MOHAMMED SADIK Vs. NOORJANHA

JUDGEMENT

(1.) The petitioner before this Court has filed this present petition being aggrieved by the order dated 19/1/2018 passed in Case No. 19A/2014 by the Civil Judge, Class I, Neemuch.

(2.) Facts of the case reveal that the petitioner is a plaintiff before the trial Court. He has filed a Civil Suit for declaration of a sale deed as null and void.

(3.) An application was preferred under Or. 14 Rule 2 of the Code of Civil Procedure, 1908 by the defendants stating that proper court fees has not been paid and, therefore, issue relating to court fees be decided as a preliminary issue.