N. ASHOK REDDY Vs. ANITHA N. AND ORS.

JUDGEMENT

(1.) Heard the learned counsel for the parties and Smt. R. Anitha, the Government Advocate, since the Government has been impleaded as a party to the present petition.

(2.) A short question raised by the defendant in his written statement is, as to what exactly the court fee is payable by the defendant on the counter-claim ?

(3.) Smt. Anitha N., the respondent/plaintiff has filed a suit for the relief of declaration of title and possession of the suit property, which is a vacant site with a whatchman hut built thereon situated at Hulimavu village, Begur Hobli, Bengaluru South Taluk, and the said property is said to have been purchased from the defendant/petitioner. The defendant/petitioner has denied all the material averments.