INDORE MUNCIPAL CORPORATION Vs. GOVIND AMRE

JUDGEMENT

(1.) This civil revision has been filed against the impugned order dtd. 11/3/2025 (Annexure P-1) in RCSA No.132/2025 passed by learned II Civil Judge, Senior Division, Indore whereby the application filed on behalf of defendants/petitioners under Order 7 Rule 11(2) of CPC for rejection of the plaint on the ground that suit has not been properly valued and proper court fees has not been paid has been dismissed.

(2.) The brief facts of the case are that plaintiff/respondent herein has filed civil suit for declaration and injunction over the disputed property Land no.12, Gali No.7, Pardeshipura admeasuring length 100 feet and width 55 feet total 5500 sq.feet situated at Block No.72, DM 03, Pardeshipura, Indore with the following reliefs :-

(3.) In this suit, the defendants no.1 and 2/petitioners filed an application under Order 7 Rule 11(b) of CPC claiming that neither the suit has been properly valued nor Court fees has been paid, therefore, the plaint is liable to be dismissed under the aforesaid provisions. After taking the reply from the plaintiff, the aforesaid application filed by the defendants no.1 and 2/petitioners has been dismissed by the impugned order dtd. 11/3/2025 Annexure P-1 which is under challenge in the civil revision.