PRAMOD KUMAR Vs. SHEESHRAM

JUDGEMENT

(1.) The instant appeal under Sec. 6-A of the Court Fees Act, 1870 has been preferred by the plaintiffs against the impugned order dtd. 28/4/2025 passed by the Civil Judge (Senior Division)/Fast Track Court, Bulandshahr, in Original Suit No. 01 of 2015, Pramod Kumar (deceased) and others vs. Sheeshram and others, whereby the court fees for the relief of cancellation of sale deeds has been ordered to be paid ad-valorem on the market value of the disputed property.

(2.) The plaintiffs claimed the following reliefs in the original suit:-

(3.) In the plaint, the plaintiffs valued the above reliefs as under:-