LALCHAND KALRO Vs. NEERAJ LALCHAND KALRO

JUDGEMENT

(1.) Rule with the consent of the learned counsel for the parties made returnable forthwith and heard.

(2.) A short question which arises in the above Petition is, whether the Plaintiffs are required to pay court fees in terms of Section 6(iv)(j) of the Bombay Court Fees Act or as directed by the Trial Court under Section 6(iv)(d) of the Bombay Court Fees Act.

(3.) To appreciate the controversy involved, a few facts are necessary to be cited. The Plaintiffs have filed a suit being S.C.Suit No.439 of 2011 in the City Civil Court at Bombay, and the substantive relief sought in the said suit is to the following effect :