SHRI PADMANABH ANANTRAO PANDITRAO Vs. SHRIKRISHNA ANANTA PANDITRAO

JUDGEMENT

(1.) At the outset, the learned counsel for the Petitioner seeks deletion of the Respondent Nos. 4 to 12. The said Respondents are accordingly deleted at the risk of the Petitioner. Rule. By consent of the learned counsel for the parties, is made returnable forthwith and heard.

(2.) The writ jurisdiction of this Court under Article 227 of the Constitution of India is invoked against the order dated 18-4-2012 passed by the learned Civil Judge, Senior Division, Kolhapur by which order application Exhibit 82 filed under Order VII Rule 11 of the Code of Civil Procedure came to be decided and the Plaintiff i.e. the Petitioner herein was directed to deposit the Court fees by properly valuing the subject-matter of the suit.

(3.) The facts necessary to be cited for adjudication of the above writ petition in brief are as under: