HEMA DILIP VALECHA vs. NASI M. RANDELIA AND 3 ORS.

2013:BHC-OS:7442
.. 1 ..   CHS­1296.2011.sxw
                   IN THE HIGH COURT OF JUDICATURE AT BOMBAY .
         O RDINARY  ORIGINAL CIVIL JURISDICTION  
    CHAMBER SUMMONS NO. 1296 OF 2011
IN
SUIT (L) NO. 2268 OF 2010
Smt. Hema w/o. Late Shri Dilip Valecha,
Indian Inhabitant of Mumbai residing at 
49, Bharat Mahal, 86, Marine Drive, 
Mumbai 400 020 through her constituted
attorney Shri Ramnarayan Somani Indian
Inhabitant of Mumbai aged adult, having  
his address at 158/159,  Kalbadevi Road,
Mumbai 400 020 … Plaintiff'
Versus
1. Nasi M. Randelia,
of Lonawala, residing at 12, Modi
Bungalow, near Bangarwadi, 
Railway Crossing, Lonawala,
District Pune and purporting to 
have  his address for service at D/4,
Kismat Nagar, Khushgaon Road,
Lonawala, District Pune. 
2. Dara N. Sarkari,
Indian Inhabitant, residing at 
nd
Manibhai Bhavan, 2  Floor,
Flat No. 5,  165, Khetwadi, Buch Road,
Mumbai 400 004.
3. M/s. Unique Construction,
A partnership firm registered  and 
Constituted under the Indian Partnership
Act, 1932, and having its registered office
at Shreeji Darshan, 100, S.V. Road,
hvn
1/18
::: Downloaded on - 26/06/2024 07:31:18 :::

.. 2 ..   CHS­1296.2011.sxw
Kandivali (West), Mumbai 400 067.
4. Trishul Construction Company,
A partnership firm carrying on business
st
at 1  Floor, Flat No. 11, 211,
Rafi Ahmed Kidwai Road, Wadala,
Mumbai 400 031. … Defendants
Mr. A.P. Wachasunder, alongwith Mr. Navin Lond i/by M/s. Meghraj & 
Associates for the plaintiff. 
Smt. Uma Srivastava, Officer Taxing Master, High Court,  present. 
           CORAM :  R.D.DHANUKA  J.
          DATED  :  JULY  24, 2013. 
ORAL JUDGMENT :
By   this   Chamber   summons,   plaintiff   impugned   the   order 
nd
dated 2  May, 2011 passed by the learned Taxing Master  of this court 
directing at the plaintiff to pay court fees as per current market value of 
the property under section 5 of the Bombay Court Fees  Act.  
2. Some of the relevant facts   for the purpose of deciding this 
Chamber summons are  as under :
(a) Parties to suit No. 2541 of 1984 filed consent terms on 
th st
7  July, 2005 and 1  September, 2005. This court passed a decree 
st
in terms of the  consent terms  on 1  September, 2005 in the said 
hvn
2/18
::: Downloaded on - 26/06/2024 07:31:18 :::

.. 3 ..   CHS­1296.2011.sxw
suit. In the said suit, plaintiffs had applied for the declaration that 
st
the   deed       of       cancellation dated 31   July, 1985 was       not 
binding on the plaintiffs  therein and was null and void and had no 
legal effect. By an order passed in terms of  the said consent terms 
filed by the parties to the said suit, it was ordered and declared 
th
that the  conveyance dated 7  April, 1981, between the defendants 
in the  said suit and the plaintiffs was  subsisting and binding on 
the parties and plaintiffs were    sole and absolute owners of the 
suit property.  
(b) It is the case of the plaintiffs in this suit that neither the 
plaintiff nor her  late husband  who were necessary parties to the 
suit bearing No. 2541 of 1985 were impleaded as parties to  the 
said suit. The husband of Plaintiff had filed separate suit (896 of 
1983) against the defendants herein   in respect       of the   same 
property which was subject matter of the suit (2541 of 1985). 
th
Plaintiffs herein filed this suit (L) No. 2268 of 2010 on 13  July, 
2010 inter alia praying   for an order and decree to set aside   the 
st
decree   passed by this court on 1  September, 2005 pursuant to 
th st
consent terms dated 7  July, 2005 and 1  September, 2005 in suit 
hvn
3/18
::: Downloaded on - 26/06/2024 07:31:18 :::

