SIYABAI Vs. PAVAN

JUDGEMENT

(1.) HEARD on admission.

(2.) ORDER -dated 13.3.2014 passed in Regular Civil Suit No. 18A/2013 by the Fifth Civil Judge Class II Chhindwara is being assailed vide this revision under Section 115 of the Code of Civil Procedure, 1908; whereby, an application under Order 7 Rule 11(b)(c)(d) CPC filed the petitioners/defendants for dismissal of suit, has been dismissed.

(3.) ON being summoned, the defendants raised an objection as to maintainability of the suit of the ground that the suit is undervalued and that the proper Court fees has not been paid and the suit is barred by limitation.