BODA RAM Vs. BEERMATI DEVI AND ORS.

JUDGEMENT

(1.) Plaintiff Boda Ram has filed this revision petition under Article 227 of the Constitution of India impugning order dated 13.03.2008 (Annexure P-2) to the extent of directing the plaintiff-petitioner to pay ad valorem court fee on sale consideration of the sale deed, which is under challenge in the suit.

(2.) Petitioner has filed suit against respondents as defendants vide plaint Annexure P-1. In the suit, the plaintiff has challenged sale deed dated 01.06.2007 executed by plaintiff's brother Rampat (since deceased) in favour of defendants no. 1 to 4. The plaintiff has sought relief in favour of plaintiff and proforma defendants-respondents no. 5 and 6, who are also brother and sister respectively of plaintiff and vendor Rampat.

(3.) Learned trial court, vide impugned order (Annexure P-2), besides deciding application for temporary injunction, has also directed the plaintiff to pay ad valorem court fee on sale consideration of the impugned sale deed. The said part of the order is under challenge in the instant revision petition.