AHMAD JAVED Vs. PARVEZ ALI KHAN

JUDGEMENT

(1.) Heard Ms. Rupal Agarwal, learned counsel for the revisionist and Shri Mohd. Asif, counsel for the opposite party.

(2.) The instant revision is directed against an order dated 18.11.2019, passed by the Additional Civil Judge (Junior Division), Aligarh in Suit No.891/2018 on an application under Order 7 Rule 11 C.P.C. filed by the defendant, opposite party.

(3.) This impugned order directs payment of further Court fees in the suit in accordance with Section 7(v) Rule (ii) of the Court Fees Act. Additional, Court fee has been directed to be paid because the revisionist was also seeking relief of possession and for that purpose, Court fees had not been paid.