JYOTSNABEN RAMESHCHANDRA JASANI Vs. AVANISH CHIMANLAL MANIAR

JUDGEMENT

(1.) THE petitioneroriginal defendant No.1, aggrieved by an order dated 07/06/2008 passed below Exhibit8 in Civil Misc. Application No.22 of 2007 by learned Additional District Judge & Presiding Officer, 11th Fast Track Court, Rajkot rejecting the said application moved by the petitioner, is before this Court.

(2.) SHORT issue involved in the petition is regarding undervaluation of Courtfee by plaintiffs respondents and consequential effect in the event of nonpayment of required Courtfee.

(3.) AGAINST the said order, appeal came to be preferred as aforesaid wherein the preliminary objection was raised by respondents. Initially, preliminary objections were sought to be heard with the main matter, however in pursuance to the order passed by this Court, the preliminary objection has been heard and impugned order came to be passed.