.. 4 ..   CHS­1296.2011.sxw
No. 2541 of 1985. Plaintiff also seeks that the proceeding in suit 
No. 2541 of 1985  be restored to file for disposal according to law 
and Plaintiffs herein be impleaded  as co­defendant in the said suit 
under order 1 rule 10 of the Code of Civil Procedure   upon its 
restoration. 
(c) In paragraph 20 and 21 of the plaint in this suit, it is 
stated by the plaintiff that the     original suit No. 2541 of 1985 
was valued at Rs.2,50,000/­       being value of the   property   as 
th
treated under the deed of conveyance dated 7   April, 1981 and 
st
deed of cancellation dated 31  July, 1985 and accordingly,  valued 
the suit   claim   to set aside the decree dated 1/9/1985 passed 
therein   at   Rs.2,50,000/­   under  article     4   of  schedule   I  of  the 
Bombay Court Fees Act, 1959  and  paid Rs.9450/­ thereon.
(d) On objection raised by the office  about   deficit payment of 
court fees, the learned Taxing  Master of this court after hearing 
the   learned   advocate   for   the   plaintiff   and   learned     Assistant 
nd
Government Pleader     passed an order on 2   May, 2011. The 
learned Taxing Master considered the plaint in the said  suit (2541 
of 1985) and the consent terms  filed between the parties to the 
hvn
4/18
::: Downloaded on - 26/06/2024 07:31:18 :::

.. 5 ..   CHS­1296.2011.sxw
said suit. The learned Taxing Master was of the view  that in the 
said consent terms, it was recorded that in view of the amicable 
resolution of the dispute between the plaintiffs and the defendants 
therein,   plaintiffs   therein   had   paid   to   the   defendant   sum   of 
Rs.1,21,00,000/­ as and by way of full and final   settlement       of 
the defendant's alleged claim in respect of the   consideration for 
purchase of the suit property. It was further recorded in the said 
consent terms that   save and except what was recorded therein, 
neither party had any claim against   each other. The suit was 
accordingly disposed of in terms of the consent terms. In paragraph 
11 of the impugned order, learned Taxing Master held  that after 
perusing the consent decree which the plaintiff herein seeks to be 
set aside,  as per section 5 of the Bombay Court Fees Act,  plaintiff 
has to value the property according to current market value. It is 
held     that   even   if   the     suit   is   restored   and   the   plaintiff     is 
impleaded, benefit that the plaintiff may get, would be on current 
market value of the property and therefore, this suit cannot be 
valued on the  basis of the old valuation of the suit and court fees 
cannot be  accepted on the basis of the old valuation in suit (2541 
hvn
5/18
::: Downloaded on - 26/06/2024 07:31:18 :::

