SURINDER PAL Vs. RAINBOW PROMOTERS PVT. LTD.

JUDGEMENT

(1.) In all the four petitions, identical question is involved, hence with the consent of learned Counsel for the parties, all the four petitions are being heard and disposed of by this common order.

(2.) For the sake of brevity, with the consent of learned Counsel for the parties, CR No. 3091 of 2007 is being taken as a leading case.

(3.) Present petition is filed challenging the order dated 12.5.2007 passed by the Additional Civil Judge, Senior Division, Gurgaon, thereby directing the Plaintiff to pay ad valorem Court fee on the sale consideration shown in the sale deed in question.