SANJEEV KHOSLA Vs. RAJIV KHOSLA

JUDGEMENT

(1.) By this application, plaintiff seeks a declaration that the Court fee paid on the plaint is not deficient.

(2.) Plaintiff had filed the subject suit for partition, declaration, permanent and mandatory injunction and rendition of accounts.  The Suit has been decreed on 1/10/2020.

(3.) An issue has been raised by the Registry contending that the Court fee paid on the Plaint is deficient by Rs.5,87,485.00. The calculation of the Court fee has been placed in the office notings. The registry has calculated the Court fee on the relief of partition at one-third of Rs.18.00 crores i.e. Rs.6.00 crores being the share of the plaintiff in the suit properties.