.. 6 ..   CHS­1296.2011.sxw
of 1985) i.e. at  Rs.2,50,000/­. It is further held in the said order 
that the plaintiffs in the said suit had given   an undertaking to pay 
further   court   fees,   if   any.   Plaintiff   in   this   suit   also   has   given 
undertaking to pay additional court fees if  she is  directed. With 
these reasons, the learned Taxing Master has  upheld the objection 
raised by the office to the valuation of the suit considered by the 
plaintiff  in the plaint  for the purpose of payment of court fees and 
held    that in  view of the provisions   of section 5 of the Bombay 
Court Fees Act, plaintiff   has to pay     court fees as per current 
market  value of the property. 
(e) For    deciding  the issue  raised in this proceedings, it 
would be appropriate to refer to section 5 of the Bombay Court 
Fees Act,1959 and  article 4 of the schedule I of the Bombay Court 
Fees Act,1959 which read thus :
“5.(1) No document of any of the kinds specified as a chargeable in the first or filed
etc., in courts second Schedule to this Act annexed shall be filed, exhibited or recorded
in any or or in public offices. Court of Justice, or shall be received or furnished by any
public Officer, unless in respect of such document there has been paid a fee of an
amount not less than that, indicated by either of the said Schedules as the proper fee for
such document.
(2)When any difference arises between the officer whose duty it is to see that any fee is
paid under this Act and any suitor or his pleader, as to the necessity of paying a fee or
the amount thereof, the question shall, when the question arises, in the High Court, be
referred to the taxing Officer whose decision thereon shall be final, subject to revision,
on an application, made within (Thirty days) from the date of the decision, by the suitor
or his pleader or such officer as may be appointed in this behalf by the State
Government, by the Chief Justice or by such Judge of the High Court as the Chief
hvn
6/18
::: Downloaded on - 26/06/2024 07:31:18 :::

.. 7 ..   CHS­1296.2011.sxw
Justice shall appoint
either generally or specially in this behalf.
(3) When any such difference arises in the City Civil Court, Bombay, the question shall
be referred to the Registrar, of the City Civil Court whose decision shall be final ,
subject to revision, on an application, made within (Thirty days) from the date of the
decision, by the party concerned or such officer as may be appointed in this behalf by
the State Government, by the Principal Judge or such other Judge of the said Court as
the principal Judge shall appoint either generally or specially in this behalf.
(4) When such difference arises in any other Court, the question shall be referred to the
final decision of the Judge presiding over such Court.
Article 4 of Schedule I of the Bombay Court Fees Act, 1959 reads thus :

3. The learned counsel for the plaintiff  submits that   article 4 
would be attracted to the facts of this case. Learned counsel invited my 
attention to the averments made in the plaint and also to the prayer 
clause. It is submitted that in this suit, the plaintiff   has   pleaded for 
setting aside the decree passed by this court on 1st September, 2005 
pursuant to the consent terms dated 7th July, 2005 and 1st September, 
2005. It is submitted that the plaintiff   has   also prayed for leave for 
being  impleaded as co­defendant in the said Suit (2541 of 1985) under 
the provisions of Order I rule 10  of the Code of Civil Procedure upon its 
restoration. It is submitted that  the learned Taxing Master  was thus not 
right in  raising the objection and in  holding that the  suit claim would 
hvn
7/18
::: Downloaded on - 26/06/2024 07:31:18 :::

.. 8 ..   CHS­1296.2011.sxw
have to be   valued at the current market rate of the suit property in 
question.    It is submitted that in view of article 4 of the schedule I of 
the Bombay Court Fees Act, the plaintiff  is liable to pay the court fees 
on the basis of valuation of the suit property  in suit (2541 of 1985), 
decree in respect of which is impugned by the plaintiff in this  suit and is 
liable to pay same court fees which was leviable on the suit claim  in 
which  said decree was passed, which is impugned by the plaintiff  in 
this suit.   The learned counsel placed reliance upon the  judgment of the 
Supreme Court in the case of Satheedevi Vs. Prasanna   and another 
(2010) 5 SCC 622 and in particular paragraphs 4, 12, 13, 17 to 21, 
bracketed portion of 27 and 38 which  read thus :
“4. In furtherance of the direction given by the High 
Court,   the   appellant   applied   for   and   she   was   granted 
permission to amend the plaint and to incorporate prayer 
for cancellation of the sale deed executed by respondent 
No. 1 in favour of respondent No. 2. In the amended 
plaint, value of the property was shown as Rs. 7,00,000/­ 
and accordingly, the court fees was paid. However by an 
order   dated   3.7.2008,   the   trial   Court   directed   the 
appellant to pay court fee on the market value of the plaint 
schedule property which was assessed at Rs. 12 lakhs per 
acre.
12. Before proceeding further, we may notice two well 
recognized rules of interpretation of statutes. The first and 
primary rule of construction is that the intention of the 
hvn
8/18
::: Downloaded on - 26/06/2024 07:31:18 :::

