ABHISHEK SAKLECHA Vs. LAKSHMAN AND ORS.

JUDGEMENT

(1.) Abhishek Saklecha Petitioner. v. Lakshman And Others Madhya Pradesh High Court (30/8/2018) ORDER 1. Heard finally with consent.

(2.) By this revision petition under sec. 115 of the Civil Procedure Code, the defendant No. 1 has challenged the order of the trial Court dtd. 3/9/2015 rejecting the petitioner's application under Order 7, Rule 11 of the Civil Procedure Code.

(3.) The petitioner had filed the application under Order 7, Rule 11 of the Civil Procedure Code with the plea that in the suit the prayer is to declare the power of attorney and the sale deed as void, therefore, the respondent/plaintiff is liable to pay the ad valorem Court fee as per the value of the property indicated in the sale deed and that the suit is not properly valued and there is a bar under sec. 257 of the M.P. Land Revenue Code. The trial Court has rejected the said application by the impugned order.