RAVI KUMAR Vs. RATTAN SINGH

JUDGEMENT

(1.) ORDER dated 12.09.2011 of the lower Court vide which three applications of the defendants calling upon the plaintiffs to furnish ad -valorem court -fee were accepted, is under challenge in this petition by one of the plaintiffs.

(2.) THERE are numerous defendants. Three applications, one by defendants No.1 to 4, second by defendant No.5 and third by defendant No.5A, seeking directions to the plaintiffs to affix the ad -valorem court -fee had been decided vide the impugned order in favour of the defendants and against the plaintiffs.

(3.) ADMITTEDLY for purposes of determining liability to pay courts fee, averments in the plaint are to be looked into.