ALBEL SINGH AND OTHERS Vs. BADAMO AND OTHERS

JUDGEMENT

(1.) THE instant revision petition under Article 227 of the Constitution of India read with Section 151 CPC has been filed for setting aside order dated 30.5.2013 passed by learned Civil Judge (Junior Division), Kaithal, whereby petitioner/defendants No. 1 to 4 have been directed to pay ad valorem court fee on the sale consideration of sale deed No. 2291/1 dated 15.7.2009 as the petitioners have specifically raised counter claim that sale deed be declared null and void. In addition to it the petitioners in the counter -claim raised a specific claim with regard to the declaration of the civil court decree dated 29.7.1988 to be null and void and not binding on the rights of the petitioners. In view of the provisions of the Court Fees Act and the law laid down by the Hon'ble Supreme Court and High Courts in a catena of judgments since the sale deed was executed by petitioner/defendants, they are bound to pay the ad valorem court fee on the counter claim.

(2.) I do not find any illegality or perversity in the impugned order. Dismissed.