MASTER KUNAL Vs. HARSH DEV SHINGHARI

JUDGEMENT

(1.) I heard Sh.J.P.Sengh for plaintiff, Sh.D.C.Vohra for defendants 1, 2 & 8 and Sh.N.N.Dhingra for defendants 5 & 7 on the issue if requisite court fee had been paid by the Plaintiff.

(2.) Prayers made in the suit are as under:-

(3.) In para No.15, the suit for the purposes of jurisdiction and payment of court fee has been valued thus:- <FRM>JUDGEMENT_125_ILRDLH11_2003Html1.htm</FRM>