GURSHINDER SINGH Vs. PAL SINGH

JUDGEMENT

(1.) Plaintiff Gurshinder Singh by filing this revision petition under Article 227 of the Constitution of India has challenged order dated 6.2.2012, Annexure P/1 passed by learned trial court thereby allowing the application moved by defendants no. 1 to 8/respondents no. 1 to 8 under Order 7 Rule 11 of the Code of Civil Procedure (in short, CPC).

(2.) Petitioner-Plaintiff has in the suit interalia claimed relief of possession of agricultural land in suit measuring 143 kanals 10 marlas and 11.046 hectares and has also challenged certain sale deeds, mutations etc. Defendants no. 1 to 8 in their application alleged that the plaintiff is required to pay ad valorem court fee on sale consideration mentioned in the sale deeds challenged in the suit and also on market value of the suit land because the plaintiff has claimed relief of possession of the suit land but has not paid the requisite court fee and therefore, plaint is required to be rejected.

(3.) The plaintiff by filing reply opposed the application alleging that he being not party to the sale deeds under challenge is not required to pay ad valorem court fee.