C JANAKAMMA Vs. C L NARAYANA

JUDGEMENT

(1.) The petition is admitted for hearing. With consent of the parties, the same is heard finally.

(2.) Heard Sri.Shanmukhappa, learned counsel for the petitioner on the question of admission.

(3.) In this petition under Article 227 of the Constitution of India, the petitioner has assailed the validity of the order dated 19.09.2014 passed by the Trial Court, by which application preferred by the respondent No.2 under Order VII Rule 11(b) of the Code of Civil Procedure, 1908 (hereinafter referred to as the Code for short), has been allowed and the petitioner has been directed to pay Court fee on the market value of the property.