SACHIN SHARMA Vs. INDU SHARMA

JUDGEMENT

(1.) The present revision petition has been filed under Article 227 of the Constitution of India impugning the order dtd. 6/4/2018 (Annexure P-4) passed by the Civil Judge (Junior Division), Ambala vide which the plaintiff-petitioner has been directed to affix ad valorem court fee on an amount of Rs.20.00 lakhs.

(2.) Notice of motion was issued on 18/7/2018. However, none has put in appearance on behalf of the respondents despite service. Brief facts relevant to the present lis are that the plaintiffpetitioner filed a suit for decree of mandatory injunction for directing the defendant-respondents to pay damages/compensation to the plaintiffpetitioner on account of loss of reputation and malicious prosecution of the plaintiff-petitioner, his brother, Ram, and mother, Smt. Rami Devi.

(3.) Learned counsel for the plaintiff-petitioner has pointed out to the plaint, which has been annexed as Annexure P-1, wherein neither in the heading of the plaint nor in the prayer clause the damages have been quantified. In fact para 15 of the plaint reads as under :