PREETAM Vs. MAHENDAR

JUDGEMENT

(1.) The suit was filed seeking for a declaration that the plaintiff had a right to park his vehicle in the parking area as had reserved in the original plan (suit land).

(2.) The petitioner also sought for a mandatory injunction to direct the defendants to remove the construction made in the suit property.

(3.) The Trial Court, by the impugned order, has taken the view that the petitioner was required to value the suit land under Sec. 24(b) of the Karnataka Court Fee and Suit Valuation Act (for short "the Act ") and accordingly pay the requisite Court fee. The Trial Court has disagreed with the determination of the Court fee under Sec. 24(d) of the Act made by the petitioner.