RAMAN KUMAR Vs. AMRIK SINGH

JUDGEMENT

(1.) Petitioner Raman Kumar has filed this revision petition against Amrik Singh respondent under Section 115 read with Section 151 CPC challenging the impugned order dated 19.03.2013 passed by learned District Judge, Fatehgarh Sahib.

(2.) It is mainly stated in the ground of revision that impugned order dated 19.03.2013 passed by learned lower Appellate Court in application under Order 7 Rule 11 CPC for rejection of the appeal for want of proper Court fee, vide which application has been allowed and direction have been issued to the appellant/petitioner to make good the deficiency in Court fee, is patently erroneous and is liable to be set aside.

(3.) Notice of motion was issued and respondent appeared through his counsel and contested the petition.