.. 9 ..   CHS­1296.2011.sxw
legislature   must   be   found   in   the   words   used   by   the 
legislature itself. If the words used are capable of one 
construction, only then it would not be open to the courts 
to   adopt   any   other   hypothetical   construction   on   the 
ground   that   such   hypothetical   construction   is   more 
consistent with the alleged object and policy of the Act. 
The words used in the material provisions of the statute 
must be interpreted in their plain grammatical meaning 
and   it   is   only   when   such   words   are   capable   of   two 
constructions   that   the   question   of   giving   effect   to   the 
policy or object of the Act can legitimately arise ­   Kanai 
Lal Sur v. Paramnidhi Sadhukhan   MANU/SC/0097/1957 
: 1958 SCR 360. 
13. The other important rule of interpretation is that the 
Court   cannot   rewrite,   recast   or   reframe   the   legislation 
because it has no power to do so. The Court cannot add 
words to a statute or read words which are not therein it. 
Even if there is a defect or an omission in the statute, the 
Court cannot correct the defect or supply the omission. ­ 
Union   of   India   v.   Deoki   Nandan   Aggarwal 
MANU/SC/0013/1992  : 1992 Supp (1) SCC 323,  Shyam 
Kishori Devi v. Patna Municipal Corporation  .
17. Section   40   deals   with   suits   for   cancellation   of 
decrees etc. which are not covered by other sections. If this 
section is interpreted in the light of the expression `save as 
otherwise provided' used in Section  7(1) , it becomes clear 
that the rule enshrined therein is a clear departure from 
the one contained in Section  7  read with Sections  25 ,  27 , 
29 ,  30 ,  37 ,  38 ,  45  and  48  which provide for payment of 
court fee on the market value of the property. In that 
sense, Section  40  contains a special rule.
18. Section   40(1)   lays   down   that   in   a   suit   for 
cancellation   of   a   decree   for   money   or   other   property 
having a money value, or other document which purports 
hvn
9/18
::: Downloaded on - 26/06/2024 07:31:18 :::

.. 10 ..   CHS­1296.2011.sxw
or operates to create, declare, assign, limit or extinguish, 
whether in present or in future, any right, title or interest 
in money, movable or immovable property, fee shall be 
computed on the value of the subject matter of the suit 
and further lays down that such value shall be deemed to 
be if the whole decree or other document sought to be 
cancelled, the amount or value of the property for which 
the decree was passed or other document was executed. If 
a part of the decree or other document is sought to be 
cancelled, such part of the amount or value of the property 
constitute the basis for fixation of court fee. Sub­section 
(2) lays down that if the decree or other document is such 
that the liability under it cannot be split up and the relief 
claimed relates only to a particular item of the property 
belonging to the plaintiff or the plaintiff's share in such 
property,   fee   shall   be   computed   on   the   value   of   such 
property,   or   share   or   on   the   amount   of   the   decree, 
whichever is less.
19.   The deeming clause contained in the substantive 
part of Section  40(1)  makes it clear that in a suit filed for 
cancellation of a document which creates any right, title or 
interest in immovable property, the court fees is required 
to be computed on the value of the property for which the 
document was executed. To put it differently, the value of 
the property for which the document was executed and 
not its market value is relevant for the purpose of court 
fee. If the expression `value of the subject matter of the 
suit' was not followed by the deeming clause, it could 
possibly be argued that the word `value' means the market 
value,   but   by   employing   the   deeming   clause,   the 
legislature has made it clear that if the document is sought 
to be cancelled, the amount of court fee shall be computed 
on the value of the property for which the document was 
executed and not the market value of the property. The 
words "for which" appearing between the words "property" 
and "other documents" clearly indicate that the court fee is 
hvn
10/18
::: Downloaded on - 26/06/2024 07:31:18 :::

