AMARPAL KAUR Vs. HARBANT RAI

JUDGEMENT

(1.) Impugned in the present revision petition is the order dated 20.01.2014 (Annexure P-3) passed by learned Civil Judge (Jr. Divn.), Dabwali, whereby the plaintiff was ordered to make good the deficiency of court fee in terms of Section 7 (v) (c) of the Court-fees Act, 1870. Also impugned in the present revision petition is the order dated 03.02.2014 (Annexure P-4) granting one month's more time to the plaintiff for affixing the requisite court fee as per Section 7(v) (c) of the Court-fees Act, 1870.

(2.) I have heard learned counsel for the parties and have also carefully gone through the case file.

(3.) It comes out that the plaintiff has filed suit for declaration to the effect that he is only in possession of certain land in the revenue estate of village Khatrawan, Sub Tehsil Kalanwali, District Sirsa. The judgment passed in a civil suit was also challenged.