KAMAL KRISHAN DEVGUN Vs. DINESH KUMAR AND OTHERS

JUDGEMENT

(1.) Petitioner has filed this petition challenging the orders dated 09.11.2012 and 28.01.2014.

(2.) I have heard learned counsel for the parties and have gone through the record, available on the file carefully.

(3.) Learned counsel for the petitioner has submitted that, although, petitioner had filed suit for recovery of Rs. 1,00,00,000/- as damages but while fixing the Court fee, petitioner had tentatively fixed the value of the suit for the purposes of Court fee as Rs. 1,00,000/- Hence, petitioner was not required to affix ad valorem Court fee.