PADMA Vs. MANJULA

JUDGEMENT

(1.) This petition is directed against the impugned order dtd. 24/1/2023 passed in O.S.No.10/2021 on the file of the Principal Senior Civil Judge, Kundapura, whereby the trial Court directing the petitioner-plaintiff to file a fresh valuation slip and pay additional court fee under Sec. 35(1) of Karnataka Court Fee and Suit Valuation Act, 1958 (for short, the 'Act').

(2.) For the order proposed, notice to respondent is dispensed with.

(3.) Heard the learned counsel for the petitioner and perused the material available on record.