.. 11 ..   CHS­1296.2011.sxw
required to be paid on the value of the property mentioned 
in the document, which is subject matter of challenge.
20.       If  the   legislature   intended that  fee  should  be 
payable on the market value of the subject matter of the 
suit filed for cancellation of a document which purports or 
operates to create, declare, assign, limit or extinguish any 
present or future right, title and interest, then it would 
have, instead of incorporating the requirement of payment 
of fees on value of subject matter, specifically provided for 
payment of court fee on the market value of the subject 
matter of the suit as has been done in respect of other 
types of suits mentioned in Sections  25 ,  27 ,  29 ,  30 ,  37 ,  38 , 
45  and  48 . The legislature may have also, instead of using 
the   expression   "value   of   the   property   for   which   the 
document was executed", used the expression "value of the 
property in respect of which the document was executed". 
However, the fact of the matter is that in Section  40(1)  the 
legislature has designedly not used the expression `market 
value of the property'.
21.    If the interpretation placed by the trial Court and 
the High Court on the expression "value of the property for 
which the document was executed" is accepted as correct 
then the word `value' used in Section  40(1)  of the Act will 
have to be read as `market value' and we do not see any 
compelling reason to add the word `market' before the 
word `value' in Section  40(1)  of the Act.
27. ….......... As already pointed out, Section 7(iv­A) of the 
Old Act as well as Section 40(1) of the present Act deal 
with   suits   for   cancellation   of   a   decree   for   money, 
cancellation of a decree for other property having a money 
value and suit for cancellation other document. In the case 
of other documents, the clause "the amount or the value of 
the property for which the decree was passed" cannot be 
held to  be applicable   and the  only clause  that can be 
properly applied is only the value for which the document 
was executed. In the third category in Section 40(1), to 
hvn
11/18
::: Downloaded on - 26/06/2024 07:31:18 :::

.. 12 ..   CHS­1296.2011.sxw
the words `other document, the words `which purports or 
operates   to   create,   declare,   assign,   limit   or   extinguish' 
rights in moveable or Immovable property are included. 
Obviously   in   suits   for   cancellation   of   other   documents 
referred to in Section 40(1) of the new Act the valuation 
should be the value of the other document executed. In 
Balireddy v. Abdul Satar the court refers to the section 
which says that the value of the subject matter shall be 
deemed   to   be   the   amount   for   which   the   document   is 
executed. But it confined its discussion to the actual value 
of the property and held that it referred only to the market 
value. This decision also does not refer to the valuation of 
the document on the basis of the amount for which the 
document is executed.    (emphasis supplied)
38.   In   view   of   our   analysis   of   the   relevant   statutory 
provisions,   it   must   be   held   that   the   judgments   of   the 
Division Bench of Madras High Court and of the learned 
Single Judges in  Venkata Narasimha Raju v. Chandrayya 
(supra),   Navaraja   v.   Kaliappa   Gounder   (supra), 
Arunachalathammal v. Sudalaimuthu Pillai  (supra) and 
Andalammal v. B. Kanniah  (supra) as also the judgment 
of the learned Single Judge of Andhra Pradesh High Court 
in   Allam   Venkateswara   Reddy   v.   Golla 
Venkatanarayana   (supra) lay down correct law. In the 
first of these cases, the Division Bench of Madras High 
Court rightly observed that when there is a special rule in 
the Act for valuing the property for the purpose of court 
fee,   that   method   of   valuation   must   be   adopted   in 
preference to any other method and, as mentioned above, 
Section  40  of the Act certainly contains a special rule for 
valuing the property for the purpose of court fee and we 
do not see any reason why the expression `value of the 
property' used in Section 40(1) should be substituted with 
the expression `market value of the property'.”
hvn
12/18
::: Downloaded on - 26/06/2024 07:31:18 :::

