LOKESH Vs. JANARDHAN

JUDGEMENT

(1.) Rule. Heard forthwith by consent of parties.

(2.) Petitioners (original plaintiffs) filed Special Suit No. 325 of 2013 for declaration, cancellation of sale deed and restoration of possession and permanent injunction before the Civil Judge, Senior Division, Nagpur.

(3.) Respondents/defendants filed application (exhibit 14) for rejection of plaint under Order VII rule 11 of the Code of Civil Procedure on the ground that even though plaintiffs have, interalia, sought for relief of restoration of possession the suit property value of which is Rs. 34 lacs, still he has paid court fee only on Rs. 7 lacs. Petitioners/plaintiffs opposed the said application.