M.S. MAHADEVAIAH Vs. AKKAMMA AND ORS.

JUDGEMENT

(1.) BOTH these petitions have arisen out of a common order dated 29.4.2015 passed by the Court of Senior Civil Judge, Devanahalli on I.A. 5 and 6 in O.S. 623/2011.

(2.) I .A. 5 filed by defendant Nos. 3 and 4 was one under Order 7 Rule 11 of CPC requesting the Court to reject the plaint on the ground of nonpayment of sufficient court fee and I.A. 6 was one filed under Order 13 Rule 8 of CPC read with Section 33 of Karnataka Stamp Act requesting the Court to impound the registered sale deed dated 29.7.2005 relied upon by the plaintiff and refer the same to the Deputy Commissioner to collect requisite stamp duty and penalty.

(3.) PLAINTIFF , being aggrieved by the said order dated 29.4.2015 passed in O.S. 623/2011 on I.A. 5 and 6, has preferred the present petitions under Article 227 of the Constitution of India.