the value for court-fees and the value for jurisdiction shall be the same This does not mean that the value for court-fees and for jurisdiction shall be different in a case governed by section 7, paragraphs (v), (vi) and (ix) and paragraph (x) clause (d). These cases are governed by Part I of the Suits Valuation Act. There is nothing in this part to show that the value for the purposes of jurisdiction shall be less than the value as determined for the purposes of court-fees. On the other hand, when the suit is valued according to the subject-matter, it is clear that the same value shall govern the valuation for jurisdiction as well as the valuation for court-fees.
4. Accordingly, even if it is held that section 7(v) of the Court Fees Act applies in such a case since the subject matter cannot be valued precisely, the valuation put by the plaintiff must be accepted. In the alternative, if it is held that the suit is governed by section 7(iv)(c) of the Court Fees Act, the decision of the learned Munsif is quite correct. In either case, therefore, I see no reason to interfere with the determination of the valuation as mode by the plaintiff-opposite parties for the purpose of court-fees and jurisdiction.
5. This Rule is therefore discharged. No order is made as regards costs.
S.K.B