CHAND KAUR Vs. JAGSIR SINGH AND ANR.

JUDGEMENT

(1.) PRESENT petition is filed challenging the order dated 13.05.2010 passed by learned Civil Judge (Junior Division), Nabha, thereby directing the Plaintiff -Petitioner to pay ad valorem court fee.

(2.) THE brief facts of the present case are that Plaintiff has filed suit for declaration declaring the transfer deed dated 28.12.2009 as illegal, null and void on the ground that transfer deed is outcome of fraud and misrepresentation.

(3.) HON 'ble Apex Court in the matter of Suhrid Singh @ Sardool Singh v. Randhir Singh and Ors., 2010(2) RCR 564 has observed as under: