SHIVRAM Vs. MEENABAI

JUDGEMENT

(1.) Parties through their counsel.

(2.) The petitioner before this Court has filed this present writ petition being aggrieved by the order dated 11/8/2017 passed by the trial Court in Civil Suit No. 95-A/2017.

(3.) Facts of the case reveal that the respondents have filed Civil Suit before the trial Court claiming declaration and permanent injunction and an application was preferred under Order 7 R. 11 of the Code of Civil Procedure, 1908 for dismissing the Civil Suit. Various grounds were raised and the trial Court has dismissed the application preferred under Order 7 Rule 11 of the Code of Civil Procedure, 1908. The trial Court has held that the plaintiff is not required to pay ad-valorem court fees.