SURENDRA YASHWANT DEOLE Vs. SUDHAKAR VINAYAK SHARANGPANI

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) Applicants who are the defendants in the Regular Civil Suit No. 780 of 2009 instituted by respondents no.1 and 2 (hereinafter called as "the plaintiffs) had questioned valuation of the suit and amount of fees payable under Section 6 of the Bombay Court Fees Act (now, Maharashtra Court Fees Act) vide application dated 2nd December, 2009 and requested the trial Court to reject the plaint under Order VII Rule 11 clause (b) of the Civil Procedure Code, 1908. Clause (b) reads as under :

(3.) The learned Judge rejected the said application on 19th November 2010, against which this Civil Revision Application under Section 115 of the Civil Procedure Code, 1908 is preferred.