.. 13 ..   CHS­1296.2011.sxw
4. The learned counsel submits that   section 40 of the   Kerala 
Court Fees and Suit Valuation Act, 1959 is in para materia with the 
Article 4 of the Schedule I of the Bombay Court Fees Act. It  is submitted 
that on  interpretation of section 40 of the said Act, the Supreme Court 
has held that the suit for cancellation of the document could not have 
been valued at the current market price and ought to have been  valued 
on the basis of the amount or value of the property for which decree was 
passed or other document was executed. It is submitted that on   the 
plain reading of  Article 4 of schedule I of Bombay Court Fees Act, it is 
clear that if the plaint, application or petition is filed  which is capable of 
being  treated as suit,   to set aside the decree, the same   fee   is leviable 
on the  plaint  in the suit to obtain relief granted  in the decree or order 
as the case may be. It is submitted  that in view of the said clear and 
unambiguous   provisions, the learned Taxing Master could not have 
raised the objection  and ask the plaintiff to pay the court fees on the 
basis of current market value of the property in question. 
5. None appears for the state of Maharashtra at the time of 
hearing of this matter. 
6. Mrs. Uma Srivastava, Taxing Master   of this court is present in 
hvn
13/18
::: Downloaded on - 26/06/2024 07:31:18 :::

.. 14 ..   CHS­1296.2011.sxw
court and submits  that the order passed by the Taxing  Master which 
has been impugned in this proceedings is   correct and in accordance 
with the law and does not require any interference by this court.
7. On perusal  of Article 4 of Schedule I  to Bombay Court Fees Act, 
1959, it is clear that  the  plaint which is capable of being treated as suit 
to set aside the decree,  same court fees is payable as is leviable on the 
plaint  in the suit to obtain reliefs granted under the decree or order, as 
the case may be. 
8.   It would therefore, be necessary to consider   whether the fee 
leviable on the claim made in the suit (2541 of 1984) and paid by the 
plaintiffs in the said suit was proper or not. On perusal of the plaint in 
suit (2541 of 1984), it is clear that  in the said suit, plaintiff therein had 
st
applied for declaration   that the deed of cancellation dated 31   July, 
1985 which was registered with the sub registrar of assurances, was 
forged and not binding on the plaintiffs therein and  was null and void. 
It was alleged in the  plaint that  under the said deed of cancellation, the 
defendant had alleged   to have     paid Rs.2,50,000/­ to the plaintiffs 
therein   which   consideration   was     disclosed   in   the   said   deed   of 
cancellation.  Relying upon the  said document, the plaintiffs in the said 
hvn
14/18
::: Downloaded on - 26/06/2024 07:31:18 :::

.. 15 ..   CHS­1296.2011.sxw
suit  (2541 of 1985)  inter alia prayed for  declaration    that the said 
deed of cancellation was null and void and was forged document and 
valued the court fees on  Rs.2,50,000/­  being the alleged consideration 
of the said deed of cancellation and paid court fees accordingly.  It is not 
in  dispute that the said suit was  numbered by the office of this court 
considering     the   valuation   of   the   said   claim   in   the   said   suit   of 
Rs.2,50,000/­. In this suit, the plaintiff seeks  an order and decree to set 
aside the decree passed in   said Suit (2541 of 1985) pursuant to the 
consent terms arrived at between the parties to the said suit and for 
restoration of the said suit and for disposal according to law. In my view 
as the court fees leviable on the claims made in the  suit (2541 of 1985) 
was not liable to be  valued at the   market value of the property, this 
suit  by which the plaintiff seeks  to set aside  the decree passed in that 
suit also   thus need not be valued at the   market rate. Whatever, the 
court fees was  leviable in the suit (2541 of 1985),  same court fees is 
leviable in this suit also. In my view, the valuation of this suit would 
thus be in accordance with  article 4  of  Schedule I of Bombay Court 
Fees Act, 1959 and the Court fees paid by the plaintiff considering the 
valuation of the  suit claim in suit (2541 of 1985) is proper and correct. 
hvn
15/18
::: Downloaded on - 26/06/2024 07:31:18 :::

