TARSEM LAL Vs. KULDEEP KUMAR

JUDGEMENT

(1.) Through the present revision petition filed under Article 227 of the Constitution of India, the petitioner has challenged the order dtd. 19/4/2022 passed by learned Court below, whereby, an application under Order 7 Rule 11 CPC, filed for seeking rejection of plaint, in the event of non-payment of ad valorem Court fee, has been allowed.

(2.) In pursuance to the notice issued, the respondents have made appearance through counsel. Learned counsel for the parties heard.

(3.) For the convenience of the discussion, the parties are referred to as plaintiff and defendants, as making appearance before learned lower Court. The essential facts to be taken into consideration for the disposal of the present case are as herein, given:-