ANIL JAISWAL Vs. RAKESH JAISWAL

JUDGEMENT

(1.) Heard Sri Pritish Kumar, learned counsel for the revisionists and Sri B.K. Saxena, learned counsel for the respondents.

(2.) Present civil revision is filed challenging the order dated 11.04.2013 in Regular Suit No.1142 of 2012 passed by learned Additional Civil Judge, Senior Division, Court No.20. By the said order, the learned Additional Civil Judge has required the revisionists-plaintiffs to deposit the court fees as per ad-valorem valuation of the property involved in the sale deed, as per Sec. 7(iv-A) (1) (The Sec. is wrongly referred to as Sec. 7 (vi-A) (1) in the impugned order).

(3.) Facts of the present case are that revisionists-plaintiffs filed a suit bearing R.S. No.1142 of 2012 for cancellation of sale deed and for permanent injunctions praying for cancellation of a sale deed dated 005.2010.