INDERJIT SINGH MARWAH Vs. VIJENDER SINGH

JUDGEMENT

(1.) Petitioner is defending a civil suit.

(2.) According to Mr. Anurag Chauhan, learned counsel for petitioner, the suit was initially filed before the Court of learned Senior Civil Judge. However, when an objection was raised with respect to the maintainability of the aforesaid suit before the Court of learned Senior Civil Judge, the suit was, eventually, transferred to the Court of District Judge.

(3.) Before the Court of learned District Judge, the defendant moved an application under Order VII Rule 11 CPC seeking rejection on account of non-deposit of the requisite Court Fee.