SAJJA PRABHAKAR Vs. N SUBASH AND ORS

JUDGEMENT

(1.) This civil revision petition under Article 227 of the Constitution arises out of the order dated 22.02.2017 passed by the learned III Additional District and Sessions Judge, Ranga Reddy District at L.B.Nagar, in I.A.No.1186 of 2014 in O.S.No.825 of 2014. The said I.A. was filed by the first defendant in the suit, the first respondent herein, under Order 7 Rule 11(b) and (c) CPC seeking rejection of the plaint in O.S.No.825 of 2014. By the order under revision, the trial Court allowed the I.A. and ordered the plaintiff in the suit, the petitioner herein, to pay Court-fees of Rs.49,06,329/- under Section 39(e) of the Andhra Pradesh Court-Fees and Suits Valuation Act, 1956 (for brevity, 'the Act of 1956'), failing which the plaint stood rejected. The matter was adjourned for reporting compliance.

(2.) Aggrieved thereby, the plaintiff is before this Court.

(3.) O.S.No.825 of 2014 was filed with the following prayer: