HUKAM SINGH Vs. SUNDER

JUDGEMENT

(1.) This revision petition is directed against the order passed by Civil Judge (Jr. Division) Palwal dated 04.10.2005 by which an application moved by defendants No. 4 to 10 under Order 7 Rule 11 of the Code of Civil Procedure, 1908 (for short CPC) has been accepted on the grounds that the present suit is not maintainable because the plaintiff has not paid the ad valoram Court fee, which is required according to law. The said application was allowed and plaintiff was directed to pay the ad valoram Court fee as per the sale consideration mentioned in the sale deed as referred in the plaint and the case was adjourned for filing the requisite ad valoram Court fee by the plaintiff.

(2.) On 27.10.2005, this Court had issued noticed of motion observing thus :-

(3.) On 08.12.2006, following order was passed by this Court :