RAM KARAN Vs. KRISHNA DEVI

JUDGEMENT

(1.) The petitioner is the plaintiff. He has filed a suit for declaration that sale deeds mentioned in para No. 1(i) and (ii) of the plaint be cancelled and the plaintiff be declared owner of both the properties.

(2.) The defendant filed an application under Order 7 Rule 11 CPC for rejecting the plaint on account of non-payment of ad valorem Court fee. Vide the impugned order, the trial Court has allowed the application and has directed the plaintiff-petitioner to affix ad valorem Court fee on or before the next date of hearing. Aggrieved by the said order the present revision petition has been filed.

(3.) The argument is misconceived.