SHISH RAM AND OTHERS Vs. MUNNI AND OTHERS

JUDGEMENT

(1.) Plaintiffs except plaintiff no. 6 (proforma respondent no. 50) have filed this revision petition under Article 227 of the Constitution of India to assail order dated 8.2.2011, Annexure P/1 passed by learned Civil Judge (Junior Division), Siwani.

(2.) Plaintiffs have filed suit inter alia challenging release deed dated 23.3.2004. Application was moved by some of the defendants under Order 7 Rule 11 of the Code of Civil Procedure (in short, CPC) for rejecting the plaint as ad valorem court fee on consideration mentioned in the release deed has not been paid. The application was contested by the plaintiffs. Learned trial court vide impugned order Annexure P/1 directed the plaintiffs to affix ad valorem court fee on consideration of the release deed. Feeling aggrieved, the plaintiffs have filed this revision petition.

(3.) I have heard learned counsel for the parties and perused the case file.