SURENDER KUMAR Vs. ABID KHAN

JUDGEMENT

(1.) Through the present Civil Revision petition filed under Article 227 of the Constitution of India, the petitioner has challenged the order dtd. 13/5/2022 (Annexure P-4), passed by learned Civil Judge (Junior Division), whereby the petitioner has been directed to pay ad valorem Court fee, within a period of two months from the date of passing of the order.

(2.) For convenience of discussion, the parties are being referred as they have made appearance before learned trial Court.

(3.) The material facts to be taken into consideration are as follows:- Plaintiff filed a suit for declaration with mandatory injunction against the defendants and as per pleaded version of the plaintiff, he had a plot measuring 56 ft. x 48 ft. i.e. 2688 sq. feet, situated at Village Khanpur Jattan, Tehsil Shahabad Markanda, District Kurukshetra, within abadi deh (lal dora) of village Khanpur Jattan.