[362] It is contended by the respondents that the Court is bound by the provisions of S. 12 of the Court Fees Act and cannot deter mine whether this suit is one in which specific relief is sought or not, so as to determine under what class of cases it falls for the purpose of the Court Fees Act. We observe, and it has been so held in the Calcutta Court (1), that S. 12 of the Court Fees Act prohibits appeals on questions “relating to valuation for the purpose of determining the amount of a fee.” There is no question of valuation for the purpose of determining the amount of a fee raised in the appeal before us, for if the appellant is right in his contention, a special and certain fee is fixed for all suits of the nature of the present suit, and no question of valuation arises. We therefore overrule, the objection and entertain the appeal.
It appears to us that, the appellant correctly contends he seeks a declaration of right and no consequential relief. The Civil Procedure Code declares that a person against whom an order is passed under S. 246 may bring a suit to stablish his right. If he obtains a decree in such a suit, he will then present himself to the Court executing the decree by which the order was made, and that Court will be bound to recognize the right declared, and either withdraw or order attachment as the case may be. We set aside the decree, of the lower appellate Court, and remand the case to that Court, for decision on the merits. Costs of this appeal to abide and follow the result.