MANISH PARASHAR Vs. PRATAP AND OTHERS

JUDGEMENT

(1.) Shri Rohit Mangal, learned GA on behalf of the State to assist the Court as the issue of payment of court fees is involved in this case.

(2.) The plaintiff/petitioner has filed the present petition being aggrieved by the order dated 20.09.2017 by which the learned trial Court has directed to him to pay the ad valorem court fees on the amount of sale consideration mentioned in the sale deed dated 07.05.2016.

(3.) The plaintiff files the suit for the relief of declaration, permanent injunction. According to the petitioner, Plot no. 149 (New no. 165) of Gulmarg Bag Nagar, Ujjain (hereinafter referred as "suit land") was purchased by his father Late Shivnarayan Parashar from Diamond Grah Nirman Sahkari Sanstha Maryadi, Ujjain by registered sale deed dated 24.04.1994. He had expired on 17.08.2010 and after his death the plaintiff, his sister Monika, Megha and mother Smt. Prakash have become joint owner of the said plot.