BHALLE RAM Vs. TIKKA RAM

JUDGEMENT

(1.) The petitioner-plaintiff has invoked revisional jurisdiction of this Court for seeking to set aside the order dated 09.10.2014 (Annexure P-4) passed by the trial Court on an application filed under Order VII Rule 11 of the Code of Civil Procedure (CPC), directing the petitioner to affix ad valorem court fee on the sale consideration mentioned in the sale deed.

(2.) The challenge basically in the suit is to a sale deed dated 24.01.2012, allegedly obtained by the respondent-defendant by playing fraud upon the petitioner on the pretext of preparing mortgage deed to secure the amount of loan. Possession of the land is with the petitioner.

(3.) I have heard learned counsel for the petitioner, perused the impugned order and the paper-book.