VIJAY SINGH ALIAS BIJENDER SINGH Vs. NARINDER SINGH

JUDGEMENT

(1.) This is an application filed by the Plaintiff invoking Order VII Rule 11 read with Section 151 of the CPC for rejection of the Counter Claim filed by the Defendant. My attention has been drawn to paragraph 15 of the Counter Claim which reads thus:-

(2.) Predicated on these pleadings it is contended by Mr. Mann, learned counsel for the Plaintiff, that since the Defendant has himself stated in the Counter Claim that the Suit as regards the relief for Rendition of Accounts is valued at Rs.18,54,500/-, ad-valorem Court Fee on this sum must be paid.

(3.) Mr. Sharma, learned counsel for the Defendant, on the other hand, relies on the asseverations made in paragraph 10 of the Counter Claim which is re-produced:-