HARSHITA SHIVDASANI Vs. VIJAYKUMAR SHIVDASANI

JUDGEMENT

(1.) Rule. Made returnable forthwith.

(2.) The Petitioner wife has challenged the order of the Family Court No.6, Bandra, Mumbai dated 25th July, 2012 directing the Petitioner to value the relief of possession in his petition as on the date of the filing of the petition as per valuation made by the Sub Registrar, Borivali, Mumbai.

(3.) The Respondent husband filed a petition for declaration of nullity of the marriage and for obtaining vacant and peaceful possession of the premises of the parties. The Petitioner husband paid fixed court fee "payable on the petition". That was the fixed court for payable in a petition for divorce or nullity of marriage. The Petitioner did not at all value the relief of possession and had paid no court fee for the relief of possession sought.