.. 16 ..   CHS­1296.2011.sxw
9.   The Supreme   Court in the case of Satheedevi (supra) while 
interpreting section 40 of the   Kerala Court Fees and Suit Valuation 
Act,1959 which  is in para materia with Article 4 of schedule I of the 
Bombay Court Fees Act held that if the legislature intended  that  fee 
should be payable on the market value of  the subject matter of the suit, 
filed   for   cancellation   of   a   document   which   purports   or   operates  to 
create, declare, assign, limit or extinguish  present or future right title 
and   interest,   then   it   would     have,   instead   of     incorporating   the 
requirement   of   payment   of   fees   on   the   value   of   subject   matter, 
specifically would have provided for payment of court fee on the market 
value on  the subject matter of the suit.  It   is   held   that   if   the   word 
“value” used in   section 40(1) of the said Kerala Court Fees and Suit 
Valuation Act, will have to read as market value,  there is no compelling 
reason to add the word “Market” before the word “value”  under section 
40(1) of the Act.   It is also held by the Supreme Court that first and 
primary rule of construction and or interpretation of statute is that the 
intention of the legislature must be found in the   words used by the 
legislature itself. If the words     are capable of one construction only, 
then it would not be open to the courts to adopt any other hypothetical 
hvn
16/18
::: Downloaded on - 26/06/2024 07:31:18 :::

.. 17 ..   CHS­1296.2011.sxw
construction on the ground that such hypothetical construction is more 
consistent with the alleged object and policy of the Act.  
10.   On interpretation of article 4 of schedule I of the Bombay Court 
Fees Act, it is clear that  in the suit for setting aside the decree or order 
having  force of decree,   same court fees which is payable on the  plaint 
in the suit  to obtain relief  granted in the decree or order as the case 
may be, is payable.  In my view   Article 4  is not  capable of any other 
interpretation. Reliance placed by the learned Taxing Master on  section 
5 of the Bombay   Court Fees Act is of no significance. 
11.   On perusal of the order passed by the Taxing Master, it 
appears that the learned  taxing master has placed reliance on section 5 
of the Bombay Court Fees Act while holding that the plaintiff has to 
value   the   property   according   to   current   market   value   and   also 
considered  that when   the suit is restored, plaintiff would be impleaded 
in the said suit and would get benefit on the current market value of the 
property. On perusal  of the plaint in this proceeding,  it is clear that the 
plaintiff has sought for impleadment of the plaintiff as co­defendant. The 
suit claim  cannot be valued on the premise that if the plaintiff succeeds 
in their suit, defendant also would be benefited  on the basis of the then 
hvn
17/18
::: Downloaded on - 26/06/2024 07:31:18 :::

.. 18 ..   CHS­1296.2011.sxw
current market value of the property. In my view, there is no merit in 
the conclusion drawn by the learned Taxing Master that the plaintiff 
would have to value the suit claim on current market value of the 
property and is  liable to pay  any deficit   court fees.
10. The impugned   order     passed by the learned Taxing Master is 
accordingly  set aside. Chamber summons is made absolute in terms of 
prayer clauses (a), (b) and (c). The Taxing Master  is directed to accept 
the court fees of Rs.9430/­ paid by the  plaintiffs on the  suit  valued at 
Rs.2,50,000/­ which is proper fees under article 4 of schedule  I of the 
Court Fees Act, 1959. There shall be no order as to costs. 
  (R.D. DHANUKA,J.)
hvn
18/18
::: Downloaded on - 26/06/2024 07:31:18 :::