PISHORILAL SETHI Vs. ARVIND K JAUHAR

JUDGEMENT

(1.) THE order passed by the Eleventh Additional District Judge, jabalpur in Probate Case No. 9/99 passed on 18-12-02 lias been assailed in this writ petition.

(2.) PROBATE case is pending, it is being contested. At the stage ot evidence, the Court has asked the payment, of the Court fees after making the valuation of the property. Dissatisfied with the order, the writ petition has been preferred.

(3.) SHRI Pranay Verma has relied on Section 19-1 of Court Fees Act and a decision of this Court in Smt. Usha and others v. State, AIR 1993 MP 41.