SREE REDDY PROPERTIES PVT LTD. Vs. RAMESH

JUDGEMENT

(1.) The petitioner is before this Court seeking for the following relief:

(2.) In the said suit, office of the Trial Court raised an objection that since cancellation of sale deeds have been sought for, separate valuation had to be done on each of the sale deeds. That not having been done and the Court fee paid on the aggregate value of the sale deeds, there is a deficit court fee of Rs.11,12,723.00.

(3.) This office objection was considered by the Trial Court.